S.SELVANAGARATHINAM Vs. DISCIPLINARY AUTHORITY

JUDGEMENT

(1.) This writ petition has been filed challenging the order of the Central Administrative Tribunal, Chennai Bench dtd. 8/4/2024 in O.A.No.225 of 2023.

(2.) The Central Administrative Tribunal, while quashing the charge memo, granted liberty to the authority to take further action as per rules on the basis of the complaint / report received against the petitioner, by issuing a fresh charge memo.

(3.) Mr.Haja Nazirudeen, learned Additional Advocate General submitted that now a fresh charge memo has been issued and the enquiry has commenced.