Anil Kumar, J. - (1.) Heard Sri K.D. Nag, learned counsel for petitioner, Sri R.C. Saxena, learned counsel for applicant-respondent No. 1 and perused the record.
(2.) Facts in brief of the present case are that applicant-respondent No. 1/Ravindra Kumar Singh has filed an O.A. No. 75 of 2010 (Ravindra Kumar Singh Vs. Union of India and others), challenging the entire disciplinary, i.e. memorandum of charge, inquiry report, second stage advice of the CVC and the penalty order compulsorily retiring him from service and also challenged the penalty order dated 30.07.2010 by means of amendment in the said O.A. before the Central Administrative Tribunal (hereinafter referred to as the 'Tribunal') In addition to abvoesaid O.A., applicant-respondent has also filed O.A. No. 316/2007.
(3.) Both the O.As were clubbed together and decided by the common judgment by the Tribunal.;