Gopal Rao Ekbote, J. - (1.) This is an application filed under Article 226 of the Constitution for the issue of a writ of certiorari to quash the order issued by the Divisional Superintendent, Commercial Branch, South Central Railway, Vijayawada, dated 12th June, 1970. It arises in the following circumstances : The petitioner was a receptionist in the Railway hotel, Aurangabad. There were certain complaints about his behaviour. He was therefore suspended on 28th December, 1966.
(2.) On 7th January, 1967 when the matter was referred to the Enquiry Board, three charges were framed. The first two related to his unauthorised entry into the Ladies Tourist Room under influence of liquor and the third also related almost to a similar incident.
(3.) During the course of enquiry by thb Board on 4th March, 1967, the Board came to the conclusion in the light of the evidence so far recorded, that two additional charges were required to be framed against the delinquent officer. They, therefore, framed two additional charges. One related to his dereliction of duty inasmuch as he left on 27th November, 1966 the godown of which he was the manager without issuing the necessary supplies and taking precaution for its protection. The second charge was that on 26th/27th November, 1966 and on other dates, he falsifield the accounts and misappropriated some money. He was given an opportunity to meet these two additional charges.;