VIKRAMADITYA PRASAD, J. - (1.) THE petitioner has filed this writ for quashing the order contained in Annexure -5, whereby and whereunder he was dismissed from service.
(2.) THE petitioner, as per his case, was a J.E. and was posted in Jalpath Pramandal, Khunti when on 26.6.1988 was called by the Chief Engineer at Ranchi. He went there and there he had to stay. One choukidar (Night Guard) employed two guard the Godown at Khunti beside Sri S.N. Singh A.E. was the over all incharge of the said godown. According to the petitioner in his short absence a theft occurred in the Godown on 26.6.1988 after coming back he lodged an FIR but in that case the police submitted final form the petitioner then moved the Chief Judicial Magistrate not to accept final form, the Magistrate did not allow his prayer, then he filed a Revision against the order of C.J.M., which was allowed by the Sessions Judge. The J.M. thereafter found that the case was true (Annexure -2). The petitioner was departmentally proceeded on following charge : Charge No. 1 APKEY DWARA DI SUCHNA KE ANUSAR DINANK 26.6.1988 KE RATRI MEN AGYAT CHOR DWARA KAKARIA GODAM KE PRANGAN JO SICHAI VIBHAG JALPATH PRAMANDAL KHUNTI KE ADHIN HAI CHHAR KI CHORI HUI. APKEY KATHANA ANUSAR IS CHORI KI SUCHANA APAKO DINANK 11.7.1988 KO MILL ATH YAH SPAST HOTA HAI KI CHORI KI TITHI 26.6.1988 HAI YA ANYA KOIE HAI. ISKI NISCHIT JANKARI APAKO NAHIN MIL PAL ATH APAKA KATHAN KOI THOS SACHAYA KE ABHAV MEN SENDESHATMAK HAI. Charge No. 2 APAKE KATHNAUSAR DINANK 18.6.1988 SE 20.6.1988 TAK PRAMANDALIYA KARYALAY KE AKENCHAN KE DOIRAN APAKO PRAMANDALIYA KARYALAY MEN ROK RAKHA THA. TATHA USEKE BAD DINAK 11.7.1988 TAK KUCH KAGJAT LENE KE CHALTE FIR APAKO KHUNTI MEN RAHNA PARA. Is ASHAY PAR APENE KOI DASTAWAGE, SACHAYA PRASTUT NAHAIN KEY, NA TO KISI BHI UCHA ADHAKARI KA ADESH JISKE ADHAR PAR APAKO ITANI LAMBI AWADHI KE LIYE MUKHALAYA KE BAHAR RAHNA PARA USAKA KOI PRASHANG YA PATRA SHANKAYA APAKE KE SUCHANA MEN ULIKHIT NAHI HAI SATHI HIN APAKE AWAR PRAMAN DAL PADHAKARI KE ANUSAR APAKA YAH KAHNA KI APA AWASKAYA KARYA HETU KHUNTI MEN DINANK 18.6.1988 SE 11.7.1988 TAK UPASTHIT REHE AWAM USAKI KARAN APA KE DWARA APANA MUKHALAYA KA AWASHKAYA KARYA KARNA ASHAMBHAV THA, YE BILKUL NIRADHAR TATHA YSATYA HAI. IS SAMBANDH MEN AAP APENE SAMARTHAN MEN KISI PRAKAR KI NIRVHAR YOGAY ABHILEKH PRASTUT NAHI KIYA HAI. ATAH AAP IN SARE AWAD HI APENE MUKHALAYA KA KARYA KAR SEKTE THE PARATNU APAKE DWARA NAHI KIYA GAYA. NIYAM KE Charge No. 3 APKE DWARA DARJ KI GAI PRATH -MIKI KE ANUSAR APANE SPASTSTA RUP NSE ULEKHA KIYA HAI KI PURI CHHANBIN KARNE PAR APAKO PATA CMALA KI CHORI KI