BALWINDER KAUR Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) THE petitioner has questioned the order of the Central Administrative Tribunal (for short 'CAT'), Chandigarh dated 06.01.2015 passed in O.A. No. 0600/00012/2014, order dated 11.04.2002 by which Director Public Instruction imposed the penalty of dismissal of service and order dated 29.01.2003 of the Secretary Education, Chandigarh Administration by which the petitioner's appeal was rejected.

(2.) THE petitioner was working as Clerk in Government High School, Behlana and Government Middle School, Raipur Khurd, UT, Chandigarh. She alleged to have committed embezzlement of Government money to the tune of Rs. 3,87,575/ - besides a irregular contingent expenditure to the extent of Rs. 39,383/ -. On the aforesaid allegations, both the criminal and disciplinary proceedings were launched against petitioner. On 28.12.1999 disciplinary proceedings were initiated under Rule 8 of Punjab Civil Services (Punishment and Appeal) Rules, 1970. The said memorandum was superseded by memorandum dated 09.10.2000 vide Annexure P -2 by which the following charge were framed: - -

(3.) AFTER receipt of the charge memo by the petitioner, she denied the alleged charge and requested the concerned authority to drop the proceedings. At the same time, she had requested for furnishing certain documents for her perusal.