RAM PANDIT Vs. UNION OF INDIA

JUDGEMENT

(1.) LEARNED counsel for the petitioner Mr. Amar Nath Jha in course of arguments has submitted before the court that before a writ jurisdiction court facts are normally not seen and only the law point. The court will revert to this aspect subsequently.

(2.) THIS petition has been filed against the decision of the Central Administrative Tribunal, Patna Bench, Patna in O. A. no. 684 of 1997. Sri Ram Pandit V/s. Union of India and others. The impugned decision is dated 28 May 2001. Now straight to the question as to what exactly are the facts on which this entire matter is based and whether the court should look into it or permit the arguments, that is, legal arguments only san facts so as to consider whether the decision of the Tribunal is in error.

(3.) THESE facts of the Tribunal are based upon the charges which were served upon the petitioner. The charges as are on record are reproduced: