M MALAIKKANI Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS writ petition challenges an order of the Central Administrative Tribunal made in O.A.No.281 of 2007 whereby the order passed by the respondents was confirmed.

(2.) THE Court heard the learned counsel for the petitioner and also the respondents.

(3.) WHAT was all contended before the Tribunal and equally here also is that, in respect of the first two charges, they could not stand in view of Rule 9 of CCS(CCA) Rules as the charges could not be leveled against a person, for any act, committed four years prior to the framing of charges. Further, insofar as the fourth charge is concerned, it was not a case that there was lack of evidence but there was no evidence at all. There was not even one allegation against the petitioner that he has acted for any pecuniary benefit. Hence, no pecuniary loss has occurred to the Department.