ASHOK SHAHAJI HIVRALE Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this petition, the petitioner has challenged the order passed by the Central Administrative Tribunal in Original Application No.1085 of 1994 on 7.6.2000. He has also prayed for quashing of the charge sheet issued to to the petitioner on 20th July, 2000. Direction is also claimed to promote the petitioner to the post of goods guard and other consequential prayers are also made.

(2.) THE order impugned is factually in favour of the petitioner. In paragraph 18 of the judgment, the original application has been allowed. The same reads as under:

(3.) FROM the above it will be seen that the question as to whether fresh charge sheet can be issued or not, not being the subject matter of the Original Application, the Tribunal has refrained any opinion in that regard.