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.15 of 2015 on the file of Special Court for cases under Prevention of Corruption Act at Chennai.

(2.) The case of the prosecution is that, the petitioner herein while serving as Vice Chancellor in Tamil Nadu Dr.M.G.R. Medical University was invited to attend the NAFSA-2008 Annual Conference in Washington [USA] from 25/5/2008 to 30/5/2008. He booked a Ticket through BTGT Services Agent in the Executive Class of Lufthansa Airlines for his travel to USA on 24/5/2008 and returned to Chennai on 22/6/2008. The University sanctioned a sum of Rs.2,99,673.00 towards the Airlines fare for the petitioner for his travel to Washington [USA] in the Executive Class. However, the petitioner has cancelled the Executive class ticket and travelled in the Economy class, but submitted TA bill enclosing the cancelled Executive class Ticket. Thereby cheated the University claiming a excess sum of Rs.2,22,332.00.

(3.) Similarly, when he has called to attend AMEE 2008 Annual Conference Prague, Czech Republic from 30/8/2008 to 3/9/2008, he booked ticket in Executive Class in Lufthansa Airline for his Travel on 29/8/2008 through BTGT services Agent and a sum of Rs.2,72,386.00 was paid for his executive class ticket. However, he booked two economy class fight tickets in his name and name of his son through the same travel agent BTGT service in Lufthansa Airlines and travelled along is son in Economy class. Though he cancelled the executive class ticket and travelled in economy class along with his son, he has submitted the TA bill enclosing the cancelled Executive Class Ticket and has also claimed the balance amount as if he travelled in the Executive class and has unlawfully enriched himself a tune of Rs.2,01,088.00. Thus totally sum of Rs.4,23,420.00 had been unlawfully misappropriated by the petitioner by producing forged document as if it was genuine, in order to cheat the University. He being the Vice Chancellor he had been entrusted domain over the fund to University. He by abusing his official position has obtained illegal gain.