S.K.MAZUMDAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India is directed against the appellate order passed by the Secretary to the Government of India. Ministry Information and Broadcasting, New Delhi -1, on 10th September. 1974, In an appeal preferred by the petitioner against his order (SIC) removal from service. The impugned appellate order reads as follows:

(2.) HE , in connection with expenditure of holding exhibitions at Hojai Intentionally showed false attendance of the workers, engaged in the exhibition, in the muster rolls relating to Vr. Nos. 12 dt. 29.7.67, 23 dt. 10.8.67, 19 dt. 3.8.67, 20 dt. 8.8.67 and 15 dt. 7.8.67 and there by facilitated showing of inflated payment of Rs. 230,50 in respect of those vouchers ;

(3.) THE Departmental proceeding was launched against the (SIC) under the Central Civil Services (Classification, Control Appeal) Rules. 1965, (hereinafter referred to as 'the Act') the Enquiry Officer found all the charges levelled against the (SIC) to be fully proved. The disciplinary authority accepting findings of the Enquiry Officer and removed him (Petitioner) service after giving him opportunity of showing cause. The (SIC) being aggrieved preferred a long appeal as envisaged Rule 27 of the Rules, on which the impugned order was The relevant provision of Rule 27 of the Rules read Under: