RAM CHANDRA SAHA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in this WPCT under Art. 226 of the Constitution of India dated December 17, 2012 is questioning an order of the Calcutta Bench of the Central Administrative Tribunal dated October 12, 2010 (sic) dismissing his OA No. 703 of 2007. The petitioner was working in the Gun & Shell Factory of the Indian Ordnance Factories at Cossipore in Kolkata as an Examiner/MCM. His disciplinary authority initiated disciplinary proceedings against him by issuing a charge-sheet dated June 18, 2007 (WPCT p. 103). It was alleged that he was found unauthorisedly taking away certain materials from the factory premises on March 30, 2007.

(2.) By an order dated April 4, 2007 (WPCT p. 101) the petitioner was placed under suspension in contemplation of initiation of disciplinary proceedings. Questioning the order suspending him and the charge-sheet he filed the OA dated August 24, 2007 (WPCT pp. 86-100).

(3.) During pendency of the OA the petitioner reached the age of superannuation and accordingly he was superannuated on April 30, 2008. For amendment of the OA by incorporating the events that happened during pendency of the OA he filed an MA No. 99 of 2008 (WPCT p. 150).