S.P.Srivastava, J. - (1.) Heard the learned counsel for the petitioner as well as the earned counsel representing the respondents who has put in appearance at this stage.
(2.) The petitioner had been subjected to disciplinary proceedings while he was posted as Postal Assistant. The charges leveled against him were in regard to temporary embezzlement of the amounts deposited by the savings account holders which had not been deposited in the Government Account. The disciplinary authority . having considered the enquiry report submitted by the enquiry officer and the evidence brought on record had pome to the conclusion that. the fact about the temporary embezzlement of the government money was established from the various entries in the relevant Registers made by the petitioner himself.
(3.) The revisional authority, vide its judgment and order dated 12.10.1993, taking a lenient view and modifying the major penalty of dismissal from service imposed on the petitioner had reduced the same to the penalty of compulsory retirement.;