BHARAT SANCHAR NIGAM LTD Vs. R S PATHAK

JUDGEMENT

(1.) THE petitioners have filed this petition against the order dated 29.4.2009 passed by the Central Administrative Tribunal, Jabalpur, Circuit Camp: Gwalior in Transferred Application No. 29 of 2009.

(2.) THE respondent was an employee of the petitioners. He was chargesheeted vide metiorandum dated 31st October, 2007 and the following charges levelled against him:

(3.) THE respondent challenged the memorandum of chargesheet dated 31st October, 2007 on the ground that he had already been retired from service after attaining the age of superannuation. Hence, the departmental enquiry initiated against him vide aforesaid chargesheet could not continue.