SRIDHAR PRADHAN Vs. SECRETARY CO OPERATION GOVERNMENT

JUDGEMENT

(1.) The Petitioner-Sridhar Pradhan has sought to challenge an Order Dated 25.6.1999 (Annexure-9) passed by the Orissa Administrative Tribunal, Bhubaneswar, rejecting the Petitioner's original application No. 998 of 1993, wherein the Petitioner had sought to challenge an order of reversion passed by the Secretary, Co-operation, Government of Orissa (O.P.1) purportedly being contrary to Rule 29 of the OCS (C.C.A.) Rules, 1962.

(2.) From the pleadings of the case it appears that the Petitioner entered into Government service under the Government of Orissa & was appointed by the Deputy Registrar, Co-operative Societies, Berhampur (O.P.3) as a Lower Division Clerk with effect from 25.10.1968. Thereafter the Petitioner was promoted to the post of Upper Division Clerk on 1.10.1970 & while continuing as such, was deputed as Accountant to Soura L.A.M.P.C.S. at Chandragiri. It appears that for the period 1978-79 & 1979-80 accounts of the said society was audited & based on the audit report, a departmental proceeding was initiated against the Petitioner on 22.5.1982 on various charges, namely, disobedience of orders, negligence in duty, non-maintenance of Books of Account with malafide intention, misappropriation of Society funds, mis-utilization of Society funds unauthorized & misconduct.

(3.) The A.R.C.S., Aska was appointed as Enquiry Officer & pursuant to notices issued, the Petitioner submitted his show cause on 13.8.1982. The Enquiry Officer concluded the inquiry on 3.1.1983 & held the Petitioner guilty of the charges.