JEET SINGH Vs. DELHI POWER SUPPLY COMPANY LTD

JUDGEMENT

(1.) Petitioner, by this petition, seeks quashing of the order of punishment imposed and prays for exoneration. Petitioner had joined the services of respondent as Junior Clerk on 3rd November, 1966. In due course, he was promoted to Senior Clerk and then to Superintendent (Clerical). At the relevant time during 1992-1993, petitioner was posted as Superintendent (NT), Stationery Store.

(2.) Disciplinary proceedings were initiated against the petitioner and others. The misconduct alleged against the petitioner was in the following terms: " Sh. Jeet Singh, E.No. 7256, while working as Store Supdt. (NT) Stationery Store, RPH, during 1991-1992 with mala fide intention with a view to extend undue benefit to supplier deliberately in connivance with store keeper Baldev. Raj as well as with party, accepted and approved the inflated quantity of 1000m Nos. note and correspondence sheet pads vide store receipt acknowledgement No.169 dated 21.02.1992 prepared against Challan No.139 dated 21.02.1992 for 100 Nos. note sheet pads supplied by M/s. New India Press, Sadar Thana Road, Delhi against PO No. 56/S/TE- 7/91-92/RP.I/90 dated 29.11.1991. Hence, Sh. Jeet Singh cleared the payment of inflated quantity of 1000 Nos. note sheet pads to the supplier, incurring heavy financial loss to the undertaking towards the cost of 900 note sheet pads short supplied."

(3.) The gravamen of the charge was that note sheet pads supplied were only 100 whereas supply of 1000 note sheet pads was recorded and paid for.