CHAIRMAN, ZILLA GRANDHALAYA SAMSTHA Vs. B. RAMULU

JUDGEMENT

(1.) Heard learned Government Pleader for Services-I representing Zilla Grandhalaya Samstha for petitioners.

(2.) This writ petition is filed praying to grant the following relief:

(3.) On the allegation that respondent temporarily misappropriated the money entrusted to him for payment of electricity charges and fabricated the electricity receipts to show as if he paid the entire amount of 6858/-, whereas he only remitted 1800/-, he was issued with Memo calling upon him to explain as to why action should not be taken against him for temporarily misappropriating the money. In the explanation given by the respondent, he has accepted his guilt and sought to explain by saying that due to some urgent personal needs, he could not remit the entire amount towards electricity charges and agreed to repay the amount. Considering the explanation and taking a lenient view, the disciplinary authority ordered to impose punishment of withholding of two annual increments with cumulative effect and to recover the amount due by order dtd. 15/7/1998. The appellate authority affirmed the said punishment.