CHAMKAUR SINGH Vs. UNION OF INDIA ETC

JUDGEMENT

(1.) The undisputed facts giving rise to this appeal under Clause X of the Letters Patent (in so far as they can be gathered from the material on the record and in the departmental files) are as follows :-

(2.) On receiving the copy of the complaint, the Superintending Engineer on January 28, 1967, made an order directing Shri M.S. Sandhu, Executive Engineer to hold a fact-finding enquiry. In consequence, Mr. Sandhu held an enquiry into the matter and reported vide his letter, dated February 23, 1967, to the Superintending Engineer (vide page 20 of S.E's file) that the matter had been reported by Bawa Singh Chargeman to the police on his own and that the police had taken away all the concerned papers including three quotations in original, Indent Book No. 478, letter of the Sub-Divisional Officer forwarding the quotations to the Executive Engineer, letter of the Executive Engineer asking the Sub-Divisional Officer to recall the quotations and Material at site Accounts Register from the office of the Project Public Health Division No. 1. After making the enquiries from the officers concerned, Mr. Sandhu reported :

(3.) After perusing the report of Mr. Sandhu and the letter of the Superintending Engineer, the Chief Engineer made a note which was to the effect : that before any final conclusion could be drawn, the report of the Senior Superintendent of Police, who was investigating the matter, be awaited. It appears the Senior Superintendent of Police after making a full investigation, submitted his report on April 7, 1967 to the Home Secretary of the Union Territory, Chandigarh which contained these conclusions :-