UNION OF INDIA Vs. DULAL DUTT

JUDGEMENT

(1.) Heard. Special leave granted. With the consent of learned counsel for the parties the appeal itself is being disposed of.

(2.) The brief facts leading to this appeal are as below :- The respondent joined Indian Railway Stores Service as Class I Officer on 12th June, 1968. He was promoted to the senior scale as District Controller of Stores in 1974, as Additional Controller of Stores in 1980 and as Controller of Stores in 1982.

(3.) At the relevant time the respondent was posted as Controller of Stores, Metro Railway, Calcutta. A major penalty charge-sheet dated 5th December, 1989 was served on the respondent on the charge of finalisation of a tender case of 1983. Another major penalty charge-sheet was served on the respondent on 23rd April, 1990 on the charge of construction of a residential house at Salt Lake, Calcutta during 1981-87 at high cost.