- (1.) This appeal by special leave arises from the judgment of the Punjab and Haryana High Court in W.P. No. 2968/87 dated 19-11-1987.
(2.) The few facts necessary for disposal of the case are that while the respondent was working as Inspector in the Punjab Civil Supplies Corporation, he was made in-charge of the Wheat procured by the Government and weighment in that behalf. In 1980 while he was working in Patiala, he was found to have filled up the wheat bags with husk and thereby misappropriated huge stock of the wheat. Taking a lenient view, the authorities stopped two increments after the enquiry and he was transferred to Gugha in Patiala District. Thereat also he repeated the misconduct. As a consequence, a charge-sheet was served upon him on April 24, 1985. The charges levied against him read as under: "a) For connivance with Shri Gurmail Singh in replacement of new wheat of 1984-85 with 1557 bags of rejected wheat in godowns and for misappropriation and embezzlement of wheat stock. b) For misappropriation of 17 bales and 242 A Class bags in connivance with Shri Gurmail Singh Inspector. c) For misappropriation and embezzlement of 1292-3200 quintals wheat which was given in short by Shri Gurmail Singh while handing over charge, in connivance with Gurmail Singh. Separate charge-sheet was given to Gurmail Singh."
(3.) After conducting the enquiry, instead of dismissing him from service, the authorities reduced his rank of Inspector to that of Sub-Inspector which came to be challenged in the High Court. In the impugned order, the High Court has held that the punishment was disproportionate, though the misconduct was proved. Instead, he should be given stoppage of two increments. Calling that finding in question, this appeal came to be filed.;