UNION OF INDIA Vs. DUSHASAN NAIK

JUDGEMENT

(1.) SINCE both these writ petitions arise from a common judgment passed by the Central Administrative Tribunal, Cuttack Bench, Cuttack, they are heard together and disposed of by a common order.

(2.) THE writ petitioner Dushasan Naik in OJC No. 13569 of 2000 was working as Sub - Post Master in Mukhiguda Post Office within Kalahandi Division. It was noticed in the Acquittance Roll that an amount of Rs. 1991.10 paise was drawn to be paid in favour of Santosh Kumar Satpathy, E.D.D.A., Ghutrukhal Branch Post Office towards his allowance. But, since the amount was not paid to Santosh Kumar Satpathy an allegation was brought to the notice of the authorities that some one by committing forgery has taken the amount. Therefore, an enquiry was made, where it was originally found that Bhaja Gobinda Satpathy might have taken the money by putting signature of his brother Santosh Satpathy. But subsequently, on further enquiry it was noticed that the writ petitioner has allowed one Subash Ch. Acharya to sign for Santosh Kumar Satpathy and receive the amount of Rs. 1991.10.

(3.) IN the enquiry by the authority the present petitioner was found guilty as there was ample evidence to establish that the delinquent unauthorisedly allowed his E.D.D.A. Sarat Kumar Acharya on 28.1.1984 to come to Ghutrukhal and facilitated him to forge the signature of the payee Sri Santosh Kumar Satpathy in the Acquittance Roll No. 625 (renumbered as 381) for Rs. 184.25 drawn towards the allowance of Santosh Kumar Satpathy.