NIRAJ KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Applicant has filed this Original Application seeking a direction to quash and set aside the charge memo dated 08.02.2006 issued to him under Rule 14 of the CCS (CCA) Rules, 1965 proposing to hold an enquiry against him. He has also sought a declaration that the proceedings initiated against him in terms of the aforesaid Memorandum have abated. Further, he has sought a direction to the Respondents to release all the consequential benefits to him.

(2.) THE brief facts of the case: In the aforesaid Memorandum dated 08.02.2006, the Applicant was served with the following statement of Articles of Charges which reads as under: -

(3.) AS the enquiry proceedings have not been completed, the Applicant again challenged the aforesaid memorandum dated 08.02.2006 in OA No. 3313/2009 but the same was disposed of, vide order dated 18.11.2009, at the admission stage itself with a direction expressing hope that the concerned Respondent will ensure that the enquiry against the Applicant is not unnecessarily prolonged and a quietus to the issue is to be given within a period of 4 months, of course, as far as possible, if the Applicant cooperates.