- (1.) Special leave granted.
(2.) This appeal is directed against the judgment and order dated 22/3/1994 passed by the High court at Calcutta. Facts leading to and relevant for disposal of the appeal are as under.
(3.) On 15/1/1987 a case under Section 5 (2 read with Section 5 (l) (e) of the Prevention of Corruption Act, 1947 was registered against Respondent 1 on a First Information Report lodged by an Inspector of Police, central Bureau of Investigation (CBI) wherein it was alleged that while working in different capacities in the appellant-corporation he had acquired assets disproportionate to his income. While that case was under investigation the appellant initiated a departmental proceeding against Respondent 1 for the following misconducts (I) failed to maintain absolute integrity and devotion to duty. (Ii) found in possession of pecuniary resources or property disproportionate to the known sources of income earned by him or by any other person on his behalf, which could not be satisfactorily accounted for, (Iii) failed to report in Form IV to the department transactions concerning moveable property owned or held by him or by his family members.;