NARESH CHANDRA VERMA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the order dated 27.12.2006 whereby the respondents have issued an order of recovery of Rs. 63,588/- against the petitioner.

(2.) The facts in brief is that the petitioner in the instant case is working as a Training Officer at the Industrial Training Institute. At that relevant point of time i.e. August, 2006, the petitioner was posted at the ITI Centre, Baloda Bazar as an In-charge Superintendent. The petitioner also had drawing disbursement power. It is said that on the intervening night of 30/31.08.2006, theft had taken place in the institute at Baloda Bazar and theft of cash amount of Rs. 1,90,762/- was committed. In the morning of 31.08.2019 when the petitioner reached the institution he was informed about the same by the watchman. Immediately the petitioner had lodged the FIR at Police Station, Baloda Bazar.

(3.) Simultaneously, it is said that the three member enquiry Committee was constituted by the respondents to enquire into the alleged incident. Finally the impugned order (P-1) was passed making the petitioner also liable to compensate the loss caused to the institution to the tune of Rs. 1,90,762/-. Of which the amount ordered to be recovered from the petitioner was 63,588/-.