UNION OF INDIA Vs. BABU LAL ANAND

JUDGEMENT

(1.) We have heard Sri Anil Kumar Ray, learned counsel for the petitioners. Sri Ajay Rajendra appears for respondent No.1.

(2.) The pleadings have been exchanged, and thus with consent of the counsels appearing for the parties, we propose to decide the writ petition.

(3.) Sri Babu Lal Anand, the Respondent No.1 was serving as Head-Booking Clerk. He was charge sheeted for selling fake tickets on the allegation that during the vigilance check conducted on 13.11.2002, by vigilance team of Railway Board at N.R. Counter, Sri R.P. Singh, on duty as Booking Clerk, has produced 14 fake tickets from his pant's pocket, 45 fake tickets from a Tube at Govindpur Station. He also produced Rs.3043/-, excess in his Government Cash, due to selling of fake tickets, which was confirmed later on by the verification of 60 collected tickets from the passengers.