(1.) The present petition has been heard by way of video conferencing.
(2.) Present writ petition has been filed challenging the order dated 26th October, 2020 passed by the Central Administrative Tribunal (hereinafter referred to as 'CAT') whereby CAT refused to quash the charge memo issued to the petitioner.
(3.) Learned counsel for the petitioner states that the CAT has failed to appreciate that the charge memo issued to the petitioner is for the role performed by him as a disciplinary authority, which admittedly is a quasi-judicial function and therefore, it was imperative that the contents of the charge memo were examined to ascertain whether there was any prima facie material to show misconduct or dishonesty.