A.K. Goel, J. - (1.) This petition seeks quashing of orders dated 26.5.2003, 22.7.2004 and 24.3.2006, Annexures P -1 to P -3 respectively.
(2.) The petitioner was in the service of Punjab State Handloom Weavers Apex Cooperative Society Ltd. (WEAVCO), respondent No. 4. He was dismissed from service on the charges of embezzlement vide order dated 26.5.2003, Annexure P -1. His appeal and revision have been dismissed. A perusal of the impugned orders shows that the petitioner was charged with the misconduct of misappropriation. He did not give reply to the chargesheet, given to him vide letter dated 9.4.2000 under Rule 8 of the Punjab Civil Services (Punishment and Appeal) Rules, 1970 (for short, "the 1970 Rules"). The Chief Executive Officer, Shoddy Spinning Plant, Humbra was appointed as Inquiry Officer, who held the charges to be proved. It was found that the petitioner gave thread to M/s Bharat Weavers Ltd., Phagwara and Niag Weavers CIC Weavers Ltd., Hoshiarpur on credit. He gave a statement that the amount be deducted from his salary. He gave thread to M/s Johal Weavers CIS Ltd., Johlan Society for Rs. 18,367/ -. He received the amount, but used the same for his personal gain. The amount of Rs. 80,788/ -was recoverable from him. A copy of inquiry report was served on the petitioner, but no reply was received.
(3.) The petitioner was given another chargesheet dated 7.1.2002, which was also not replied by him, on which, the same Inquiry Officer was appointed vide letter dated 13.3.2002, who gave his report dated 20.9.2002 holding charges No. 1, 2(a) and 4 to be proved. The charge No. 1 related to misappropriation of Rs. 84,965/71. Charge No. 2(a) related to receiving thread from Hoshiarpur Bank by causing loss of Rs. 39,360/80. Charge No. 4 related to misuse of power by causing loss to the society to the extent of Rs. 1,31,356/07.;