LAWS(CA)-2014-3-39

SMT. S. VILASINI Vs. UNION OF INDIA THROUGH THE SECRETARY MINISTRY OF FINANCE AND THE COMMISSIONER OF SERVICE TAX

Decided On March 13, 2014
Smt. S. Vilasini Appellant
V/S
Union Of India Through The Secretary Ministry Of Finance And The Commissioner Of Service Tax Respondents

JUDGEMENT

(1.) THESE three Original Applications are identical in nature and, therefore, they are disposed of by this common order. The brief facts of the case are that the applicants were proceeded under Rule 14 of the CCS (CCA) Rules, 1965. They have been served with the identical Articles of Charges with identical substance of imputation of misconduct or misbehaviour in which the inquiry was proposed to be held. The lists of documents by which the articles of charges are proposed to be sustained were also similar. However, there were no witness to prove those charges in all these cases.

(2.) THE article of charge against the applicant in OA No. 420/2013 -Shri S.S. Chauhan are as under: - -

(3.) THE articles of charges against the applicant in OA No. 839/2013 -Shri A.S. Mahal are as under: - -