- (1.) THIS is intra Court appeal, under the rules of the Court, arising from the judgment of the Hon'ble Single Judge dated 13.1.1997 dismissing the appellant's Civil Misc. Writ Petition No. 13634 of 1990.
(2.) WE have heard learned counsel appearing for the appellant and Sri S.K. Rai, learned counsel for the respondents and also perused the record. It appears that the appellant was proceeded departmentally under Section 11 (1) of the C.R.P.F. Act, 1949 read with Rule 27 of C.R. P.F. Rules, 1955 for the alleged misconduct and remissness in the discharge of his duties in capacity as member offered. It has been alleged that he tampered with the kilometer reading, assembly of vehicle registration No. DBL 5604 illegally, obtained signatures of the indenters on blank indent car diary thereby entering excessive mileage in the car diary and also misappropriated a large quantity of diesel for personal gains. In the departmental proceeding the charges or the basis of evidence were proved. The Commandant, who was the disciplinary authority, accepted the report and inflicted punishment of dismissal from service w.e.f. 17.4.1989 by a reasoned order.
(3.) THE aggrieved appellant then preferred statutory appeal against the order of dismissal which was dismissed. Thereafter, the went in revision which was also dismissed. Hence, writ petition was filed, which is also dismissed by the Hon'ble Single Judge by a detailed order.;