H P MOTWANI 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 Enforcement Officer and was under suspension with effect from 16.1.2001 for the allegations leveled against him in the chargesheet dated 23.8.2001 for departmental proceedings. The petitioner approached the Central Administrative Tribunal, Ahmedabad bench by filing OA/78/04 and the Tribunal by impugned order dated 19.1.2005 was pleased to dismiss the OA preferred by the 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. Learned advocate for the petitioner has also submitted that the petitioner has already retired from service.