ANEES AHMAD Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ashutosh Tripathi, learned counsel assisted by Sri Vikas Kumar Yadav, learned counsel for the petitioner and Sri Om Prakash Singh, learned Senior Counsel assisted by Sri Sushil Kumar Rao, learned counsel for the respondents.

(2.) The impugned order dtd. 31/3/2017 directs recovery of Rs.1,60,302.90 to be made from the petitioner.

(3.) The disciplinary proceedings were initiated against the petitioner for various acts of misconduct. The gravamen of charges in the chargesheet dtd. 22/2/2017 was that the petitioner was responsible for storage loss in the godown. The enquiry officer found that the petitioner had failed to tender his defence/reply to the show cause. According to the enquiry report this in itself was sufficient to establish that the petitioner had admitted his guilt and had nothing further to say. On this cryptic basis the enquiry report found the petitioner guilty of the misconduct he was charged with.