BAL KISHAN Vs. STATE OF RAJASTHAN AND ANOTHER

JUDGEMENT

(1.) The petitioner, an Inspector (Audit), Department of Cooperative Society, was served with a memorandum under rule 16 of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958, for allegations of misconduct in the terms that while working as Manager, Pokaran Kray Vikray Sahkari Samiti, Pokaran he misappropriated and misused funds of the Society, he misappropriated funds of the society by showing disbursement of funds to the employees irregularly, by showing less stock he misappropriated the funds and for keeping records of the society incomplete.

(2.) By submitting an explanation, the petitioner denied the allegations and asserted that during his tenure as Manager of the society concerned, he was making entries in temporary ledger whereas Cashier Shri Uda Ram was making all entries in permanent ledger. As per explanation submitted by the petitioner, though he pointed out to competent authorities certain irregularities committed by Shri Uda Ram by not maintaining permanent ledger regularly but no action against him was taken.

(3.) Being dissatisfied with the explanation submitted by the petitioner, a regular inquiry was necessitated and for the purpose, the Joint Registrar, Cooperative Societies, Jodhpur was appointed as Inquiry Officer. After considering all the evidence available on record, he submitted a report to the Disciplinary Authority holding the delinquent officer guilty for supervisory negligence but exonerating him from all the allegations referred in the charge sheet.