SH. NAURANG SINGH Vs. THE CHAIRMAN CUM-MD, THE DY. CGM (INTER STATES) AND THE DEPOT MANAGER, DILSHAD GARDEN DEPOT

JUDGEMENT

(1.) FOLLOWING relief has been sought in this O.A.: -

(2.) THE main charge against the applicant is that he marked his attendance unauthorizedly and has drawn salary for the periods during which he was absent from duty in connivance with the pay bill clerk. The applicant has contended that both SAR and MAR are maintained and kept in custody of the Dept. authority. He, therefore, had no role to play in this. Moreover, he has alleged that during enquiry proceedings no evidence has been adduced before the EO to prove the charge against him. Further, he has stated that he has not committed any fraud and he is also not habitually neglecting his duties. He has alleged that the main culprit in this case was the bill clerk who had been let off by issuing an advisory memo/warning by the authorities. Further, he has stated that many similarly placed employees have been let off by issuance of warning yet the applicant has been meted out this punishment. Lastly, he has alleged that the DA issued the disagreement note without assigning any reasons. This shows complete non -application of mind.

(3.) WE have heard both sides and perused the material on record.