T SIDDAGANGA SHETTY Vs. KARNATAKA ELECTRICITY BOARD

JUDGEMENT

(1.) A show-cause notice under Annexure-C, dated 28-5-1982 was served on the petitioner, to answer the allegation that while functioning as Assistant Accounts Officer, in the Office of the Accounts Officer (I/A) during the period 7-7-1979 and 30- 6-1980, the petitioner preferred a claim for payment of Rs. 3,564/- for journeys on leave travel concession between Bangalore and Srinagar, the journey stated to have been performed by Taxi and producing in support of his claim a voucher for payment of taxi hire, which was found to be spurious, thereby constituting serious misconduct on the part of the petitioner.

(2.) There after a Departmental Enquiry was held against the petitioner and on 4-9-1981 the Disciplinary Authority passed an order under Annexure-A, on the basis of the report and findings submitted by the Enquiry Officer. The Disciplinary Authority found the petitioner guilty of the charges levelled against him and passed the following order:-

(3.) Subsequently the petitioner preferred an appeal against the order of the Disciplinary Authority and the appeal came to be dismissed on merits. The Appellate Authority by its order dated 22-1-1983 vide Annexure-E, observed that on a careful analysis of the evidence produced, the Board had come to the conclusion that the taxi hire receipt was produced from a firm which did not exist and the car in which the journey was performed did not have an All India Permit and that the charge against the petitioner has been proved.