ANIL KUMAR Vs. THE UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) This petition questions the correctness of the impugned judgement of the Tribunal whereby the punishment of dismissal awarded to the petitioner by the respondent-authority has been upheld.

(3.) The charge against the petitioner was of participation in a transaction that resulted in the siphoning of almost 16,50,000/-. The enquiry was conducted and the petitioner sought certain documents from the respondents in the shape of check list. From the findings recorded it is evident that the office copy of the check list and the carbon copy of the same which was available was attested and such attested copies were inspected by the petitioner. The petitioner therefore had full opportunity to contest the contents of the said documents and it was also found during enquiry that the petitioner himself was responsible for certain manipulation and insertion of fake names in the check list. These findings of fact have been found to be proved on the basis of evidence on record.