ASHISH KUMAR TIWARI Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition is directed against an order passed by Ms. Monika Rani, the then Collector, Chitrakoot, dated 03.02.2017, dismissing the petitioner from Government service. It has further been ordered that a sum of Rs.86,74,600 / - held embezzled by the petitioner to be recovered from him.

(2.) The petitioner was a Deputy Cashier, posted at the Sub-Treasury Mau, District Chitrakoot. Shorn of details, that are unnecessary to determine the short point that arises for consideration here, the petitioner was charge sheeted through two separate charge sheets dated 06.04.2016 and 26.05.2016, on the foundation of which, disciplinary proceedings were drawn against him. The substance of the charges against the petitioner is that he had embezzled Government moneys in the sum of Rs.86,74,600 / - by manipulating figures in the deposit challans, relating to sums of money, collected at the Treasury and deposited by him at the Allahabad Bank, Branch Mau, District Chitrakoot on 69 days between 08.04.2015 to 06.02.2016.

(3.) Parties have exchanged affidavits, whereafter this petition was formally admitted to hearing on 01.12.2020. It was heard on that date and thereafter, adjourned on a few instances. Parties have awaited their submissions today.