SHARATH SRINIVAS Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THE petitioner has come up with the above writ petitions challenging a common order passed by the Central Administrative Tribunal dismissing two of his Original Applications, one challenging the order of transfer and another challenging the charge memorandum.

(2.) WE have heard Mr. Karthik, learned counsel for the petitioner Mr. Su. Srinivasan learned Additional Solicitor General for the first respondent and Mr. G. Rajagopalan, learned Additional Solicitor General assisted by Mrs. G. Maheswari, learned Senior Central Government Standing Counsel for the other respondents.

(3.) IT appears that the petitioner sought leave for five days from 8.4.2014 to 13.4.2014 to go on a private visit to Colombo, Sri Lanka. No Objection Certificate was not issued till the time he was due to board the flight. The petitioner proceeded to visit Sri Lanka and returned.