BALDEV SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) The petitioner impugns the order Annexures P-1 and P-4. Vide Annexure P-4 the appellate authority dismissed the appeal preferred by the petitioner against the order of disciplinary authority compulsorily retiring the petitioner from service and imposing a recovery of Rs. 41,745.90. The petitioner during his tenure of service faced charges of embezzlement and other misconduct which were reflected in the chargesheet issued to him. An inquiry followed and an order of retiring him compulsorily from service was passed. In fact two orders of punishment were passed against the petitioner; one dated 5.5.1995 and another dated 6.2.1996. By virtue of the first order, recovery of Rs. 1,76,361/- was ordered. Vide the second order recovery of Rs. 41,745.90 was inflicted upon the petitioner; besides retiring the petitioner compulsorily from service.

(2.) The petitioner preferred an appeal against the first punishment order dated 5.5.1995 which was accepted by the appellate authority on 6/14.1.2009 but with direction that after adjusting the amount to be recovered from him pursuant to the second order dated 6.2.1996, the remaining retiral benefits due to him be released.

(3.) The petitioner preferred an appeal against the second punishment order as well.