CHANDRA SHEKHAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The petitioner worked as a Revenue Irrigation Inspector under the Water Resources Department. He joined at Kumar Ganj Tahsil, Saharsa (now in the district of Supaul) in December, 1979 and was posted there till March, 1987. During the period of his tenure, it has been alleged that the petitioner was responsible for defalcation of Rs. 65,675.49/-. It is also alleged that he was responsible for the disappearance of the Remittance Register, Receipt Register, receipts of the Water tax collected by him.

(2.) On the basis of the aforesaid allegations, the petitioner was placed under suspension and a disciplinary proceeding was initiated against the petitioner as also a criminal proceeding.

(3.) In the criminal proceeding, the petitioner was discharged by order dated 20.08.1991 passed in Kishanpur Police Station Case No. 20 of 1987, on the ground that the Investigating Officer had not inspected the original registers and annexed it to the case diary to indicate that the defalcation was committed by the petitioner.