UOI Vs. M SHANKAR KUMAR

JUDGEMENT

(1.) While serving as an Upper Division Clerk in the Department of Science and Technology, the respondent was issued a charge memo dated 8.1.2001 listing 3 charges against him which are as under:-

(2.) It is apparent from the Articles of Charge that the allegation against the respondent was of having established an NGO under the name Sakthi Society for Rural and Urban Development (SSRUD) with its head office in District Guntur and he was the President of the said society and for which he did not obtain prior sanction from the competent authority. Further, in his capacity as the Upper Division Clerk in the Department of Science and Technology he used the forum of W.P.(C) No.1361/2004 Page 2 of 11 society to try and secure grant/financial assistance from the Department of Science and Technology for himself and his family members inasmuch as the beneficiaries of the society were he himself, his family members and relatives.

(3.) The respondent replied to the charge sheet as under:- <FRM>KT_1556_ILRDLH20_2010.htm</FRM>