OM PRAKASH SHARMA Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Jungam Jini, learned counsel appearing for the petitioner and Mr. Marto Kato, learned CGC, for the all the respondent Nos. 1 to 4.

(2.) It is stated by the petitioner that on 16.12.1983 he was appointed as a Superintendent (Civil) in the Building and Roads-II in the General Reserve Engineering Force (GREF, in short), which was later re-designated as Junior Engineer (JE, in short) and that he is presently serving as JE (Civil) at the Headquarter 85 RCC (GREF) C/o. 99 APO, a Group 'B' Officer.

(3.) The Chief Engineer, Project ARUNAK C/o 99 APO, the respondent No. 3 as Disciplinary Authority vide No. 15425/Disc/OPS/756 TF/02/E1 Con dated 19th June 2017 issued Memorandum and Article of Charges under Rule 14 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 [CCS (CCA) Rules 1965, in short] initiated a Departmental Disciplinary Proceeding against the petitioner (Annexure-5 series to the petition), wherein the concerned Inquiry Officer passed orders on 13.11.2017, 21.11.2017, 11.12.2017, 08.01.2018 and 11.01.2018 (Annexure-6 series to the petition), in the said proceeding.