UNION OF INDIA Vs. BHABA SANKAR CHAKRABORTY

JUDGEMENT

(1.) Heard Mr. B. Majumder, learned C.G.C. appearing for the petitioners. Also heard Mr. K. C. Bhattacharjee, learned counsel appearing for the respondent.

(2.) This petition has been filed under Article-226 of the Constitution of India for enforcement of the Constitutional and Fundamental right of the petitioners guaranteed under Articles-14 and 21 of the Constitution of India and their legal and statutory right guaranteed under Gramin Dak Sevak (Conduct and Employment) Rules, 2001 and under Article-227 of the Constitution of India praying for setting aside/quashing the impugned judgment and order dtd. 2/8/2018 passed by the Central Administrative Tribunal, Gauhati Bench rendering in case No. Original Application No.041/00243/2016 for rendering substantive and consignable justice to the petitioners.

(3.) The brief facts of the present case are that the respondent-employee Sri Bhaba Sankar Chakrabotty while working as Gramin Dak Sevak Branch, Post Master (in GDS BMP), Siddhi Ashram Post Office in account with A.D. Nagar during the period from 3/11/1993 to 6/11/2002 had un-authorizedly allowed Sri Parimal Sengupta, Extra Departmental Delivery Agent (Ex. GDS MD) Siddhi Ashram GDS BO to collector S. B. R. D. deposits on different dates by making entries in the pass book without making any correspondence entries in the relevant office records and without crediting the amount to Government account violating provision of law. Therefore, irregularities and negligence on the part of the respondent led to misappropriation of Govt. money and loss to the department.