LIEUTENANT COLONEL BADRI DATT Vs. UNION OF INDIA

JUDGEMENT

(1.) RULE DB.

(2.) THE petitioner is an officer of Indian Army who was in the post of Captain when he was posted as an Administrative Officer in the Supply Depot, Bareilly from 27. 3. 1990 to 17. 3. 1992. In the course of performance of his duties, the petitioner was required to sign the claims of medical and TA/da bills of civilian employees and forward the same to the Controller of Defence Accounts (CDA), Meerut.

(3.) THE petitioner was transferred from Bareilly to Ahmedabad in March 1992. Subsequently it was detected that there were a number of bogus medical bills submitted through Mr. M. C. Gupta, which were forged/manipulated. The bills forwarded by the petitioner included six bogus bills amounting to a total value of Rs. 1,78,435. 00. The petitioner was, thus, alleged to have connived in the forwarding of the bogus bills. It may be noticed that as per the petitioner he had never signed the bogus bills and claims that his signatures have been forged subsequently.