SIBA CHARAN SETHI Vs. COMMANDANT CENTRAL INDUSTRIAL SECURITY

JUDGEMENT

(1.) In all the three writ petitions, the proceedings dtd. 17/8/2010 issued by the 1st respondent are under challenge. In WP.No.3069 of 2012 apart from the proceedings dtd. 17/8/2010 further proceedings dtd. 30/4/2011 are also under challenge. In WP.No.10518 of 2012, the proceedings dtd. 16/11/2010 and 29/4/2011 are under challenge. In WP.No.29037 of 2014, the further proceedings dtd. 8/8/2011 and 27/11/2011 are under challenge.

(2.) The petitioner in WP.No.3069 of 2012 was working as a Sub-Inspector with the first respondent. The petitioners in WP. Nos. 10518 of 2012 and 29037 of 2014 were working as Constables. A surprise pocket money check was conducted on the petitioners on 29/4/2010. The petitioners were on duty in B.Shift at 21.05 hours at HSL Gate.

(3.) In the said surprise check, no excess money was found in the pockets of any of the petitioners. However, a sum of Rs.1270.00 was recovered, which was concealed underneath an old register kept on the slabs inside the gumpty of HSL Gate. As an unaccounted amount was recovered, the respondent authorities placed the petitioner in WP.No.3069 of 2012 under suspension, and a charge memo dtd. 4/5/2010 was issued.