PANCHAM RAM YADAV Vs. THE U.P. CO

JUDGEMENT

(1.) Heard Sri Chandan Kumar, learned counsel for the appellant and Sri Ram Gopal Tripathi, learned counsel for all the respondents.

(2.) This appeal prays for setting aside the judgment dated 12.11.2007 of the learned Single Judge in Writ Petition No. 18891 of 2000 in so far as it relates to the present appellant only.

(3.) The appellant while working as a Storekeeper in the godown of U.P. Cooperative Federation Limited, the respondent herein, is alleged to have been involved in the illegal removal of 361 bags of Sugar as a result whereof, along with others, he was also charge-sheeted in disciplinary proceedings and was called upon to answer the charges including the charge of financial loss having been caused on account of such removal of bags. The said charges were enquired into and the appellant was held to be liable for the said loss and the charges of misappropriation were stated to have been proved. As a measure of punishment to the appellant, on the conclusion of the enquiry, the appellant was dismissed from service vide order dated 03.03.2000 and was also simultaneously saddled with the recovery of the amount stated to have been misappropriated as per the charges that have been found to be proved. An F.I.R. was also lodged and a criminal case is being pursued. During investigation more than 100 bags of the misappropriated Sugar are stated to have been recovered.