GAI CHHAD KI MATRA 30 MITRIC TONN HAI JABAKI ISI PRATHAMIKI KE ANTA ME APANE YHA BHI LIKHA HAI KI STOCK KA BIBARAN JANCHKAR BAD ME DIYA JAYAGA ISE SPASTA HOTA HAI KI PRATHMIKI ME APAKE DWARA JO SUCHANA DI GAI THI USPAR AAP APANE HI SUNICHIT NAHI THE ABAM APAKI PRATHMIKI SANDEO KE BAHAR NAHI THI. ISESE SPASTA HOTA HAI KI AAP PRARAMBH ME HI GALAT PRATHMIKIE DARJ KARAYE JO AAP KO NAHI KARNA THA. ATHA GALAT TATHYA DEKAR PRATHMIKI DARJA KARNE KE LIYA AAP UTARDAI PAYE GAYE HAI. Charge No. 4 ABAR PRAMANDAL PADADHIKARI KE DWARA BHINN BHINN SAMAY PAR AAPKO NIRDESH DIYA JATA THA KI AAP KABHI BHI UCHIT SAMAY PAR APANI LEKHANY PRASTUT NAHI KARATE THE. IN PATRO KE UTTAR ME AAPNE KABHI BHI KOI SPATIKARAN NAHI DIYA, NATO APANI LEKHA KO ADHYATAN KARNE KI DISA MEN AAPAKO KAUN SI KATHINAI THI, ISKI BHI AAPANE KABHI SPASTA NAHI KIYA. ISE SPASTA HOTA HAI KI AAP HAMESHA APANI LEKHAYON KO BAKAYA RAKHA KARATE THE, ABAM ISI KARANBAS AAPAKE DWARA DARJE KI GAI PRATHMIKI MEN GALAT ABAM BHRAMAK TATHYA ANKIT KI GAI THI ATA YAH AAROP AP KO BIRUDH STHAPIT HOTA HAI KI AAP APANE KARTABYA KI KABHI BHI SUCHARU RUP SE NISPADIT KIYA. Charge No. 5 AAPKE DWARA JO BHI LEKHAYEN SAMARPIT KI GAI HAI EBAM AAPKE PAS JO BHI ABHILEKH UPLABHDA HAI, USASE SPASTA HOTA HAI KI AAP ANUSAR SAMAGRIYION KO NIRGAT NAHI KIYE EBAM MANMANI DANG SE APANE STAR SE TATHA APANI ICHHA SE SAMAGRIYON KO NIRGAT KARATE THE JABAKI LOK NIRMAN LEKHA SANHITA KI KANDIKA 119 KE ANUSAR AAPKO EK BISHISTHA PRAKRIYA ME SAMAGRIYION KO NIRGAT KARANA THA ISASE SPASTA HOTA HAI KI SAMAGRIYON KE NIKASI KE MAMALE MEN AAPNE NA KISI AADESH NA KOI NIYAM KA ANUPAKLAN KIYAEBAM AAPKA YAH KAHANA HAI KI SAHAYAK ABHIYANTA KE MAUKHIK AADESH PAR AAP SAMAGRIYON KO NIRGAT KIYA KARTE THE YHA BILKUL NIRADHAR TATHA MANGATHIT HAI. Charge No. 6 KAKARIYA GODAM MEN RAKHI GAYI SAMAGRIYON KO SURAKCHA HETU DAINIK MAZDURI KE AADHAR PAR DO CHAUKIDARO KA PAD SWAKRIT THA BARTMAN SAHAYAK ABHIYANTA SHRI H.P. SINGH KE YOGDAN KE PURVA SE HI SHRI PRABHAS KUMAR EK PAD MEN PADASTHAPIT THE DUSRA PAD RIKTA THA EBAM USAMEN KISI BHI CHAUKIDAR KI NIYUKTA KARANE KE DISHA ME AAPANE LIKHIT RUP SE KOI SUJHAO NAHI DIYA, NA TO KOI AAPATTI UTHAYA JO BHI EK CHOUKIDAR KARYARAT THA, USE BHI AAPANE ANADHIKRIT RUP SE CHORI KE PURVA AVAKASH DE DIYA THA, JABAKI KISI BHI DAINIK MAZDOOR KO IS PRAKAR KI AVAKASH NAHI DI JATI HAI. EK CHAUKIDAR KO ABAKASH DE DENI KE BAD BHI AAPANE USAKE RIKTA STHAN PAR KARYA KARANE KE LIYE KOI BAIKALPIT BYABSTHA NAHI KIYA, SATH HI PURVA SE JO BYABHSTHA THI USE BHI AAP APANE STAR SE SAMAPTA KAR DI JISKE CHALTE UPROKTA CHHAD KI CHORI KARANA BAHUT HI ASAN THI EBAM USAKE LIYE AAP SVYAN