- (1.) THE petitioner was a civilian employed in defense service and at the material time was acting as Charge-Electrician, Power House No. 1, at panagarh base.
(2.) FOR loss of government property, namely, empty jerry cans and empty barrels of petrol and lubricants, there was an enquiry conducted by a Staff court of Enquiry, in the year 1955, and ultimately the enquiry was taken up by the Special Police Establishment. The petitioner, who was suspected of being involved in the loss, was suspended, on January 7, 1959, by the respondent Works Engineer, pending the enquiry.
(3.) ON April 22, 1960, the petitioner was charged with misconduct under the following heads of charges:- "charge I ross MISCONDUCT that Shri Sohan Singh white functioning as the Charge Electrician of Power House No. 1, under the Garrison Engineer, PANAGAR division PANAGARH, during the year 1954 was entrusted with the containers in which P. O. L. had been supplied to the POWER house NO. 1, committed Gross misconduct in the discharge of his duties by falsely accounting for 930 empty jerry cans of 4. I. G. and 97 and 50 empty (barrels drums)worth about Rs. 14,464. 12 np. raising a presumption that he had misappropriated them. CHARGE 2 gross MISCONDUCT that Shri SOHAN SINGH while functioning as aforesaid during the aforesaid period committed gross misconduct in the discharge of his duties in that, he had fraudulently falsified the official records viz. the store-in-hand Ledger entries dated 21. 10. 54 of POWER house NO. 1, the Issue Voucher no. 03/siv/216 dated 21. 10. 54 with intent to conceal his own misappropriation of empty containers viz. 930 jerry cans and 97 and 50 barrels or to conceal his negligence in the matter of surreptitious removal of the jerry cans and barrels by others. ";