UNION OF INDIA Vs. M MOHAMED YACOOB

JUDGEMENT

(1.) THE writ petitioners are Postal department. The first respondent herein was employed as a Sub Post Master in Jafferkhanpet post Office during August 2002 to November 2003. One Smt. N. Sundaribai was a GDS MP, in the same post office. One Shri. P. Arumugam was appointed by the said Smt. N. Sundaribai in her place during her leave period. The said P. Arumugam issued fictitious money orders by misusing the oblong stamp of the post office that was in the custody of first respondent during August 2002 to November 2003 and thereby caused heavy loss to the Department.

(2.) A charge sheet dated August 31, 2004 was issued against the first respondent. The crux of the charge was that he was guilty of serious negligence and dereliction of duty as he had given full freedom to have accessibility to the oblong money order stamp to the outsider P. Arumugam and that he entrusted the work of preparing the Register list and High Value money Order list to the outsider, resulting in the said P. Arumugam issuing fictitious money orders causing loss to the Department.

(3.) THE first charge was that the said P. Arumugam issued 10 bogus money orders resulting in the loss of Rs. 48,600/- to the department. In the second charge, it was alleged that the said Arumugam issued 27 bogus money orders causing loss to the tune of rs. 1,32,575/.