MADAN MOHAN KARNATAK Vs. DM ALMORA

JUDGEMENT

(1.) Heard Mr. Rajendra Dobhal, Sr. Advocate assisted by Mr. Ravi Babulkar, Advocate for the petitioner and Mr. M.S. Bisht, Brief Holder for the State of Uttarakhand/respondents.

(2.) By means of this writ petition, petitioner has challenged the dismissal order dtd. 17/6/2006 passed by District Magistrate Almora/respondent no. 1.

(3.) Case of the petitioner is that at the relevant, petitioner was posted as Head Nazir in the office of District Magistrate Almora. The petitioner was suspended by the respondent no. 1 vide order dtd. 31/12/2005. While passing the suspension order Sri B.S. Chalal was appointed as Inquiry Officer. Thereafter, the petitioner was issued charge sheet dtd. 17/1/2006 to the effect that petitioner was not obeying order of higher authorities; petitioner issued bankers' cheque dtd. 23/12/2005 amounting to Rs.75,000.00 in favour unidentified person and certain irregularities were found in disbursement of the amount to the beneficiaries under the Chief Minister Relief Fund.