UNION OF INDIA Vs. SANKAR PROSAD GHOSE

JUDGEMENT

(1.) THIS application is against the judgment and order of the learned tribunal dated 22nd March, 2005, whereby and whereunder the application of the respondent employee has been allowed, setting aside the order of dismissal from services.

(2.) THE facts leading to filing of this case is as follows:

(3.) ON or about 21st August, 1986, the respondent employee, then assistant Goods Clerk had been in the employment of Eastern Railway, then posted at Farakka N. T. P. C. siding, was charge-sheeted on various imputation of misconduct. We find as many as four different imputation of misconduct which include permanent and temporary mis-appropriation of fund and further not properly accounting for the demurrage charges and not showing in the balance sheet accrual of such demurrage charges and manipulation etc.