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Tribunals and CommissionsDivision Bench(2026) 09 CAT CK 5395

Devendra Balwant Chappargharem vs The Union Of India & Ors.

Central Administrative Tribunal, Mumbai Bench: Camp At Nagpur · Decided on 8 September 2026

HON’BLE JUDGES
R.N. Singh, Member (J) · Braj Mohan Agrawal, Member (A)
CASE NUMBER
Original Application No.1058/2022

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Judgment

10 paragraphs · 314 words

Per:Hon’ble Mr. R.N. Singh, Member (J)

In the present OA, the applicant has challenged a communication dated 18.05.2022 vide which the respondents have intimated the applicant that the memorandum of charges issued to him vide Memorandum dated 11.01.2019 (Annexure A-1) under Rule 14 of the CCS (CCA) Rules, 1965 is thereby dropped and a fresh memorandum of charge is issued vide accompanying impugned Memorandum dated 18.05.2022.

2.

In the present OA, the applicant has prayed for the following reliefs:

“i)

To quash the order dated 18.05.2022 (Annexure A-1) dropping the charge sheet dated 11.01.2009 under No.B2/PF/DBC/2022-23, and

ii) Also to quash the memo dated 18.05.2022 (Annexure A-2) issuing the fresh Memorandum of Charges under No.B2/PF/DBC/Rule-14/2022-23.

iii) Grant any other relief as may be deemed fit in the interest of justice.”

3.

Undisputed facts are that the applicant was selected against a post reserved for ST candidate. The caste certificate of the applicant was found invalid and the applicant approached the Hon'ble High Court of Judicature at Bombay by way of W.P. No. 6430/2006 and in view of the Order/Judgment of the Hon'ble High Court dated 06.08.2008 passed in the aforesaid Writ Petition, the Scheduled Tribe Scrutiny Committee at Nagpur conducted the inquiry qua the caste certificate of the applicant and vide order dated 03.11.2018, again found the caste certificate of the applicant invalid. In this view of the matter, the respondents have initiated the impugned departmental proceedings against the applicant.

4.

The interim order was passed earlier on 18.01.2023 which is still continuing. Today, the learned counsel appearing forthe applicant after arguing for some time, seeks permission to withdraw the present OA with liberty to the applicant to avail remedies in accordance with law, if so advised.

5.

Permission sought for is granted. The OA stands dismissed as withdrawn with liberty as aforesaid.

6.

The interim order passed in the matter earlier stands vacated.