STATE OF PUNJAB Vs. JASWANT SINGH KANWAR

JUDGEMENT

(1.) Delay condoned. Leave granted.

(2.) This appeal is directed against the judgment and order passed by the High Court of Judicature of Punjab and Haryana at Chandigarh in L.P.A. No. 898 of 2011, dated 24.05.2011. By the impugned judgment and order, the High Court has affirmed the order passed by the learned Single Judge in Writ Petition (C) No. 5130 of 1999, dated 23.11.2010 and has reached the conclusion that the Respondent is entitled to increments during the period of suspension from 17.02.1988 to 07.01.1993 apart from the pay and allowances which is not more than the subsistence allowance already paid to Jaswant Singh Kanwar-Respondent.

(3.) The Respondent was working as an Assistant Controller (Finance & Accounts) in the Office of General Manager, Punjab Roadways, Chandigarh, State of Punjab. A physical verification of accounts in the office of the Respondent was carried out by the inspection committee, which revealed that there was a shortage of cash and the three cashiers under the control and supervision of the Respondents had embezzled a sum of Rs. 3,97,646.70. Keeping the aforesaid aspect in view, the disciplinary authority had initiated disciplinary enquiry proceedings by issuing charge-memo. During the pendency of the disciplinary proceedings, the disciplinary authority thought it fit to keep the Respondent under suspension, by its order dated 17.02.1988 and thereafter the charge-sheet was framed and served upon the Respondent.