RAJESH BABU Vs. MINISTRY OF INFORMATION AND BROADCASTING

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) FOR the peculiar facts which we would be hereinafter noting, the writ petition has to be allowed.

(3.) THE facts are that on November 14, 2007, a charge-sheet for minor penalty under Rule 16 of the CCS (CCA) Rules 1965 was served upon the petitioner alleging violation of General Financial Rules 1963. It was firstly alleged that minor civil works were got executed through private agencies in the years 1999 and 2001 beyond petitioner's financial powers. It was secondly alleged that in the year 2000 petitioner locally purchased stationery in sum of Rs.3,38,428/- at high rates. It was thirdly alleged that in the same year petitioner purchased consumables, such as detergent powder, soap and soap cases without ascertaining actual requirement. It was fourthly alleged that in the year 1999 he purchased two Air Conditioners beyond his financial power. It was fifthly alleged that in the year 2000 he purchased 186 torches costing Rs.29,115/- which was beyond his financial power. Lastly it was alleged that in the same year he purchased 80 big buckets for which Rs.10,000/- was paid but could have spent economically by purchasing small buckets.