LAWS(P&H)-2016-7-241

MEHAL SINGH Vs. STATE OF PUNJAB AND ANOTHER

Decided On July 26, 2016
MEHAL SINGH Appellant
V/S
State of Punjab and Another Respondents

JUDGEMENT

(1.) Petitioner-Mehal Singh, Assistant Food & Supplies Officer (Retd.), seeks quashing of the order dated 07.07.2010 (Annexure P-8), vide which he was awarded punishment of recovery of Rs. 8,23,850.33 p. Also challenged is the order dated 27.01.2012 (Annexure P-10) passed by the Financial Commissioner Revenue, Department of Food, Civil Supplies & Consumer Affairs, Punjab- respondent No.1, vide which the appeal of the petitioner was dismissed.

(2.) The short facts, required to be noticed for the purpose of disposal of the present writ petition are that the petitioner was posted as Inspector, Grade-I at Moga Centre during the year 1998-99, to be precised from 14.09.1998 to 12.05.1999. He along with some other officials was served with charge-sheet dated 22.09.2004 to the effect that during the stay of the petitioner at Moga Centre, the wheat stocks were not properly stored as per Government instructions, which was rejected by the Food Corporation of India and which was later on sold in an open auction, causing loss of Rs. 71,19,085/-.

(3.) It also comes out that after obtaining the reply, the inquiry was initiated. The Inquiry Officer, accordingly, submitted the report, in which it was held that the charges against the petitioner are not proved. The Punishing Authority vide disagreement note dated 04.10.2007 (Annexure P- 7) disagreed with the inquiry report and ultimately passed the impugned order dated 07.07.2010 (Annexure P-8), vide which the abovenoted amount of Rs. 8,23,850.33 p was ordered to be recovered from him.