UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL BENCH

JUDGEMENT

(1.) M. CHOCKALINGAM, J.

(2.) THIS writ petition seeks to quash the order dated 9.7.2009 passed by the Central Administrative Tribunal in O.A,. No.785 of 2008, whereby the application filed by the second respondent, challenging the order of rejection of his claim treating the period from 7.3.2006 to 21.5.2008 as duty and for salary and other benefits during that period, was allowed.

(3.) AFTER hearing the learned counsel appearing for the petitioner and looking into the materials available on record, this Court is of the considered opinion that the contention put forth by the petitioner does not carry any merit whatsoever. It is not in controversy that a criminal case was registered against the second respondent and others by the C.B.I. But, later, the case was closed by the learned Special Judge, CBI Cases, Madurai. During that period, he was kept under suspension. Only subsequent to the proceedings initiated by the C.B.I., the disciplinary proceedings were initiated by the department.