K. JAGANNATHAN Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Disciplinary action was taken against the petitioner, Store-keeper (Technical) posted in 512 Engineer Stores & Supply Company (GREF) and subsequently posted elsewhere. It appears that his promotion was also cancelled. Annexure A is a copy of the memorandum of charges along with the statement of allegations. The Inquiry Officer submitted his report to the Disciplinary Authority who passed Annexure-B order dated 21.1. 92 to the effect that:

(2.) This order is now challenged under Art. 226 of the Constitution. A copy of the writ petition is served on Shri R.P. Kakati, learned Additional Senior Central Government Standing Counsel and we have heard both sides. The impugned order states that -

(3.) The Charged Officer has not been given full and proper opportunity to defend the case as per rule on the subject."