HEMANT TAMRAKAR Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Heard.

(2.) (i) The petitioner was issued with the charge sheet by the District Judge, Bilaspur with allegation that while he was posted as Criminal Reader in the Court of Shri D.N. Shukla, Additional Chief Judicial Magistrate, Bilaspur in between period 9/06/1997 to 3/09/1998 he received the property worth Rs.1450.00 from different Police Stations and did not deposit in the Malkhana. Similarly, while he was posted in the court of J.M.F.C. (Shri G.S. Netam) Bilaspur from 4/02/1998 to 6/02/1999 he again received properties from different Police Stations worth Rs.8744.00 and did not deposit into the Malkhana. Thereby total he received properties amounting to 10,194/- and did not deposit it in the Malkhana. Consequently, it leads to criminal breach of trust.

(3.) Acting on such report of the Enquiry Officer, the disciplinary authority served enquiry report upon the petitioner and he was given opportunity of hearing to make his submission. Thereafter, his services were removed by the disciplinary authority. Subsequently, instead of preferring a departmental appeal, revision was preferred before Hon'ble the Chief Justice of High Court of Chhattisgarh. The revision filed by the petitioner was dismissed by Hon'ble the Chief Justice and he was intimated about the decision. Both such orders are under challenge before this Court.