KUSHAL PAL SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE applicant is aggrieved by the disciplinary proceedings initiated against him and the orders of the statutory authorities passed therein which resulted in his dismissal from service.

(2.) THE brief facts of the case are that the applicant was proceeded under Rule 14 of the CCS (CCA) Rules, 1965 on the following article of charge: - -

(3.) THERE were seven listed documents by which the aforesaid article of charge was proposed to be sustained against the applicant. The list of witnesses also contains names of four persons by whom the aforesaid article of charge was to be proved. After holding a detailed inquiry in the matter, the Inquiry Officer submitted his report dated 14.02.2009. According to the said report, the charge framed against the applicant was not proved. The concluding part of the said report is reproduced as under: - -