UNION OF INDIA Vs. K M JOSE

JUDGEMENT

(1.) HEARD learned Assistant Solicitor General of India.

(2.) THIS petition is filed challenging the orders of Central Administrative Tribunal in O.A.No.87 of 2012 dated 28.2.2012 and R.A.No.27 of 2012 dated 14.6.2012. There was a challenge by the applicant against the departmental enquiry and the main grievance was the delay in conducting the enquiry. Ultimately, by order dated 28.2.2012, Central Administrative Tribunal directed completion of the enquiry by holding day-to-day sittings within 60 days from the date of the order, i.e., 28.2.2012, failing which the very enquiry stands dropped and the charge sheet quashed.