SURESH SHARMA Vs. NTRO AND ORS.

JUDGEMENT

(1.) THE applicant has filed the three OAs namely, OA No. 3037/2014 along with OA No. 3061/2014 & OA No. 3087/2014.

(2.) IN OA No. 3037/2014, the applicant is aggrieved by the impugned Memorandum dated 22.09.2011 proposing to hold an inquiry against him under Rule 14 of the CCS (CCA) Rules, 1965. The following reliefs have been sought by the applicant in this OA: - -

(3.) IN OA No. 3087/2014, the applicant being aggrieved by the impugned Memorandum dated 17.08.2012 proposing to hold an inquiry against him under Rule 14 of the CCS (CCA) Rules, 1965, has sought the following reliefs in this OA: - -