MEENA R P Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in this writ petition questions the interlocutory order dated 23-1-2001 passed by the Central Administrative Tribunal, Hyderabad Bench, Hyderabad in O.A.No. 92 of 2001 whereby and whereunder the interim prayer for stay of the disciplinary proceedings made by the petitioner has not been acceded to.

(2.) The main thrust of the long submission of Mr. N. Ramamohan Rao, learned Counsel appearing on behalf of the petitioner is that the petitioner had carried out the directions of this Court and in a proceedings before the Supreme Court of India he has annexed a copy of a document which he had received from somebody and the same cannot be said to be a misconduct. We, in this proceeding, are not called upon nor are competent to pronounce a Judgment on the aforementioned submission.

(3.) The question as to whether the petitioner has committed misconduct or as to whether the departmental proceedings should proceed or not is now pending conside Nation before the Central Administrative Tribunal. This Court will have jurisdiction to decide the said question only when the Tribunal decides the matter one way or the other.