ROSHAN PARVEZ Vs. CENTRAL ADMINISTRATIVE TRIBUNAL & OTHERS

JUDGEMENT

(1.) By way of this writ petition, the petitioner has prayed mainly for the following relief(s):

(2.) Brief facts necessary for adjudication of the present petition are as under:

(3.) Vide memo dated 06.02.1998, the petitioner was informed by the respondent department that it intended to hold an inquiry against him under Rule 14 of CCS (CCA) Rules, 1965 on charges which find mentioned in articles of charge and the petitioner was called upon to submit his written statement of defence to the articles of charge. Statement of articles of charge so framed against the petitioner reads as under:-