JAGANNATH PRASAD TRIPATHI Vs. SUPRINTENDENT POST OFFICES GONDA DIVISION GONDA
LAWS(ALL)-2012-7-263
HIGH COURT OF ALLAHABAD
Decided on July 24,2012

Jagannath Prasad Tripathi Appellant
VERSUS
Suprintendent Post Offices Gonda Division Gonda Respondents

JUDGEMENT

- (1.) SHRI Jagannath Prasad Tripathi (petitioner) was working as Extra Departmental Delivery Agent in Narainpur Indha Branch Post Office. He was given a charge sheet on 23.4.1991 levelling two charges against him.
(2.) THE substance of the charges were that- (i) The petitioner had deposited Rs.135/- and however subsequently he added words 'Dus Hazar' and figure 10 making it Rs.10,135/-; (ii) The second charge was that that he was to visit some villages. However, he did not visit them and had forged signatures of different persons on the visiting- book. The enquiry officer by his report dated 8.10.1991 did not find charges to be proved. However, the Reviewing Authority did not agree with the report of the enquiry officer issued a notice dated 24.12.1991 recording the reasons for disagreement.
(3.) THE petitioner gave his reply and thereafter, vide order dated 30.4.1992, petitioner was removed from service.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.