K.J.Sengupta, Prasenjit Mandal, JJ. - (1.) BY this application, Union of India has impugned the judgment and order of the learned Central Administrative Tribunal dated 22nd November, 2006, by which the charge -sheet as well as the order of punishment, which is of minor in nature, have been quashed.
(2.) RECORDS are produced today in terms of our earlier order. We have gone through the records and we shall make our comments in this regard a little later. Learned Tribunal has given reasons for quashing the charge -sheet and the order of punishment. There are three basic reasons; one is delay in issuing the charge -sheet, the second one is breach of principles of natural justice and the last one is non -supply of relevant documents. Those fact findings of the learned Tribunal have not been challenged in the instant application. It is difficult for us, in absence of challenge, to examine the fact findings as to its validity and legality.
(3.) MR . Pradip Kumar Roy, learned counsel appearing for the Union of India, producing records submits that the learned Tribunal is wrong in its fact finding that no document has been supplied. He further urges that there has been no delay in issuing the charge -sheet.;