UNION OF INDIA Vs. RITU CHAUDHARY

JUDGEMENT

(1.) These are a batch of petitions filed by the Union of India, where a similar set of issues are involved. The petitions are accordingly being disposed by a common order.

(2.) The lead case in this batch is the W.P.(C) 4471/2014 filed by Union of India against the judgment dated 6th January, 2014 passed by the Central Administrative Tribunal, Principal Bench, New Delhi ("?CAT"?) in O.A. No.1011/2013 (Ritu Chaudhary v. Union of India and Ors).

(3.) The aforesaid O.A. was filed by the Ms. Ritu Chaudhary, Respondent in W.P.(C) 4471/2014, challenging the Memorandum of Charges ("?MoC"?) dated 4th December, 2012 issued to her. Ms. Ritu Chaudhary at the relevant time was working as an Inspector in the Central Excise and Customs. The charges pertained to the period between 1st May, 2004 and 31st December, 2004.