UNION OF INDIA Vs. BIMAL PRASAD PATTNAIK

JUDGEMENT

(1.) Having heard Shri D K Sinha, learned Senior Counsel for the Railways (writ petitioners) and Shri Gautam Bose, learned Senior Counsel for the sole contesting respondent, who was a railway employee, on several dates, with their consent, this writ petition is being finally disposed of.

(2.) The writ petition, as filed by the Railways (Union of India), is directed against order dated 03.01.2014 passed in OA No 64 of 2012 by the Central Administrative Tribunal, Patna Bench, Patna (for brevity, the Tribunal). By the aforesaid order, the Tribunal set aside the chargesheet issued to the contesting respondent and also the consequential proceedings which, by now, had culminated in the order of removal from service with liberty to the Railways to reinitiate the proceedings after changing the disciplinary authority.

(3.) The events are somewhat complicated though there is no controversy on facts.