RAJIV SHAKDHER,J. - (1.)Allowed, subject to just exceptions.W.P.(C) 441/2022
(2.)This is a writ petition directed against the order dtd. 6/1/2021, passed by the Central Administrative Tribunal [in short 'the Tribunal'] in OA No.100/1395/2017.
(3.)Before the Tribunal, the petitioner along with two co-delinquents assailed the orders dtd. 14/9/2016, 16/12/2016 and 22/2/2017, passed by the respondents/Railways.
3.1 The petitioner along with the co-delinquents i.e., one Mr Shubham and one Mr Gaurav Kumar sought reinstatement and payment of arrears of pay and salary, including other consequential benefits.

3.2 The principal grievance of the petitioner and the co-delinquents before the Tribunal was that no enquiry was held qua the accusations levelled against them.