N B CHAUHAN Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioner prays that the memorandum dated 14.2.1989 under cover of which a charge sheet stands issued to the petitioner be quashed and the respondents be prohibited from continuing with the departmental proceedings/enquiry against him.

(2.) Three charges have been alleged against the petitioner as per the charge sheet. The same are as under:-

(3.) Writ petition which was filed on 10.10.2000 predicates the relief on the pleas that a perusal of charge no.1 would reveal that it relates to the alleged unauthorised absence from 14.3.1985 to 31.12.1986. The second charge relates to the alleged unauthorised absence from 1.1.1987 to 4.2.1988 and the third charge relate to the unauthorised retention of 2, G-8 books containing receipts against which petitioner had collected Rs. 34,238.65, which amount remains unaccounted. Petitioner alleges that the first 2 charges relate purely to a misconduct relatable to lack of devotion to duty, if proved. The third charge relates to, if proved, failure to maintain devotion to duty as well as failure to maintain absolute integrity. There is no criminality in the first 2 charges and it is only the third charge to which, criminality would be attached, if established.