BISWANATH DEY Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ-application is at the instance of an unsuccessful applicant under Section 19 of the Administrative Tribunal Act, 1985 (hereinafter referred to as the Act) and is directed against order dated November 11, 2004, passed by the Central Administrative Tribunal, Kolkata Bench, in Original Application No. 1564 of 1999 thereby disposing of the said application by directing the writ-petitioner to supply the copy of the records of the proceedings served on him to the Disciplinary Authority with a further direction upon the Disciplinary Authority to hold further enquiry, if so desired by the applicant, in continuation of the earlier Disciplinary proceeding and to pass final order as expeditiously as possible. It was further ordered that if the writ-petitioner did not supply the records to the employer within a period of 15 days from the receipt of the copy of the said order, the Disciplinary Authority would be at liberty to proceed with fresh Disciplinary inquiry pursuant to the memo containing charges dated June 7, 1996 and to conclude the same, preferably, within six months.

(2.) Being dissatisfied, the writ-petitioner has come up with the present application under Article 226/227 of the Constitution of India.

(3.) The facts giving rise to filing of the present writ-application may be summed of thus :