KISHORE RAO D Vs. UNION OF INDIA

JUDGEMENT

(1.) BY way of this petition, the petitioner has challenged the order dated 13.8.2004 passed by the Central Administrative Tribunal in O.A.No.141 of 2004 whereby the Tribunal has rejected the OA preferred by the petitioner.

(2.) AN attempt is made by the learned counsel for the petitioner to go into the charge-sheet at ANnexure "A" contending that the charges levelled against the petitioner are frivolous and the inquiry is initiated for the charges pertaining for the period 1990-91, where he had taken charge of Vishakhapattanam Port Trust.

(3.) IT will be appropriate to state here that the charges are for the period from 1991 to 1995. Though there was no stay, in the affidavit-in-reply, the respondents have clearly stated that jurisdiction of the Central Government was challenged and they have not proceeded with the matter. Only after the decision of the Tribunal, they have proceeded.