Central Administrative Tribunal - Jaipur
R L Bhaskar vs Comptroller And Auditor- General Of ... on 28 September, 2020
OA No. 291/407/2019 with MA No. 291/353/2020 1
CENTRAL ADMINISTRATIVE TRIBUNAL
JAIPUR BENCH, JAIPUR
ORIGINAL APPLICATION NO. 291/407/2019
with
MISC. APPLICATION NO. 291/353/2020
DATE OF ORDER: 28.09.2020
CORAM
HON'BLE MR. DINESH SHARMA, ADMINISTRATIVE MEMBER
HON'BLE MRS. HINA P. SHAH, JUDICIAL MEMBER
R.L. Bhaskar S/o late Shri Sh. Pati Ram aged about 51
years, R/o III-174, A.G. Colony, Bajaj Nagar, Jaipur -
302015, presently working as Senior Auditor in the
office of Accountant General (E&RSA), Rajasthan,
Jaipur. Group-B, Mob. 9352994805
...Applicant
Shri Amit Mathur, counsel for applicant (through Video
Conference.
VERSUS
The Accountant General (E&RSA) Rajasthan, Bhagwan
Das Road, C Scheme, Ashok Nagar, Jaipur-202005
(Raj.).
...Respondent
Shri Anand Sharma, counsel for respondents (through
Video Conference.
ORDER (Oral)
Per: Hina P. Shah, Judicial Member The present Original Application has been filed by the applicant under Section 19 of the Administrative OA No. 291/407/2019 with MA No. 291/353/2020 2 Tribunals Act, 1985 with a prayer that the departmental proceedings in pursuance of Memorandum dated 16.11.2018 (Annexure A/1) be kept in abeyance till the final outcome of the criminal proceedings. As seen from the pleadings, a charge sheet was issued to the applicant under Rule 14 of the CCS (CCA) Rules, 1965 on 16.11.2018.
2. The respondent, after issue of notice, has filed reply stating that after considering the reply on the charge memorandum, the Disciplinary Authority has appointed Inquiry Officer & Presenting Officer on 11.12.2018 to enquire into the said matter.
3. By way of filing Misc. Application No. 291/353/2020 dated 21.07.2020, the respondent brought on record the order dated 14.05.2020 (Annexure MA-R/1) by which, it was intimated that after completion of the inquiry, a major penalty of compulsory retirement w.e.f. 14.05.2020 has been imposed upon the applicant. Therefore, the respondent has prayed that the present Misc. Application be allowed and the aforesaid order dated 14.05.2020 (Annexure MA-R/1) be taken on record. OA No. 291/407/2019 with MA No. 291/353/2020 3
4. In view of the above, Misc. Application No. 291/353/2020 is allowed and the order dated 14.05.2020 is taken on record.
5. In view of the aforesaid developments as per order dated 14.05.2020, the relief prayed for by the applicant in the present Original Application does not survive and, accordingly, Original Application is dismissed as infructuous.
(HINA P. SHAH) (DINESH SHARMA) JUDICIAL MEMBER ADMINISTRATIVE MEMBER Kumawat