Dr. Ashok Singhvi vs Union Of India And Others

By way of this writ petition, the petitioner has questioned the legality of the order dated 26.03.2021 passed by the Central Administrative Tribunal,

Jaipur Bench, Jaipur (‘Tribunal’), whereby pending disposal of original application preferred, assailing the charge sheet issued, the interim relief

sought by the petitioner for staying the effect and operation of the charge sheet dated 26.06.2019 as well as the appointment of the Enquiry Officer

vide order dated 24.10.2019 alongwith enquiry to be conducted, has been rejected.

Learned counsel appearing for the petitioner after arguing the matter for quite some time, restricted his prayer only to the extent that the observations

made by the Tribunal on merits of the case while rejecting the prayer for interim relief, should not come in the way of the petitioner at the time of final

disposal of the original application pending before the Tribunal.

Learned counsel submitted that the petitioner may be permitted to withdraw the writ petition with the clarification as above.

Permission is granted.

Accordingly, the writ petition is dismissed as withdrawn. It is made clear that the observations made by the Central Administrative Tribunal in the

order impugned while rejecting the prayer of the petitioner for interim relief shall not come in the way of the petitioner at the time of final hearing of

the original application and the petitioner shall at liberty to raise all available grounds before the Tribunal.