GOURPAD MIRGHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner was served with a charge sheet for committing certain financial irregularities during the period when he was working as Nodal Officer of Prathmik Vanopaj Sahkari Samiti, Chargaon and Manhakal (for short "the Samiti") for collection of tendu leaves during season in the year 2006. Substantive post of the petitioner at the relevant time was Forester.

(2.) The Sub Divisional Forest Officer, East Kapsi-cum-enquiry officer conducted detailed enquiry and submitted his report on 15-5-2009. In the enquiry report, the enquiry officer came to the conclusion that the prosecution failed to establish that the labour payment and fadmunshi commission was not correctly paid in respect of the collected material. For collection of tendu leaves the purchaser has made payment, however, full bonus was not paid. It was held that the charge No.1 was partly proved. The enquiry officer further held that for causing loss to the Government/Federation and also to the collectors of tendu leave purchaser of the Samiti was fully responsible. In respect of Samiti, Chargaon and Manhakal, it washeld that the purchasers have committed manipulations and financial irregularities, in collusion with the Government employees.

(3.) The Disciplinary Authority holding that the charge No.1 partly proved, issued a notice to the petitioner on 4-7-2009 (Annexure P/1) calling upon him to submit his reply to the enquiry report.