Rajiv Ranjan vs Union Of India

C.Hari Shankar, J.

This writ petition is directed against judgment dated 22 October 2020 passed by the Central Administrative Tribunal^{11.“Tribunal”, hereinafter} in OA 1609/2020.

The OA was directed against a charge sheet issued to the petitioner on 21 February 2020, initiating departmental proceedings against him.

The Tribunal dismissed the OA on the ground that it was premature and that there was no occasion for the Tribunal to interfere at the charge sheet stage.

Mr. J. Sai Deepak, learned Senior Counsel for the petitioner fairly submits at the outset that, during the pendency of these proceedings, the charge sheet has culminated in an order of punishment dated 13 April 2026.

That being so, the basis of the OA does not survive, and it would be necessary for the petitioner, if so advised to challenge the order of punishment. Leave and liberty is granted to the petitioner to do so in accordance with law.

Inasmuch as the Tribunal has not addressed the merits of the charges against the petitioner, any decision on the petitioner’s challenge to the order of punishment would be taken de hors and unprejudiced by the impugned order dated 22 October 2020 passed by the Tribunal.

The writ petition is disposed of in the aforesaid terms.