AJIT A PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) It is the case of the petitioner in the petition that the petitioner was working as Section Supervisor and CBI had caught him red-handed while demanding and accepting illegal gratification for settlement of PF dues of certain employees. The petitioner has been chargesheeted in the above case and also issued a charge sheet dated 18.1.2001. Petitioner approached the Central Administrative Tribunal, Ahmedabad bench by filing OA/357/04 and the Tribunal by impugned order dated 19.1.2005 dismissed the OA filed by petitioner.

(3.) Learned counsel for the petitioner emphatically urged that defence of the petitioner in criminal trial and departmental proceedings would be same because the criminal case and departmental proceedings are having the same evidence and witnesses.