REGENT COMPUTRONICS PVT. LTD.

ARUN KUMAR SHUKLA Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

STATE OF ANDHRA PRADESH VS. S SREE RAMA RAO [REFERRED TO]
RAILWAY BOARD REPRESENTING THE UNION OF INDIA VS. NIRANJAN SINGH [REFERRED TO]
ARJUN CHAUBEY VS. UNION OF INDIA [REFERRED TO]
A L KALRA VS. PROJECT AND EQUIPMENT CORPORATION OF INDIA LIMITED [REFERRED TO]
T V CHOUDHARY A MEMBER OF THE INDIAN ADMINISTRATIVE SERVICE UNDER SUSPENSION VS. CHIEF SECRETARY GOVERNMENT OF ANDHRA PRADESH [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION VS. K S GANDHI [REFERRED TO]
B C CHATURVEDI UNION OF INDIA VS. UNION OF INDIA [REFERRED TO]
HIGH COURT OF JUDICATURE AT BOMBAY VS. SHASHIKANT S PATIL [REFERRED TO]
STATE BANK OF BIKANER AND JAIPUR VS. NEMI CHAND NALWAYA [REFERRED TO]
BIHAR STATE ELECTRICITY BOARD VS. RAGHBENDRA PRASAD [REFERRED TO]
UNION OF INDIA VS. P GUNASEKARAN [REFERRED TO]
CENTRAL INDUSTRIAL SECURITY FORCE & ORS. VS. ABRAR ALI [REFERRED TO]
STATE OF KARNATAKA VS. N. GANGARAJ [REFERRED TO]

JUDGEMENT

(1.) The judgment and order dtd. 23/4/2010, in O.A. No. 33 of 2003 passed by a Division Bench of Central Administrative Tribunal, Patna Bench, whereby the petitioner..s application under ection 19 of the Administrative Tribunal Act has been dismissed is under challenge in the present writ application filed under Article 226 of the Constitution of India.

(2.) We have heard Mr. Chakrapani and Mr. Dipak Kumar, learned counsel for the petitioner and Mr. Praveen Kumar Sinha, learned Senior Panel Counsel with Mr. Radhika Raman, learned Central Government Counsel for the respondents.

(3.) The undisputed facts of the case are that a disciplinary proceeding was initiated against the petitioner under Rule 14 of the Central Civil Services (Classification, Control and Appeal), Rules, 1965 [hereinafter referred to as the CCS(CCA) Rules] with the issuance of charge-sheet containing altogether six articles of charges which read as under :-

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ARUN KUMAR SHUKLA Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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