- (1.) This is an application under Article 226 of the Constitution of India against judgment and order dated September 19, 2011 passed by the Central Administration Tribunal, Calcutta Bench, in Original Application No. 2152 of 2010.
(2.) By the order impugned, the tribunal came to a finding of fact that the enquiry officer, while holding the enquiry in connection with the disciplinary proceeding, did not offer the opportunity to the delinquent employees and thereby violated the principles of natural justice. Consequently, the report of the enquiry officer, the orders of the disciplinary authority and the appellate authority were all set aside as the findings of the enquiry officer was perverse.
(3.) The tribunal had no other option, but to set aside the order of punishment proposed to be imposed upon the delinquent employees.;