PRAMOD KUMAR T V Vs. KENDRIYA VIDYALAYA SANGATHAN

JUDGEMENT

(1.) This writ petition is filed challenging the order of the third respondent. The relevant portion of the impugned order dated 28-12-1998 reads as follows:

(2.) The petitioner is a teacher in Kendriya Vidyalaya. He was working as such from 29-8-1998. He joined at Jindrah, Udhampur district in Jammu and Kashmir. He was transferred to K.V.S. at Nagrota in Jammu and Kashmir. From Nagrota he was transferred to K.V.S. Ramagundam, Andhra Pradesh. From Ramagundam he was transferred to Secundereabad. At present he is working at Secunderabad. At Nagrota he was staying along with his wife and son in a private rented house for which he is entitled to house rent allowance. On 19-7-1992, the Principal, K.V.S. Nagrota issued a memo dated 18-7-1992 alleging that he had falsified official documents regarding the residential address and unauthorisedly claimed house rent allowance and, therefore, he should refund the entire amount of Rs. 4,295/-. The petitioner filed an explanation on 23-7-1992. On considering all the allegations, the Principal dropped the proceeding. While so, the Assistant Commissioner, K.V.S., Hyderabad region issued a memo dated 6-6-1997 with the same old allegations. The petitioner submitted the explanation on 16-7-1997 denying the charges. After holding an enquiry, the impugned order is passed. Aggrieved by the same, the present writ petition is filed.

(3.) The charge framed against the petitioner is that while working at K.V.S. Nagrota, Jammu and Kashmir during the period from 23-12-1989 to 27-7-1992 he claimed H.R.A., fraudulently submitting false declaration to the effect that he had been staying in a rented house violating Rule 3 (1) (i) & (iii) of CCS (Conduct) Rules, 1964.