B N PARIJATHA Vs. COMMISSIONER BANGLORE MAHANAGARA PALIKE

JUDGEMENT

(1.) WRIT petition by a former employee of the respondent-Bangalore Mahanagara Palike who had been proceeded against in a departmental inquiry on allegation of certain misconduct.

(2.) THE nature of allegation which was proved in the departmental inquiry was that the petitioner was involved in misappropriation of amount of Rs. 8,94,835,40/- which was an amount which had been collected from the tax payers but had not been properly accounted for or credited to the account of the employer-Bangalore Mahanagara Palike.

(3.) THE order passed by the disciplinary authority only directed the amount to be recovered from the petitioner but also imposed punishment of reducing the pay of the petitioner at the time of retirement to the minimum of time scale in the particular cadre i. e. , as in the cadre of First Division Clerk.