CHOUGHULE POPATRAO ANNASAHEB Vs. MANAGING DIRECTOR, THE MAHARASHTRA COTTON GROWERS MARKETING FEDERATION LTD

JUDGEMENT

(1.) THE petitioner has assailed the order of punishment dated 6.12.1989 passed by the Disciplinary Authority and subsequent order dated 17.9.1990 enhancing punishment by the Appellate Authority under the service rules applicable.

(2.) THE factual matrix of the case, can be briefly, set -out as under : The petitioner was appointed as A.P. Cotton Grader on 11.7.1979 and posted at Phaltan Zone in District Satara. He was promoted as J.R Grader on 11.7.1980. He came to be transferred from Phaltan Zone to Nanded Zone on 6.2.1987. On the very next day he was posted at Umari Sub -zone. On 1.1.1988 he was transferred from Umari to Karkheli Centre under Umari Sub -Zone in district Nanded.

(3.) ON 12.4.1988 the Divisional Manager, Nanded, visited Karkheli Centre and noticed certain deficiencies in the cotton procured at the said centre. The Divisional Manager noted that the grading of cotton collected was faulty and higher grading was dishonestly given by the petitioner.