(1.) VIDE Order dated 29.3.2006 (Annexure P-1), the petitioner was served with a chargesheet alleging that the petitioner had shown less excess of wheat lying in the godowns, and indicating negligence on the part of the petitioner.
(2.) VIDE Order dated 9.11.2006 (Annexure P-6), Sh. M.M. Oberoi, IAS (Retd.), has been appointed as Enquiry Officer. VIDE Annexure P-7 dated 7.1.2008, enquiry report has been submitted concluding that it was on account of carelessness and negligence in performance of duties that loss has been caused to the Department.
(3.) THE petitioner filed a statutory appeal vide Annexure P-9 taking detailed grounds. In the appeal, prayer for setting aside the proceedings has been made. Alongwith the main prayer, stay of recovery has been prayed for.