M. NAINAR MOHAMMED Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The petitioner was called upon to give explanation in respect of unaccounted money of Rs. 1,94,100/- seized from his custody and he submitted an explanation for the same.

(2.) Criminal Case was registered on the basis of seizure of money from the custody of Forest Ranger, Superintendent and Range Officer, Cashier, Assistant and Office Assistant, who were employed in the Office of the Tamil Nadu Plantation Corporation, of which, the petitioner was a Regional Manager; in respect of the amounts seized from those persons, the petitioner herein was added as accused, on the basis of the vicarious liability in the capacity as Regional Manager of the Corporation.

(3.) Though a criminal complaint was registered against all the staff members and the petitioner as there was no evidence, the prosecution/department recommended departmental action in the place of criminal action.