POHARI SHARAN PANDEY Vs. STATE OF M.P

JUDGEMENT

(1.) THE present application seeks a review of the order dated 13.8.1998 passed by the Madhya Pradesh Administrative Tribunal, Jabalpur in T.A. No. 3343/1988 (State of M.P. and Anr. v. Pohri Sharan).

(2.) THE facts in nutshell are that in the year 1979 the petitioner was working as Police Constable in the office of the Sub Divisional Officer (Police), Kawardha. THE petitioner was issued a charge-sheet on 11/13.8.1981 to the effect that he had submitted forged bills for claiming traveling allowance in respect of the period 6.12.1979 to 29.2.1980 and fraudulently induced the government to release the amount against the said bills. THE departmental enquiry was initiated against the petitioner and he was dismissed from service vide order dated 25.1.1982. THE appeal against the order of dismissal dated 25.1.1982 was also dismissed on 28.1.2002.

(3.) THE petitioner also field Civil Suit No. 3-A/86 before the Civil Judge Class-I, Rajnandgaon, challenging the order of dismissal dated 25.1.1982. THE suit was decreed vide judgment dated 17.8.1987 in favour of the petitioner on the ground that the sufficient opportunity of hearing was not afforded to the petitioner. THE enquiry officer Shri G.S. Chandrol despite complaint against him, was allowed to complete the enquiry.