K. JAYARAJ Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) THE petitioner in W.P.No.10650 of 2004 filed this Writ Appeal feeling aggrieved by the dismissal thereof by the learned Single Judge through order dated 02.08.2005.

(2.) THE appellant joined the services of the Cantonment Board, Secunderabad, in the year 1972, as Foreman, for the purpose of maintaining the vehicles owned by it. He was placed under suspension through order dated 28.11.2000 pending enquiry into certain allegations. Thereafter, a charge sheet was issued on 02.11.2002, wherein two charges were framed. The first was about purchase of lubricants for the vehicles, worth Rs.2,18,97,084/ - between 1990 and 1997 and the second was about incurring Rs.45,00,000/ - towards repairs. This was followed by departmental enquiry, and the Enquiry Officer submitted a report dated 28.04.2003 holding that the charges are proved. Taking the same into account, the disciplinary authority passed an order dated 27.05.2003 dismissing the appellant from service. The said order was challenged in the Writ Petition. The learned Single Judge dismissed the Writ Petition.

(3.) THE charges framed against the appellant are as under: