DILIP KUMAR SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE dispute involved in these writ petitions is the same and as such they have been heard together and are disposed of by this common order. THE petitioners are aggrieved by the orders directing recovery of a total sum of Rs. 6,69,292,20 from their salary and, in case of retirement, from their pension and gratuity. THE petitioner of CWJC No. 4939/2000 at the relevant time was Executive Engineer (Called Senior Project Engineer), Ranchi Works Division of the Bihar State Bridge Construction Corporation, while petitioners of CWJC Nos. 595/2000, 693/2000 were Assistant Engineer (Called Project Engineer) and Junior Engineer respectively, under him. THE amount is to be recovered from their salary in the ratio of 5:3:2. Thus, while Rs. 3,34,646.10 is to be recovered from the petitioner of CWJC No. 4939/, Rs. 2,00,787.66 is to be recovered from the petitioner of CWJC No. 595/2000 and Rs. 1,33,558.44 is to be recovered from the petitioner of CWJC No. 693/2000. THE representative facts of the case may be noticed from CWJC No. 4939/2000.

(2.) PETITIONER Devendra Prasad Sinha was posted as Senior Project Engineer at the Ranchi Works Division of Bihar State Bridge Construction Corporation (in short 'the Corporation') between 25.7.1987 and 12.1.1993. On 28.8.1990 the Managing Director of the Corporation directed the Senior Project Engineers of various Works Divisions to submit report regarding bridge-wise requirement of cement in their respective division for the period September 1990 to March 1991. The petitioner by letter dated 29.8.1990 submitted report giving details of the requirement at 850 Metric Tones. On 18.9.1990 the Corporation invited quotations for supply of cement. It was inter alia mentioned in the tender notice that the supply should commence within seven days of the issuance of the supply order and completed phase-wise up to March 1991. Further, rate should be quoted as applicable to the place where supply was to tie made. Along with the tender notice list of the places of supply along with the quantity of supply was enclosed. So far as the Ranchi Works Division is concerned the quantity of cement was mentioned as 800 Metric Tones and the place of supply was mentioned as Ranchi Rail Head. It is relevant to mention here that, amongst other divisions, 1150 Metric Tones of cement was to be supplied at Gaya Rail Head for the Gaya Works Division. Curiously, however, in the Supply Order the requirement of both Ranchi Works Division and Gaya Works Division was clubbed and Ranchi Rail Head was shown as the place of supply of 1950 Metric Tone (800 + 1150) and the Senior Project Engineer, Ranchi Works Division was made consignee of the entire quantity. Communication to this effect was sent by the Managing Director to the respective Senior Project Engineers on 26.11.1990. The case of the petitioner is that on 22.12.1990 he requested the Senior Project Engineer, Gaya Works Division to make arrangement to lift 1150 Metric Tones which was allotted for the Gaya Division informing him that there was lack of space in the godowns at Ranchi. Earlier on 19.12.1990 the petitioner also informed the Senior Project Engineer, Works Division No. 1, Patna that Gumani Bridge for which 200 Metric Tones of cement was required and allotted as per the requirement shown by letter dated 29.8.1990 and allotment stood transferred to his division i.e. Works Division No. 1, Patna and therefore, arrangement should be made to lift 200 Metric Tones of cement from Ranchi Rail Head. Pursuant to his letter dated 22.12.1990 (Supra), the Senior Project Engineer, Gaya Works Division informed the petitioner by his letter dated 4.1.1991 that in the Gaya Division space was available for storage of only 10600 bags of cement. Accordingly he made a request that the balance quantity of cement may be kept in the godowns at the Ranchi Works Division, and the same would be lifted by middle of February. On 22.1.1991 the Senior Project Engineer, Gaya Works Division, deputed one Ram Bachan Upadhayay, a Junior Engineer, to take delivery of 1150 Metric Tones. He however took delivery of only 6.60 Metric Tones. On 6.5.1991 the petitioner informed his Gaya counterpart that in the godowns at Pandara, Ranchi, cement meant for Gaya Works Division alone was kept pointing out that supply had been made four months ago and as a result of the non-lifting of the balance quantity of cement, the Division was incurring expenditure as rent. The petitioner accordingly made a request to take delivery of balance quantity from the Pandara Godown. In the meantime the petitioner had also kept Deputy Chief Engineer, South Bihar Circle of the Corporation, informed about these developments vide letters dated 5.1.1991 and 23.1.1991. After the above said requests of the Senior Project Engineer, Gaya Works Division, failed to elicit any response, the petitioner took steps at his level to get the cement utilised by different Works Division of the Building Construction Department vide letters dated 26.11.1991 and 4.1.1992. Finally on 26.11.1991 the petitioner submitted a detailed report to the Managing Director of the Corporation stating the circumstances in which the cement meant for the Gaya Works Division was delivered at Ranchi Rail Head making him consignee of the entire stock of 1950 Metric Tones, only part of the cement required by the Gaya Works Division had been taken delivery of. He pointed out that storage of excess cement had been brought to his (the Managing Director) notice in the meeting at Patna on 3.4.1991. A request had also been made for allotment for construction bridges under the Ranchi Works Division which was not allowed and in these circumstances the stock of cement could not be consumed. Many more facts were stated in the report which it is not necessary to notice for disposal of this case.

(3.) I find merit in the case of the petitioner, it is clear, on the facts stated above, that even though the petitioner had submitted requirement for 850 Metric Tones as against which the allotment of only 800 Metric Tones was sanctioned, he was made consignee of the quantity of cement meant for the Gaya Works Division too for which there is no explanation. It is to be kept in mind that as per the tender notice, the cement was to be supplied, for the Gaya Works Division, at the Gaya Rail Head. If in terms of the tender notice, quotations were invited with reference to the place of supply, as indicated above, it is wholly un-under stand able as to how place of supply was changed from Gaya Rail Head to Ranchi Rail Head. Even if it was so, 1150 Metric Tones of cement having been allotted for the Gaya Works Division, it was the whole and sole responsibility of the Senior Project Engineer, Gaya Works Division, to take its delivery from the godowns at Ranchi. The Senior Project Engineer, Gaya Works Division, responded to the petitioner's request on 4.1.1991 only to inform the petitioner that cement may be kept at the godowns within Ranchi Division until middle of February. It was only on 23.1.1991 that he authorised Ram Bachan Upadhayay, Junior Engineer, to take delivery of the stock. Ram Bachan Upadhayay however took delivery of only 6.60 Metric Tones of cement.