J.N. MEENA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for both sides. Rule. By consent, Rule is made returnable forthwith and petition is taken up for final hearing.

(2.) Brief facts in this matter are as under :

(3.) The petitioner was issued a charge-sheet dated 8-2-2007 under Rule 14 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 ("CCS Rules 1965" for short) containing two articles of charge. Only the first charge is relevant for our purpose, which is reproduced below :