KUNURU SHARATH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner impugns order dtd. 28/1/2025 whereby interim relief sought for by petitioner has been declined.

(2.) Petitioner is a Technical Assistant in respondent No.2 organization. On a complaint made by another employee of the same organization, an FIR has been registered against petitioner under Ss. 376(2)(n), 345, 506, 294 of IPC on 30/4/2024. On 21/8/2024, on identical set of facts, a charge memorandum was issued to the petitioner and subsequently, an enquiry under Rule 14 of the Central Civil Services (Classification, Control & Appeal) Rules, 1965 has been initiated against petitioner and an Inquiry Officer and Presenting Officer were appointed. Petitioner has filed the subject Original Application before the Central Administrative Tribunal (hereinafter referred to as the Tribunal) seeking quashing of the charge memorandum dtd. 21/8/2024 and all proceedings emanating therefrom on the ground that charges in the charge memorandum are identical to the allegations in the FIR lodged against the petitioner.

(3.) The Tribunal by its order dtd. 5/12/2024 declined to grant interim stay and thereafter list the matter on 17/1/2025 for consideration of the prayer for interim relief. It is at this stage that petitioner approached this Court. Thereafter by order dtd. 28/1/2025, the prayer for interim relief has been declined and consequently, petitioner amended the petition to incorporate a challenge to order dtd. 28/1/2025.