BALBIR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an application under Article 226 of the Constitution of India (hereafter writ petition) challenging the judgment and order dated February 10, 2010 passed by the Central Administrative Tribunal (hereafter the Tribunal) in O.A. No. 118/AN/2009.

(2.) The Petitioner was an Executive Engineer in the Store Division of the Andaman Public Works Department (hereafter APWD).

(3.) In the months of July, 2002 and October. 2002, two cases were initiated against the Petitioner. In substance, it was alleged that the Petitioner, while serving as an Executive Engineer, amassed assets disproportionate to his known source of income. The Central Bureau of Investigation (hereafter the CBI) was entrusted to investigate into the charges under the Prevention of Corruption Act.