ANIL DALAL Vs. CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) This petition filed under Article 226 of the Constitution is directed against the order dated 12.8.2002, passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh (for brevity, 'the Tribunal') upholding the order of removal dated 19.4.1999 (A-2), passed by the Controller of Defence Accounts (Western Command), Chandigarh.

(2.) The facts as revealed in the order of the Tribunal are that the Petitioner was working as Auditor in Stores Contract Section of the Controller of Defence Accounts (Western Command), Chandigarh, during the period from 3.12.1987 to 15.3.1991. He was charged with a criminal offence and detained in custody on 19.6.1992. He was placed under suspension w.e.f. 19.6.1992 i.e. the date when he was detained in custody, in pursuance of an order dated 6.7.1992. It was treated as deemed suspension in terms of Rule 10(2) of the Central Civil Service (Classification, Control and Appeal) Rules, 1965 (for brevity, 'the CCS Rules'). Thereafter, on 23.7.1992 a charge sheet under Rule 14 of the CCS Rules was issued to him (A-11). The article of charge framed against the Petitioner as per the statement of article of charges, reads thus:

(3.) Along with the charge sheet a detailed statement of imputation of misconduct, list of documents, list of witnesses and lists of additional bills were also enclosed.