TAPAS KUMAR BOSE Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioners in these writ petitions have been issued a similar charge -sheet as the petitioner in W.P.C.T. 153 of 2012. The challenge raised by the petitioners to the charge -sheet and the punishment imposed was rejected by the Tribunal in O.A. Nos. 436 of 2011, 437 of 2011 & 438 of 2011 respectively by a common order. For the reasons stated in our judgment and order in W.P.C.T. 153 of 2012 the writ petitions are allowed. The orders of the Disciplinary Authority and the Appellate Authority imposing punishment on the petitioners are set aside.

(2.) HOWEVER , we leave it open to the respondents to hold a regular inquiry under Rule 14 Central Civil Services Classification and Appeal Rules in respect of the charges levelled against the petitioners, within a reasonable time. Urgent certified photocopies of this order, if applied for, be given to the learned advocates for the parties upon compliance of all formalities.