- (1.) BY the Court.- Counter and rejoinder affidavits have been exchanged.
(2.) HEARD Shri M.K. Gupta, learned counsel for the petitioners and Shri J.P. Pandey for the respondents. Learned counsel for the parties agree that the petition may be disposed of.
(3.) THESE two writ petitions have been filed against the identical order dated 8.10.2009, by which the Managing Director has directed for ensuring the recovery against the petitioners of the amount as mentioned in the impugned order. The petitioners were working on the post of Assistant Engineer and Executive Engineer respectively. A theft took place in the electricity Workshop on 10/11.2.2009 in which the copper scrap was stolen. An F.I.R. was lodged against the two P.R.D. Constables. Police after investigation submitted a final report which is pending consideration before the Magistrate. An inquiry committee was constituted which submitted a report fastening the responsibility on the petitioners. The order states that the petitioners are responsible and the amount be put as an advance against them and the competent authority may take steps for recovery.;