P.P.UMESH Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) The petitioner is challenging the proceedings dtd. 11/5/2010, the subsequent proceedings dtd. 29/9/2010, and the revisional proceedings dtd. 31/3/2011.

(2.) The petitioner joined the respondent No.2 as a constable in 1990. On 23/9/2009, while the petitioner was on duty at the south gate of HPCL Visakhapatnam, the Vigilance officer found one bag containing Rs.1,125.00, and the petitioner sought an explanation. On verification of the said bag, an amount of Rs.1,125.00 was found. The bag was kept on the table, and Rs.50.00 was inside the pass Sec. near the door. The Vigilance Team informed the concerned officer, and an article of charge was framed against the petitioner, alleging gross misconduct, violation of orders and dereliction of duty against the petitioner.

(3.) The petitioner submitted his explanation for the charges, and an enquiry was conducted. The enquiry officer submitted his report. The disciplinary authority passed an order dtd. 11/5/2010 after elaborately considering the issue. The disciplinary authority imposed the punishment of compulsory retirement from service with immediate effect and that two-thirds of compensation pension and gratuity.