DALJIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed this writ to quash the order dated October 20, 1967 dismissing him after a departmental inquiry.

(2.) He was appointed as a temporary Lower Division Clerk in the then Federal Public Service Commission on June 10, 1942. On June 20, 1952, he was given a quasi permanent status as a III Division Clerk with effect from March 17, 1949. This order was issued by D. C. Das, Secretary, Union Public Service Commission. By an order dated December, 1, 1958 passed by the Deputy Secretary to the Government of India in the Ministry of Home Affairs, the petitioner was appointed substantively to Grade II of the Central Secretarial Clerical Service with effect from May 1, 1954.

(3.) The petitioner was suspended on June 2, 1959 and a chargesheet dated September 9, 1960 was served on him on October 12, 1960. At this time, the petitioner was working as a Cashier in the office of the Union Public Service Commission and he was charged with grave misconduct on the allegation that "during the period from May, 1958 to June 1959 after drawing, on a number of occassions, Government money ostensibly for the purpose of obtaining Bank Drafts, he did not deposit the money in the Reserve Bank of India promptly and "habitually and improperly retained the Government money and made untrue entries in the Cash Book with intent to conceal the improper retention of Government money".