MD. NAUSAD Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Petitioner has prayed for setting aside the order of punishment dtd. 30/12/2021 passed by the Disciplinary Authority and the order of the appellate authority dtd. 12/4/2022

(2.) Petitioner was appointed as a Driver by the Calcutta State Transport Corporation (for short 'CSTC"). While the petitioner was posted at Manicktala deport he was allotted duty with vehicle no. WB 05-1990 on 22/5/2021. The said vehicle heavily dashed two other vehicles when the petitioner was on the steering thereby damaging all the three vehicles. A charge sheet dtd. 13/8/2021 was issued. Petitioner replied to the charges leveled against him by a letter dtd. 16/8/2021. The Inquiry Officer in his report dtd. 9/11/2021 held the petitioner guilty of the charges leveled against him.

(3.) Petitioner submitted his representation against the Inquiry Report and the Disciplinary authority by an order dtd. 30/12/2021 directed that the estimated loss of Rs.3,29,745.00 by realised from the salary of the petitioner in equal installments. The appellate authority was, however, of the view that only an amount of Rs.2,00,000.00 shall be realised from the petitioner.