JIMMEBAR HAI. Charge No. 7 APKE PURVA JANCH KE BAD KUL 30 METRIC TOWN CHHAD KI KAMI PAYI GAYI THI BAD MEN JAB DO SAHAYAK ABHIYANTA EBOM AAPAKO LEKAR TIN KANIYA ABHIYANTA KE DWARA SAMAGRIYO KO BHAUTIK SATYAPAN KI GAYI TO BASTAV CHHAD KI KAMI KA PARIMAP LAGBHAG 45 METRIC TONN PAYA GAYA. AAP PRATHAMAKI ME SPAST RUP SE ANKIT KIYA THA KI GODAM KE PURV TATHA PASHIM DISHA SE CHAR KA KOIE BANDAL GAYAM PAYA KAYA YAI AAPKE JANKARI MEN PURI SAMAGRIYON KI TANKI STHATI KA DOI GAYN NAHIN THA. YADI AAAP AAAWASYAK RUP SE AAPANA MUKHYALAY NAHIN CHORETE TO APAKO PURNTH MALUM RAHTA KI GODAM ME KAHAN KITNI SAMAGRIYAN RAKHI HUE HAI AAPKE TWARA DARJ KI GAYE GALAT EBM BHRAMAK PRATHMAKI SE YAH SPAST HOTA HAI KI AAP MUKHYALAY MEN UPASTHIT NAHIN REHTE THE EBM KAHI DUR SE ISKI JANKARI LIYA KARTE THE IS BAT KI SAMPUSTI APAKI EK HI THATYA SE HI JATI HAI KI GODAM KE KIS TARAF KITNI SAMAGRIYON KO RAKHI GAYETHI, USKA KOIE GODAM REGISTER THA ANYA LEKHA AAPNE UPSTHAPIT NAHIN KIYA. AAP EK KANIYA ABHIYANTA KE HASIYAT SE AAPKI APANI DANIK KARYAKLAP KI TITHIWAR NOT BOOK ME ANKIT KARNA THA JO KI AAPNE KBHI NAHAIN KIYA AAP KBHI BHI NOT BOOK KI MANG NAHAIN KI, NA APANI NIJI NOTE BOOK REKHTE HUE SAHAYAK ABHIYANTA YANTRIK SE USKI JANCH KARAYA. Charge No. 8 AAPKE DWARA DARJ PRATHMIKI KE ADHAR PAR THANA KAND SANKHYA -4/89 MEN POLICE KE ANUSANDHAN SE YAH PATA CHALTA HAI KI UKT KAND SUNIYOJIT DHANG SE AAP DWARA DARJ KARAYA GAYA HAI JISKE LIYE AAP JIMMEWAR PAYE GAYE HAI AUR AAPKE VIRUDH DHARA -466/467/468/471/ 477(3)/409/BHA, DHAND, VIDHAN. EBM 13(1)C1(13) 2 BHRASTACHAR ADHINIYAM KE ADHAR KE TAHAT AAROP PATRA SAMARPIT KIYA GAYA HAI SACHYA KE RUP ME POLICE ANUSANDHAN KI PRATILIP SANLAGNA HAI. After the departmental enquiry he was discharged from service by Annexure -5.
(3.) RESPONDENTS appeared and filed counter affidavit. According to them the police found the case not of theft but of misappropriation of Government property lodged a case under Sections 466, 477, 468 of the Indian Penal Code against the petitioner. The preliminary enquiry reveled that 45 M.T. of Iron rode was short in the store and the choukidar had been allowed leave on that date by the petitioner. This preliminary enquiry was conducted by the Executive Engineer. The petitioner was consequently arrested. In departmental enquiry all the eight charges were proved against him (Annexure B) and prior to issue of the dismissal order second show cause had also been issued on proposed question of punishment (Annexure C). The petitioner has given his reply which was examined and found not solid and so rejecting the same. Impugned order Annexure -5 was passed.;