RAJ MANI VERMA Vs. STATE OF U P

JUDGEMENT

(1.) I have heard Learned Counsel for the petitioner and the Learned Standing Counsel for the respondents.

(2.) THE petitioner, a Deputy Jailer, was posted in the Sampurnanand Shivir (Jail), Sitarganj, District Rudrapur,(now Udham Singh Nagar) and was assigned the work of controlling the agricultural operations undertaken in the said jail. The total area under cultivation is said to be 2206 acres which area has been divided into 4 blocks. The petitioner was in charge of all the 4 blocks and rice was being cultivated there.

(3.) BY letter dated 16.03.1999, the Senior Supt (Jail) sought an explanation from the petitioner regarding the low yield of rice for the kharif year 1998 -99. A written explanation in this regard was forwarded by the petitioner to the Inspector General (Prisons). The petitioner was thereafter placed under suspension by the order dated 26.6.1999 and disciplinary proceedings were initiated, wherein the petitioner participated. The disciplinary proceedings culminated in an order dated 10.7.2000 whereby the petitioner was held guilty of having caused loss of revenue and, therefore, a sum of Rs. 1.56 lakhs and odd was directed to be recovered from his salary at the rate of Rs. 2000 per month, his integrity was not certified and he was also awarded an adverse entry.