PRAKASH SINGH Vs. HIMUDA

JUDGEMENT

(1.) DISCIPLINARY proceedings were initiated against the petitioner vide memorandum dated 24.10.2005 (Annexure A-2) under Rule 14 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965. Inquiry Officer was appointed. He furnished his report to the disciplinary authority. The disciplinary authority imposed the penalty of `censure' upon the petitioner vide order dated 18.12.2006. This order is appealable. However, the petitioner has not filed any appeal against this order. In the interest of justice, the petitioner is permitted to prefer an appeal against order dated 18.12.2006 to the appellate authority within a period of three weeks from today. Thereafter, the appellate authority shall decide the same by a speaking order within a period of ten weeks after the production of certified copy of this judgment. Before parting with the judgment, it is made clear that the ground of limitation shall not come in the way of the petitioner. No costs.