Arijit Banerjee, J. - (1.) In the present writ application the petitioner challenges the order dated 30th May, 2011 passed by the Disciplinary Authority dismissing the petitioner from service as also the order dated 27th March, 2012 passed by the Appellate Authority whereby the order of the Disciplinary Authority was confirmed. The Case of the petitioner: - -
(2.) On 24th May, 1973 the petitioner was appointed on ad hoc basis at the Bankura Electric Supply Office. His appointment was confirmed in the permanent post of Lower Division Clerk on 1st September, 1975. From time to time, he was promoted and in 2005 he was promoted to the post of Head Cashier of the Indus Group Electricity Supply. He took over charge of the cash Sec. in July 2005. His duties and functions included taking stock of collection money received by other cashiers, writing up the daily collection statement and sending the same along with supporting documents to the Divisional Office, remittance of the collection money to the Divisional Office, writing of the cash book and other cash related jobs as per the prescribed procedure.
(3.) On 16th October, 2007 a charge sheet was issued to the petitioner containing the following charges: - - "(i) Thus, it appears that Sri Mittra, Head Cashier defalcated an amount of Rs. 12,487/ - from the Bd's (erstwhile) Exchequer for his personal gain causing loss to the Board (erstwhile) now WBSEDCL. (ii) Thus, it appears that Sri Mittra defalcated an amount of Rs. 1,09,042/ - temporarily during 21.11.2006 to 30.11.2006 for his personal gain causing loss to the Board.";