K. RAJ KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner prays for setting aside of a judgment passed by the Central Administrative Tribunal, Kolkata, on 28/9/2023 and for setting aside of a memorandum of charge dated 5th/9/6/2023 issued by the respondent No. 3 / the Lieutenant Governor, Andaman and Nicobar Islands.

(2.) The petitioner prayed for setting aside of the memorandum of charge before the Tribunal and by the impugned order, the Tribunal dismissed the application on the ground that the petitioner was not able to make out a case for interference.

(3.) The undisputed facts which are relevant for our consideration are as follows :-