HARI SHANKER TIWARI Vs. UNION OF INDIA

JUDGEMENT

(1.) BY means of the present Original Application filed under Section 19 of the Administrative Tribunals Act, 1985 the applicant seeks following reliefs: -

(2.) PURSUANT to notice respondents represented through Shri Rajnish Kr. Rai, Advocate who filed detailed Counter Affidavit contradicting the averments made in the Original Application. It is stated in the Counter Affidavit that the applicant was placed under suspension in terms of Rule 10(1) of the 1965 Rules by the Competent Authority. Subsequently the applicant was served with charge sheet under Rule 14 of 1965 Rules and further thereupon Inquiry Officer was appointed against which the applicant filed an application which was considered and rejected being devoid of merit. Even an objection has been taken that no writ lies against charge sheet or show cause notice and reliance has been placed upon following judgments: -

(3.) APPLICANT has filed Rejoinder Affidavit.