MEERMUSTAFA HUSSAIN Vs. STATE

JUDGEMENT

(1.) The Revision Petitioner herein was former vice-chancellor of The Tamil Nadu Dr.MGR Medical University, Chennai. He is facing trial in C.C.No.14 of 2015 on the file of Special Court for cases under Prevention of Corruption Act at Chennai.

(2.) In C.C.No.14 of 2015, the allegation against the petitioner is that, he was invited to attend a conference at OSLO (Norway) so the University booked ticket in Executive class for him in Lufthansa German Airlines on 19.07.2007 for his travel on 24.08.2007. The University paid a sum of Rs.2,93,213/- to the travel agent for the air fare. Instead of travelling in the Executive class ticket for which the university has paid Rs.2,93,213/-. He cancelled the executive class ticket, booked two economy class tickets, one for him and another for his wife Smt.Subedha, and travelled in the economy class. On his return from Oslo, he not only got back Rs.30,389/- from the travel agent being the difference between the one Executive class fare and two economy class fare, besides he has made false claim from the university an additional sum of Rs.6,539/- as excess amount spent during his foreign tour, by submitting the cancelled executive class ticket to claim his travelling allowance and dearness allowance. Thereby caused wrongful loss to the university a sum of Rs.1,82,561/- and corresponding wrongful gain to himself.

(3.) Similarly, to attend a conference in London on 12.11.2007, Business class ticket in British Airways was booked through BTGT Services Agent and the university has paid a sum of Rs.2,37,705/- for his travel in business class. Instead of travelling in that ticket, the petitioner has cancelled the business class ticket and travelled in economy class along with his family members and adjusted the amount towards the fare of his family members. However had submitted the cancelled Business class ticket to claim his travelling allowance and dearness allowance. Thereby caused wrongful loss to the university a sum of Rs.1,77,109/- and corresponding wrongful gain to himself.