BAL BAHADUR CHETTRI Vs. UNION OF INDIA

JUDGEMENT

(1.) Matter is taken up via Video Conferencing.

(2.) This writ petition has been preferred by the petitioner with a prayer for keeping in abeyance the departmental enquiry until the conclusion of the Special CBI Case No. 3 of 2021 which is pending before the Special Judge (CBI) at Shillong. A perusal of the petition reveals that this matter is to be adjudicated before the Central Administrative Tribunal (CAT).

(3.) Mr. S.Dey, learned counsel for the petitioner submits that the reason that the petitioner has not been able to approach the CAT is because of his ill health which he has substantiated by way of an affidavit.