SHAFIQUL HAQUE MAZUMDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE following reliefs are sought for in this O.A. :

(2.) The respondent No. 4, the Superintendent of Post Office Nowgong Division vide Memo No. F4-2(C)89-90 proposed to hold an enquiry against the applicant under Rule 14 of the Central Civil Services (Classification, Control and Appeal) Rules, 1965 (hereinafter referred to as Rules, 1965 for the sake of brevity). The statement of Articles of Charge framed against the applicant reads as follows:

(3.) 5 Years TD A/c No. 1838 in the name of Sunny (minor) through father Shri Shafiqul Haque Mazumdar Rs. 20,000/-(twenty thousand) against deposit of Rs. 1000/- (one thousand) on 24.6.87.