ARUN KUMAR MITRA Vs. CENTRAL VIGILANCE COMMISSIONER

JUDGEMENT

(1.) THE petitioner, a Deputy Finance Manager in the Eastern Coal Fields Ltd. , (hereinafter to be referred to as "e. C. L. ") a subsidiary of Coal India ltd. (hereinafter to be referred to as "c. I. L. ") was served with a charge-sheet by the Chairman cum Managing Director of the ECL, the respondent no. 4, on March 5 , 1979 proposing to hold an enquiry against him on alleged imputation of misconduct and misbehaviour under the Conduct, Discipline and appeal Rules, 1978 of the Coal India Limited (Annexure C ). The petitioner was directed to submit his written statement within 10 days from the date of receipt of the said purported charge-sheet. The petitioner by his letter dated March 5, 1979 (Annexure D) denied each and all the allegations contained therein. Subsequently, the petitioner was given inspection of the relevant records (Vide annexure E) and the petitioner in fact, took inspection of such documents.

(2.) ACCORDING to the petitioner, the charges framed against him are tainted by bias of certain authorities, since he subsequently came to know from the relevant records that the director of Finance absolved him from all the charges and so also the Management Committee consisting of the (Technical)and the Additional Chief Engineer (Vide annexure I ).

(3.) THE Chief Vigilance Officer by his letter dated January 17, 1979 informed the D. I. G. of Police, Central Bureau of investigation (hereinafter to be referred to as "c. B. I. ")that in view of the Managing Committee's opinion no regular departmental action was warranted against the petitioner (Annexure J ).