R K AGARWAL Vs. SECY BRDB

JUDGEMENT

(1.) APPOINTED on May 10, 1985 as an AEE (Civil) in Border Roads Organization, the petitioner was attached with 387 Road Maint Platoon (hereinafter referred to as the ,,387 RMP); deployed at Rishikesh sector.

(2.) IN December 1987 the petitioner was transferred to 331 Surfacing Platoon (hereinafter referred to as the ,,331 SPL) deployed at Manali sector.

(3.) A doubt was raised by the audit department pertaining to the correctness of the claim. In view thereof, vide order dated December 03, 1988, a Court of Inquiry was constituted to determine:- (a) Whether the personal luggage was transported by Civil Lorry No.HIE-555 from Rishikesh to Manali on 26 Jun 88 as per receipt produced by Shri Agarwal, AEE (C) alongwith the claim; and (b) Whether M/s New Himachal Truck Operator, Kullu own or disown issue of receipt for Rs.5,100.00 produced by the officer.