UNION OF INDIA Vs. G ILANGO

JUDGEMENT

(1.) AGGRIEVED by the order of the Central Administrative Tribunal, Madras bench, dated 13. 03. 2001, made in Original Application No. P. 27 of 19 99, the pondicherry Administration has filed the above Writ Petition.

(2.) HEARD learned Government Advocate appearing for the Government of pondicherry as well as counsel for the contesting first respondent.

(3.) THE first respondent herein was appointed as Police Driver on 10. 03. 1970 and thereafter promoted as Head Constable (Driver) in 1995. On 20. 05. 1993, a charge memo was issued to him. The charges framed in the said memo are as follows:-