L.N. TIKKU Vs. UOI AND ORS.

JUDGEMENT

(1.) The petitioner, who was working on the post of an Executive Engineer (Civil) with the Border Road Development Board and was posted as the Officer Commanding at 68 RCC in the year 1994, was issued a Memorandum of Charge dated 20th March, 1998, in respect of some mismatch of funds collected as offerings in the month of November, 1994, in respect of two temples in the area, inasmuch as against a sum of Rs. 51,816.25 collected as offerings, only a sum of Rs. 37,855 was reflected in the Regimental Cash Account Book.

(2.) The Memorandum of Charge dated 20th March, 1998 had enclosed therewith three Articles of Charge. However, we propose to confine ourselves to Article -I only, as the remaining two charges were not proved in the course of the departmental inquiry held against the petitioner.

(3.) Article -I of the Statement of Articles of Charge is reproduced hereinbelow for ready reference: -