VINOD KRISHAN KAUL Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has arisen on the following facts, as stated hereunder:

(2.) The petitioner joined Government service in the Indian Police Service, which is an All India Service in tile year 1956. He retired from the service on superannuation on October 31, 1990. In September, 1985, he was selected and posted at the Centre from his parent cadre of Rajasthan State as Director (Training), Bureau of Police Research and Development under the Ministry of Home Affairs at New Delhi, in the grade of Inspector General of Police. He was appointed on December 28, 1988 as Director General, Bureau of Police Research and Development. New Delhi by the Ministry of Home Affairs.

(3.) Respondent No.2 Shri S.A.Khan. IPS. worked in the post of Deputy Director (Training) Bureau of Police Research and Development. New Delhi for the period from June 12, 1987 to November4, 1987. The petitioner at that time was the immediate superior of the said respondent in the office and also his T.A. Controlling Officer. The respondent submitted a Transfer Travelling Allowance bill dated January 19, 1988, from New Delhi to Chandigarh, along with a certificate by him certifying that the railway fares claimed for the classes in which members of his family travelled were actually paid. The Transfer T.A. Bill was put up before the petitioner on January 20, 1988 for according necessary sanction and approval for drawing and disbursing of the amount claimed therein. The petitioner has further stated that the original entries made at the instance of respondent no.2 in the said T.A. bill showed that he had travelled on November 6, 1987 by his own car from Delhi to Chandigarh and journey was made from Delhi to Chandigarh by rail in AC 1st class by his wife and son on the relevant date i.e. November 14, 1987. The abovesaid Travelling Allowance hill was not accompanied by tlie railway tickets nor were the details of ticket numbers mentioned in the said bill to authenticate the factum of journey having been performed.