DEBASRI DEB Vs. UNION OF INDIA

JUDGEMENT

(1.) Smt. Debasri Deb has preferred this petition for issuance of a writ in the nature of certiorari quashing order dated 21.2.2019 rendered by Central Administrative Tribunal, Guwahati Bench (for short, 'CAT') while dealing with O.A. No. 040/00262/2015 in case titled 'Smt. Debasri Deb -vs- Union of India', appended to the petition as Annexure-13. The petitioner also seeks issuance of a writ in the nature of certiorari quashing order dated 9.6.2014, appended to the petition as Anexure-5; and order dated 22.1.2015 appended to the petition as Annexure-7. We have taken notice of the fact that the above noted orders along with enquiry report dated 3.10.2013, chargesheet dated 7.2.2014 were also challenged before the CAT.

(2.) Sequence of events leading to filing of the Original Application is that an incident happened on 27.9.2013 and accusation was made against the writ petitioner for inflicting corporal punishment on 47 girl students by slapping; and beating them with stick in which the girl students had to be sent to hospital for treatment.

(3.) It appears that an inquiry was conducted in regard to the accusation. The inquiry report is available on record as Annexure-1. Some witnesses were examined. When the petitioner was confronted with the accusation, it appears that the petitioner took a stand that she had given beating to the students with a view to control them so that they do not become indisciplined. We find that the inquiry report is dated 3/10/2013.