BABUN RAHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Although this judgement and order is being pronounced by the Presiding Judge of this Court, it is a product of collaboration between the two members of this bench.

(2.) The appellant before us is a formal head watchman of the respondent Food Corporation of India (the respondent). He challenges the disciplinary proceeding against him. He was charge-sheeted, an enquiry proceeding was started and resulted in an order of dismissal passed by the disciplinary authority on 3rd February, 2016. The appellate authority affirmed this order on 15th April, 2014. The punishment imposed on the appellant was dismissal from service.

(3.) The charge against him was that the then Depot Officer of the respondent, its labourers, outsiders residing illegally inside the depot premises and the security guard, misappropriated a huge stock of food grain from the depot as well as from their respective sheds and working point. 29533.58 Qtls wheat, 10858.50 Qtls of rice and 18144 pcs of empty gunnies were removed. The financial loss was Rs. 8,37,63,029/-.