MOHD. ZAFAR ALAM Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of this writ petition, petitioner has challenged the order dtd. 10/7/2023 issued on 29/11/2023 (Annexure No.1 to the writ petition).

(2.) The impugned order dtd. 10/7/2023 was passed in two orders. By first order, the respondent no.2-District Magistrate, Nainital has granted permission to lodge first information report against the petitioner for embezzlement of government money total of Rs.42,29,262.00 and by second order dtd. 10/7/2023, recovery of aforesaid amount was directed to be made from the petitioner by a regular deduction of Rs.20,000.00 per month from his monthly salary.

(3.) The petitioner was posted as Naib-Nazir in Tehsil Haldwani, District Nainital during the relevant period, when he was chargesheeted on a complaint regarding embezzlement of government money was made against him. He was chargesheeted by the Disciplinary Authority/District Magistrate, Nainital on 24/8/2017. Before that he was placed under suspension vide order dtd. 14/7/2017 and the Inquiry Officer was also appointed by the said suspension order.