ANIL KUMAR BISWAS Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner, who had been appointed as Examiner of Stores in the year 1944, was at the material time serving as Assistant Inspecting Officer under respondents 3-4, having been promoted to that post in 1958. In October 1964, he was served with the charge sheet at Anns. D-D1 to the petition, charging him with (a) acquiring assets to the extent of Rs.22,000/- odd 'by dishonest and corrupt practices' and (b) contravening rule 15(1) of the C.C.S.(Conduct) Rules, 1955.

(2.) The petitioner submitted his explanations to the charges in November and December 1964 (Anns. E-F) upon which there was an inquiry held by respondent 5, the Commissioner for Departmental Inquires, Central Vigilance Commission. The Inquiry Officer's Report of November 1965 is at Ann. G, by which held the petitioner guilty of charge No.1 to a modified extent of failing to account for Rs.8,000/- instead of Rs.22,000/- odd as specified in the charge and of Charge II, in respect of one of the two allegations, in so far as the petitioner had purchased in the name of his wife 1 k. 6 ch. of land without permission of the Government.

(3.) Agreeing with the findings of the Inquiry Officer, respondent 4, the Director General of Supplies, issued the notice of 29.1.66 at Ann. H, calling upon the petitioner to show cause why he should not be dismissed. This has been followed by the order of dismissal at Ann. Judge, dated 18.e.66. The petitioner's appeal to the President of India (Ann. K) has been rejected by the order of 23.8.66, which is at Ann. L (p. 80).