UNION OF INDIA Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) HEARD the counsel appearing for the parties.

(2.) THE present writ petition has been filed by the Union of India challenging the Order passed by the Central Administrative Tribunal in O.A. No. 890 of 2006 dated 01.04.2008. Such Original application has been filed by the present second respondent challenging the order of punishment of stoppage of increment without cumulative effect for a period of three years. Such order of punishment was imposed by following the procedures contemplated under Rule 15 of CCS (CCA) Rules 1965.

(3.) ON the aforesaid basis, the punishment of stoppage of increment for a period of three years, without cumulative effect, was imposed on the second respondent as per the Order dated 16.10.2006, after obtaining the opinion of the UPSC. Challenging such order of punishment, the second respondent has approached the Tribunal.