AMITAB THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS O.A. has been filed for the following relief(s):

(2.) THE applicant submitted written statement of defence dated 4.4.2005 (Annexure C -1) of CA dated 6.7.2010. According to the applicant, this departmental enquiry was closed by State Government with a warning vide Dated 25.5.2007 (Annexure A -2) whereby the chargesheet issued to the applicant on 27.10.2004 mentioned above was finally closed. The contents of Office Memorandum dated 25.5.2007 is reproduced below:

(3.) ACCORDING to para 5 of O.A., the grounds for relief for quashing the departmental enquiry pending against the applicant are as below: