BALBIR SINGH Vs. RAM PAL

JUDGEMENT

(1.) PROCEEDING departmentally and issuing a charge sheet upon the Petitioner it was alleged that while on 'A' shift duty at Gate No. 10 on 13.2.1995, Petitioner was found to be in possession of an excess amount. Second charge was of accepting illegal gratification while on duty; as per charge No. 1.

(2.) CHARGE sheet dated 22.3.1995, was replied to by the Petitioner, he denied the charges.

(3.) INQUIRY officer submitted a report holding both the charges to be proved. Petitioner was supplied the findings of the inquiry officer for his response, which he did, and considering the response the Disciplinary Authority concurred with the findings of the inquiry officer and awarded the penalty of dismissal from service. Statutory appeal filed has been rejected.