B.N.GANJOO Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) This is an application under Section 482 of the Code of Criminal Procedure praying that the proceedings pending against the petitioner be quashed.

(2.) The petitioner was working as a Senior Auditor in the office of Accountant General, Simla, in 1973. He was asked to conduct the audit of the office of Block Education Officer at Shillai in March, 1973, It is alleged that the petitioner went to Paonta Sahib, called the record for audit from Shillai and completed the work. He submitted audit report in the month of April, 1973. It is iurther alleged that the petitioner showed that the audit was conducted at Shillai. He is stated to have submitted a false T. A. bill in the month of April, 1973 for going to Shillai from Paonta Sahib and back to Paonta Sahib. The claim was for Rs. 24/ -. The bill was never verified nor any amount relating to this bill was paid to the petitioner since the department came to the conclusion that this bill was false.

(3.) The petitioner went to his parent office at Chandigarh in May, 1973. In February, 1974 the petitioner was departmentally charge -sheeted in respect of the said false T. A. bill of Rs. 24/ -. Various representations were made by the petitioner. The result was that by an order dated 17th February, 1976 the charge -sheet was withdrawn by the department.