JOGINDER SINGH Vs. BOARD OF DIRECTORS, PUNJAB STATE COOPERATIVE SUPPLY AND MARKETING FEDERATION LIMITED AND OTHERS

JUDGEMENT

(1.) Prayer in this writ petition is for setting aside order dated 11.08.2011 Annexure P10 as well as order dated 26.03.2012 Annexure P11 whereby punishment of recovery of Rs. 1,64,820/- has been imposed upon the petitioner.

(2.) Brief facts are that, petitioner Joginder Singh working as Driller Grinder was charge-sheeted for pilferage of 48.18 quintals of wheat crop for the year 2006-2007 causing a loss of Rs. 44,540/-. Another charge-sheet was served upon the petitioner alongwith another employee, Sunil Chopra (Shift Incharge) for pilferage 245.88 quintals of wheat crop for the year 2006-2007 valuing Rs. 2,20,000/-.

(3.) During the course of inquiry, petitioner alongwith Sunil Chopra deposited a sum of Rs. 2,28,952/- with the respondent- Markfed against the loss reflected in charge-sheet dated 25.03.2007. During the course of inquiry itself, petitioner attained the age of superannuation and he was permitted to retire from service w.e.f. 09.01.2009 vide order dated 22.12.2008 Annexure P5.