MANNU YADAV Vs. UOI

JUDGEMENT

(1.) THE petitioner was charged for, with mala fide intention, misleading Ct./GD Neeraj Kumar to withdraw Rs.15,000/- from the saving bank account of Ct./GD Chandra Kant Thumbre maintained with the State Bank of India after the petitioner stole the ATM Card belonging to Ct./GD Chandra Kant Thumbre and informing Ct./GD Neeraj Kumar that Ct./GD Chandra Kant Thumbre had handed over the card to him for withdrawing money from the account by using the ATM Card. The second charge was of unauthorisedly leaving the CRPF Camp without permission on May 22, 2009 and returning back on May 31, 2009.

(2.) AT the inquiry the charge was proved.

(3.) HE now pleads that the inquiry was a farce and his signatures were obtained on blank documents.