VIJAY SHANKAR PANDEY Vs. UNION OF INDIA
LAWS(SC)-2014-9-83
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on September 22,2014

VIJAY SHANKAR PANDEY Appellant
VERSUS
UNION OF INDIA Respondents


Referred Judgements :-

K R DEB VS. COLLECTOR OF CENTRAL EXCISE SHILLONG [REFERRED TO]
RAM JETHMALANI VS. UNION OF INDIA [REFERRED TO]



Cited Judgements :-

BIRSA AGRICULTURAL UNIVERSITY, THROUGH ITS REGISTRAR HAVING ITS OFFICE AT KANKE, P.O. AND P.S. KANKE, DISTRICT RANCHI, JHARKHAND VS. DR. ANANT PRASAD JAISWAL, SON OF LATE BANARSI PRASAD JAISWAL, AT PRESENT RESIDING AT FLAT NO.203/B, SINHASAN JYOTI VIHAR COLONY, GAURI SHANKAR NAGAR (KADRU), P.O. AND P.S. DORANDA, DISTRICT RANCHI [LAWS(JHAR)-2016-7-139] [REFERRED TO]
C.S.H.N. MURTHY VS. TEZPUR UNIVERSITY AND ORS. [LAWS(GAU)-2015-6-65] [REFERRED TO]
MOLOY BORA VS. STATE OF ASSAM & ORS. [LAWS(GAU)-2015-4-93] [REFERRED TO]
AMRUTHA M. GEORGE VS. SPICES BOARD AND ORS. [LAWS(KER)-2015-8-18] [REFERRED TO]
UNION OF INDIA VS. DILIP PAUL [LAWS(SC)-2023-11-8] [REFERRED TO]
G. ARASUKUMAR AND ORS. VS. STATE BANK OF INDIA AND ORS. [LAWS(MAD)-2015-7-22] [REFERRED TO]
S THIRU ARASU VS. NLC INDIA LTD [LAWS(MAD)-2018-2-156] [REFERRED TO]
BHASKAR OJAH VS. STATE OF ASSAM [LAWS(GAU)-2023-10-43] [REFERRED TO]
K. MUTHUSAMY VS. THE SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT AND ORS. [LAWS(MAD)-2015-3-389] [REFERRED TO]
DELSON DAVIS P. VS. THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL) AND ORS. [LAWS(KER)-2015-11-54] [REFERRED TO]
STATE OF JHARKHAND VS. SANJAY KUMAR YADAV [LAWS(JHAR)-2021-1-71] [REFERRED TO]
T.SEKAR VS. SUPERINTENDENT CENTRAL PRISON-II [LAWS(MAD)-2019-6-461] [REFERRED TO]
BALKESH PASWAN VS. STATE OF JHARKHAND [LAWS(JHAR)-2019-3-83] [REFERRED TO]
KHAGENDRA NATH DAS VS. THE STATE OF ASSAM AND ORS. [LAWS(GAU)-2015-4-4] [REFERRED TO]
B. S. RAMASWAMY VS. STATE OF KARNATAKA [LAWS(KAR)-2021-1-92] [REFERRED TO]
REGHUNANDANAN V. MENON VS. CHAIRMAN, PHARMACEUTICAL CORPORATION (IM) KERALA LTD [LAWS(KER)-2023-8-183] [REFERRED TO]
P. SUBRAMANI VS. STATE OF TAMIL NADU [LAWS(MAD)-2020-1-140] [REFERRED TO]
ANITA SHARMA VS. STATE OF J&K [LAWS(J&K)-2019-10-12] [REFERRED TO]
S GUNASEKAR VS. STATE BANK OF INDIA [LAWS(MAD)-2014-11-268] [REFERRED TO]
N. PREMKUMAR VS. STATE OF KERALA AND ORS. [LAWS(KER)-2015-8-55] [REFERRED TO]
VEDANTA LIMITED VS. STATE OF TAMIL NADU [LAWS(MAD)-2020-8-312] [REFERRED TO]
B P TIWARI S/O JAMUNA TIWARI VS. STATE OF CHHATTISGARH [LAWS(CHH)-2016-8-17] [REFERRED]
K.M.MISHRA VS. STATE OF CHHATTISGARH [LAWS(CHH)-2021-8-75] [REFERRED TO]
UNION OF INDIA VS. RAYEES ­ UL- HAQUE [LAWS(ALL)-2018-11-240] [REFERRED TO]
LALBIAKSANGI VS. STATE OF MIZORAM [LAWS(GAU)-2018-2-110] [REFERRED TO]
BRAJESH TIWARI VS. STATE OF M.P. AND OTHERS [LAWS(MPH)-2015-10-147] [REFERRED]
MADHU.C. VS. STATE OF KERALA [LAWS(KER)-2016-1-112] [REFERRED TO]
RAJESH CHAUDHARY VS. STATE OF U.P. [LAWS(ALL)-2019-12-248] [REFERRED TO]
PRIYA PARAMESWARAN PILLAI VS. UNION OF INDIA [LAWS(DLH)-2015-3-68] [REFERRED TO]
V.BAGYALAKSHMI VS. PRINCIPAL SECRETARY TO GOVERNMENT [LAWS(MAD)-2019-11-175] [REFERRED TO]
SONAMANI SINGHA VS. STATE OF ASSAM [LAWS(GAU)-2021-2-111] [REFERRED TO]
TEZPUR UNIVERSITY VS. C.S.H.N. MURTHY [LAWS(GAU)-2016-6-7] [REFERRED TO]
STATE OF ANDHRA PRADESH VS. MOTUPALLI NARASIMHA RAJU [LAWS(APH)-2023-2-25] [REFERRED TO]
KRIPA SHANKER PANDEY VS. STATE OF U.P. [LAWS(ALL)-2021-7-216] [REFERRED TO]
KISHOR M GADHAVE PATIL VS. STATE OF MAHARASHTRA [LAWS(BOM)-2015-12-203] [REFERRED TO]
A A ABRAHAM VS. STATE OF MADHYA PRADESH [LAWS(MPH)-2020-12-10] [REFERRED TO]


JUDGEMENT

- (1.)Leave granted.
(2.)The unsuccessful petitioner in the Writ Petition No.87(S/B)/2014 on the file of the High court of Allahabad is the appellant herein. By the impugned judgment dated 3.4.20141 the said writ petition was dismissed by a Division Bench of the Allahabad High Court.
(3.)The appellant is an officer of the Indian Administrative Service. On 22.7.2011 he was served with a chargesheet consisting of five charges. All the charges are to the effect that the conduct of the appellant is contrary to Rule-3, 7, 8 and 17 of The All India Services (Conduct) Rules, 1968 (hereinafter called "CONDUCT Rules"). After certain correspondence, (the details of which are not necessary for the present purpose), the disciplinary authority appointed an Enquiry Officer on 27.2.2012. The appellant submitted his reply on 5.3.2012. The appellant challenged the chargesheet before the Central Administrative Tribunal in O.A.No.623 of 2012 which was eventually dismissed on 29.8.20122. Aggrieved by the same, the appellant filed a writ petition in the Allahabad High Court but withdrew the same subsequently. The order of the Central Administrative Tribunal became final.


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