R.K. ZALPURI Vs. STATE & ORS.

JUDGEMENT

(1.) AN inquiry was initiated against the petitioner on 16.09.1996 when a memorandum of charge was served upon him. He was served with statement of article of charges along with the memorandum. The charges are stated to have been replied by the petitioner, denying all the allegations.

(2.) ON 12.11.1996 Inquiry Officer was appointed to look into the charges leveled against the petitioner. The Inquiry Officer, after examining the allegations leveled against the petitioner, concluded mat petitioner had mis -appropriated an amount of Rs. 2,68,317.00.

(3.) THE power of the Court to interfere in the matters of departmental inquiry is confined to the decision making process involved in making such inquiries. Courts cannot substitute its decisions as an appellate authority. However, in case it is found that there is some illegality committed in complying with the rules regulating the service, the Court will have all the powers to interfere.