PRAMOD KUMAR KHARE Vs. UNION OF INDIA

JUDGEMENT

(1.) It is not necessary to narrate the facts in each of the cases in details as the point involved is a common one and it is also a very short one. The three petitioners were working in the second respondent Organisation. On 19/01/1985 the charge sheet was issued to them and it is stated that the petitioner had claimed reimbursement of Leave Travel Concession (in short LTC) expenditure producing false/fake documents. The petitioner submitted their explanation almost admitting the guilt and enquiry was conducted. The inquiry officer gave his report on 29/05/1985. When the enquiry was pending the second respondent issued circular in respect of employees who had claimed reimbursement on false/fake documents. The Circular reads as under: MOTHER DAIRY DELHI - 110 092 A/OC/2/14 25/6/198 & 26/6/1985 C I R C U L A R

(2.) On 11/07/1985, Mr. P.K. Khare the petitioner in CW No. 1862/85 and Mr. R.R. Singh petitioner in CW No.1809/85 and Mr. Brij Mohan Dhawan petitioner in CW No. 1860/85 claiming reliefs and had agreed to the imposition of punishment as stated in the Circular. The letter dated 11/07/1985 reads as under:

(3.) Mr. Brij Mohan petitioner in CW No. 1860/85 did not send any letter to that extent but on general terms he prayed for a lenient punishment.