S V GIYENGAR Vs. STATE OF MYSORE

JUDGEMENT

(1.) The petitioner before us was appointed as a probationary Assistant Engineer by the erstwhile State of Hyderabad in the year 1926. In June 1949, he was posted as Executive Engineer for the Bandsura Project Division in that State. In that division, he was in charge of a project known as the Khasapur Project.

(2.) In 1951, the petitioner was called upon by the Government of the erstwhile State of Hyderabad to explain some irregularities said to have been committed by him while he was in charge of that project. On 16-3-1955 he was asked by a notice to show cause why action should not be taken in regard to four charges which had been framed against him.

(3.) In 1956, after an enquiry was held into that matter, charges 1 and 2 were dropped. In respect of the third charge, the petitioner was exonerated but the fourth charge was held to have been proved and it was decided by the Government of the erstwhile State of Hyderabad that the petitioner should be compulsorily retired and that he should further be called Upon to reimburse a sum of Rs. 4,576 to the Government.