R VASU Vs. UNION OF INDIA

JUDGEMENT

(1.) 33 years, yes, 33 years ago, charges were framed against the appellant, an employer in the Income Tax Department. The proceedings have not progressed beyond the stage of inquiry report. Incredible, but true.

(2.) Two charges were framed against the appellant on 7.9.1987 one that he had produced a bogus caste certificate showing himself as he belongs to "Kattunaicken" community and the second charge is that he suppressed the information that he belonged to "Gavara" community.

(3.) The Enquiry Officer initiated enquiry on these two charges and these charges are still pending because of the various proceedings and interim orders obtained by the appellant.