BINOY KUMAR MISHRA Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition filed under Article 226 of the Constitution of India is directed against the order dated 05.09.2002 made in O.A. No. 167/02 on the file of Central Administrative Tribunal, Guwahati Bench.

(2.) The question that falls for our consideration is whether the order passed by the Central Administrative Tribunal suffers from any error apparent on the face of records requiring interference in exercise of our certiorari jurisdiction. Relevant facts, which are in brief, may have to be noticed.

(3.) The petitioner is a senior IPS officer of 1988 batch and he belongs to the Assam Meghalaya Cadre. That a Departmental Proceeding was initiated against the petitioner. Vide proceedings dated 03/07/1995 two charges were framed against the petitioner, namely-