S.B.Sinha, J. - (1.) This appeal is directed against a judgement and order passed by a learned Single judge of this court dated 19-4-94, whereby and whereunder the writ petition filed by the writ petitioner/respondent No. 1 questioning an order of termination of service dated 7.8.91 was said aside and the writ petitioner/respondent No.1 was directed to be reinstated with full back wages.
(2.) The fact of the matter lies in a very narrow compass.
(3.) The writ petitioner/respondent No. 1, at the material time was posted as Station Manager at Tejpur, Assam, on or about 1/7 July, 1987, a charge sheet was issued as against the writ petitioner. The said charge-sheet is contained in Annexure 'B' to the writ application, charge Nos. 2 and 4 whereof read thus : "2. That you have paid Rs. 700/- to the same party i.e. M/s Trade Land for off loading a Boeing Pax. Step from a truck which came from Guwahati (Ref. ICV-596 dt. 14.3.86) and made another payment of Rs. 400/- to the same party, i.e. M/s. Trade Land, towards painting of Trolleys. Trestles etc., without obtaining the payee's signature on the P/C Vouchers as per procedure (Refer ICV No. 597 dt. 14.3.86). It has been alleged that no contractors men was deployed either for off loading the pax step from the truck or for painting of trollies etc.;