RAM BABU CHITTORIA Vs. HIGH COURT OF JUDICATURE

JUDGEMENT

(1.) Heard Sri H.N.Singh, learned counsel for the petitioner, Sri Ashish Mishra for the respondents and perused the record.

(2.) The petitioner was working as a Clerk; Class III ministerial employee in Judgship Agra. By order dated 17.7.2010 District Judge Agra has imposed punishment of dismissal upon the petitioner and his appeal has been rejected by the Court (Administrative Judge) by order dated 15.3.2011.

(3.) The petitioner was charged of misappropriation and embezzlement of the amount deposited by way of fine while posted as Reader in the Court of Civil Judge, Junior Division, Fatehabad, Agra. The charge includes that while receiving fine of Rs.1500/- the receipt was issued for Rs.150/- and similarly again for an amount of Rs.2,000 the receipt was issued for Rs.200/-.