PRAHLAD CHANDRA SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned counsel for he petitioner and the State.

(2.) IN this petition, petitioner has challenged the order dated 2 nd July 1997 as well as order dated 27th August 1997, contained in Annexure-1 and Annexcure-1/1 respectively passed by the respondent Deputy Inspector General (Training) cum-Principal, Police Training College, (for short, 'P.T.C'), Hazaribagh in Departmental Proceeding No. 3 of 1994 by which he ordered that the petitioner was guilty of the charges leveled against him and the total sanctioned amount of Rs.2,17,713.00 would be deducted proportionately from each of the three delinquent employees and has also challenged the order dated 22nd July 1997 issued under the signature of the Principle, Constable Training School, Nathnagar (for short, 'C.T.S), Nathnagar, by which he affirmed the order date dated 2nd July 1997, thereby ordered that Rs.90,238.00be recovered from the petitioner at the same time, this petitioner was directed to deposit the same by 22 nd August 1997.

(3.) WHILE the petitioner was functioning as Accountant at C.T.C., Nathnagar, all on a sudden petitioner was put under suspension vide Memo No. 4751 dated 30th October 1993, issued by the Deputy Inspector General of Police, Headquarter, followed by charges vide Memo No.490 dated 14th November 1993 issued by the Deputy Inspector General cum Principal, P.T.C., Hazaribagh. There was a charge of financial irregularities in excess payment of Rs.49,246.00 under the heading of repairing of vehicles.