R K JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE two questions for our consideration are whether the departmental inquiry against the Petitioner Mr. Jain is vitiated in any manner whatsoever and whether the dismissal of his revision petition against the punishment of compulsory retirement has been decided by the correct authority. Our answer to both the questions is in the affirmative and, therefore, we find no merit in this writ petition.

(2.) ON 27th March, 1986 Mr. Jain was issued a memorandum requiring him to explain: a) A total short deposit of Rs. 1445. 15 from the cash collected by him. b) Keeping cash collected by him pending deposit for more than 10 days.

(3.) IT was pointed out to Mr. Jain that failure to deposit the full cash collected by him and keeping some cash with him amounted to temporary embezzlement of government money.