KK PRASAD BABU Vs. SECRETARY

JUDGEMENT

(1.) In this petition under Article 227 of the Constitution, a decision of the Central Administrative Tribunal refusing to interfere with the enquiry proceedings, midway, is challenged.

(2.) We have heard learned counsel for the petitioner and learned counsel for the Central Government.

(3.) The petitioner is employed in the Government of India under the control of the Department of Atomic Energy. He is facing disciplinary proceedings initiated by the first respondent - Secretary, Department of Atomic Energy, and the third respondent - Deputy Chief Executive (Administration) has been appointed as enquiry authority.