JYOTISH CHANDRA DAS Vs. CALCUTTA PORT TRUST

JUDGEMENT

(1.) THIS appeal is arising out of an order passed by the Hon'ble First Court dated february 25, 1997 whereby the Hon'ble First court was pleased to dismiss the writ application fifed by the writ petitioner.

(2.) THE facts of the case briefly are as follows: in and around 1969, the appellant was appointed as unskilled labourer in Dock Basin machinery and was promoted to the post of fitter sometime in 1981. At the relevant point of time the petitioner was acting as senior Fitter in the Department of Chief Mechanical Engineer, calcutta Port Trust. On May 14, 1992, the appellant availed of a journey to Simla by availing the Leave Travel Concession (hereinafter referred to as "the LTC") facilities, which the appellant was entitled to enjoy as an employee of the Calcutta Port Trust.

(3.) ON September 29, 1992 a charge-sheet was issued to the appellant amongst others on the allegation that neither such journey was undertaken by the appellant nor the 90% LTC advance taken by him was refunded to the respondent No. 1. In the second charge it was alleged amongst others that the appellant had not given any statement to the Vigilance department in contravention of the Chairman's circulars bearing Nos. 3486/75 dated October 7, 1984 and 3488/ 75 dated August 23, 1984 respectively.