(1.) This writ petition is directed against an order passed by the Central Administrative Tribunal CAT in connection with an application filed by one Arvind Mohan Sahay (for short "applicant") against the decision of the appellant writ petitioner in rejecting his representation for release of his retirement benefits including pension, gratuity and other accumulated dues with all consequential benefits arising out of the order of the compulsory retirement on 18th March, 2016 issued by the Ministry of Finance, Department of Revenue, Central Board of Excise and Customs (for short CBEC), Government of India, in view of pendency of a disciplinary proceeding and for quashing of the Charge Memo dated 13th April, 2018 issued during the pendency of the said proceeding.
(2.) The Tribunal on consideration of the materials on record and the relevant rules quashed the charge Memo dated 13th April, 2018 and directed the authorities to release pension and gratuity of the applicant in accordance with law, if no judicial proceeding or no other departmental proceeding is pending against him, with liberty to act in accordance with law for the purpose of initiating departmental proceeding.
(3.) This order is under challenge in this writ application.