PRAVEEN JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE instant Original Application has been filed under Section 19 of the Administrative Tribunals Act, 1985 impugning the OM dated 10.09.2013 (Annexure A -1 page 32 of the paper book) initiating departmental proceedings against the applicant under Rule 14 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 [hereinafter referred to as Rules of 1965].

(2.) THE applicant has sought that original records be summoned and the impugned order be set aside by declaring it as non -est with all consequential benefits and costs.

(3.) THE above four Articles of charge indicate lack of devotion to duty and conduct unbecoming of a Government servant thereby contravening the provisions of Rules 3(I)(i), 3(I)(ii) and 3(I)(iii) of the Central Civil Services (Conduct) Rules, 1964. Thereafter, to cut the story short, the applicant asked for copies of the relied upon documents, i.e., RUDs and appropriately signed Memorandum of Charges so that he could give an effective reply to the charges.