C.K.Thankappan vs Union Of India & Ors.

Justice K.Haripal, Judicial Member

It is submitted that the applicant has passed away on 6.6.2022 and the cause of action does not survive.

Recording the above submission, the Original Application is closed. No costs.

Annexure A1- True copy of the Memo No.011/CEX/039/187929 dt.18.9.2012 issued by the 4^th respondent

Annexure A2- True copy of the Charge Memo No.38/2012 dated 30.10.2012 issued by the 2^nd respondent from file NO.C 14011/48/2012 Ad.V.

Annexure A3- True copy of the written statement of Defence by the applicant

Annexure A4- True copy of the Customs Instruction No.2/99 dt.28.7.1999 issued by the 6^th respondent

Annexure A5- True copy of the Order F.No.C-14011/6/2013-Ad.V/40 dt.1^st January 2014 issued by the 2^nd respondent

Annexure A6- True copy of the Order F.No.C-14011/6/2013-Ad.V/48 dt.1^st January 2014 issued by the 2^nd respondent

Annexure A7- True copy of the letter dated 28.10.2014 to Inquiry Authority

Annexure A8- True copy of the letter to the Inquiry Authority by the applicant dated 31.8.2015

Annexure A9- True copy of the letter dated 10.12.2015

Annexure A10- True copy of the reminder was submitted on 14.3.2016

Annexure A11- True copy of the letter dt.5.4.2016 to the Inquiry Authority

Annexure A12- True copy of the letter dt.11.7.2016 by the applicant

Annexure A13- True copy of the letter F.No.Addl.Dir (SMJ)/Misc/2015/5621 dt. 13.9.2017 by the Inquiry Authority

Annexure A14- True copy of the letter dt.24.9.2017 by the applicant

Annexure A15- True copy of the Memo F.No.Addl.Dir(SMJ)/Misc./2015/6141 dt.24.10.2017 by the applicant

Annexure A16- True copy of the covering letter dt. 7.11.2017 along with the copy of the Note

Annexure A17- True copy of the letter No.C No.II/10(A)/02/2019-20/CC (TZ)/Vig., dt:4.7.2019 issued by 5^th respondent along with Office Memorandum No.C 14011/48/2012-Adv.V dt: 1.7.2019 of the 2^nd respondent and the Inquiry Report

Annexure A18- True copy of the letter dt. 16.8.2019 submitted to the 1^st respondent

Annexure A19- True copy of the comments were submitted on 5.9.2019

Annexure A20- True copy of the Memo No.C No.II/10(A)/02/2019/20 CC(TZ) Vig. dt.21.9.2019 along with 2^nd respondent's letter No.C 14011/48/2012 Ad.V dt.13.9.2019 sent through 5^th respondent

Annexure A21- True copy of the OM No.425/04/2012 ADV.-IV (A) dt.29.11.2012 issued by the DOPT

Annexure A22(a) True copy of the Office Memorandum No.372/3/2007 AVD.III (Vol.10) dt.14.10.2013 (Sl.No.222 in 'Swamy's News for the month December 2013)

Annexure A22(b) True copy of the Office Memorandum No.372/2007 AVD.III (Vol.10) dt.14.10.2013 (Sl.No.223 in 'Swamy's News for the month December 2013)

Annexure A22(c)- True copy of the Office Memorandum No.372/3/2007 AVD.III (Vol.10) dt.14.10.2013 (Sl.No.224 in 'Swamy's News for the month December 2013)

Annexure A22(d)- True copy of the Office Memorandum N o.372/3/2007 AVD.III (Vol.10) dt.14.10.2013 (Sl.No.225 in 'Swamy's News for the month December 2013)

Annexure A22(e)- True copy of the Office Memorandum No.372/3/2007 AVD.III (Vol.10) dt.14.10.2013 (Sl.No.226 in 'Swamy's News for the month December 2013)

Annexure A22(f)- True copy of the Office Memorandum No.372/3/2007 AVD.III (Vol.10) dt.14.10.2013 (Sl.No.227 in 'Swamy's News for the month December 2013)

Annexure R1- True copy of the dated chronology of events in the disciplinary proceedings of the applicant