BHARAT RAM Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a petition under Article 226 of the Constitution by the petitioner to quash the order dated the 24th October, 1963, passed by the Senior Superintendent of R.M.S. U.-Division, Muzaffarpur, dismissing him from service. Appeal against the order of dismissal was rejected by the Director of Postal Services Bihar Circle.

(2.) The petitioner was appointed as R. M. S. Porter on the 1st September, 1960, at Katihar. The Senior Superintendent. R M S. U.-Division, Muzaffarpur, sent a charge sheet dated the 14th March 1963, to the petitioner on the ground that he had violated Rules 3 and 15 of the Central Civil Services (Conduct) Rules, 1955, (hereinafter referred to as the Rules) He was asked to show cause by the 15th April, 1963. The allegation against him was that he had violated Rule 3, in that he had given wrong parentage, as also wrong description of his caste. He had also violated Rule 15, as, even though certain properties stood in his name, vet he had not brought the transactions to the notice of the competent authority or obtained his previous sanction for the same.

(3.) The two charges framed against the petitioner are given below: