S.MANIKUMAR, J. - (1.) Challenge in this writ petition is to an order made in O.A. No.1234 of 2009 dated 26.04.2011, allowing the same, and the consequential order made in R.A. No.36 of 2012 dated 22.10.2013, by which, the Central Administrative Tribunal, Chennai Bench, declined to review the same.
(2.) Before the Tribunal, the first respondent has challenged the proceedings dated 01.07.2009 of the Principal Chief Engineer (Electrical), Chennai, Bharat Sanchar Nigam Limited, Tamil Nadu Electrical Zone, Chennai, which is extracted hereunder: "Bharat Sanchar Nigam Limited A Government of India Enterprises O/O Principal Chief Engineer (Electrical) No.60, Ethiraj Salai, Egmore, Chennai - 600 008. No.5(3)/2008/PCE(E)/Ch/Pt.I/449 Date: 01.07.2009 Memorandum The undersigned propose to hold an inquiry against Smt.P.Shyamala, Junior Telecom, Officer (Electrical), O/o Executive Engineer (E) BSNL Admn. Building Project, Chennai under Rule 36 of BSNL CDA Rules, 2006. The substance of the imputations of misconduct or misbehaviour in respect of which the inquiry is proposed to be held is set out in the enclosed statement of articles of charges (Annexure-I). A statement of imputations of misconduct or misbehaviour in support of each article of charge is enclosed in Annexure II. A list of documents by which the articles of charges are proposed to be sustained are also enclosed (Annexure-III). 2. Smt. P. Shyamala, JTO(E) O/o EE(E) BSNL ABP., Chennai is directed to submit within 10 days of the receipt of this Memorandum a written statement of her defence and also state whether she desires to be heard in person.
(3.) She is informed that an inquiry will be held only in respect of those articles of charge as are not admitted. She should, therefore, specifically admit or deny article of charge.;