UNION OF INDIA Vs. D. K. BOSE

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The petitioners have filed the present Writ Petition with the prayer to issue an appropriate writ, order or direction quashing and setting aside the impugned order dated 09.05.2018 passed by the Central Administrative Tribunal in OA No. 1679/2016.

(3.) The relevant facts of the case are that the respondent retired from the post of Superintendent in the Central Excise Department on 30.06.2012 and just 8 days before his retirement, he was served with the Charge Sheet dated 22.06.2012. Following the Charge Sheet, he was subjected to disciplinary enquiry proceedings ultimately culminating into his exoneration vide order dated 28.01.2015 passed by the Commissioner, Central Excise Commissionerate, Delhi-I, New Delhi.