ANIL KUMAR CHOUDHARY, J. - (1.) Heard Mr. Pandey Neeraj Rai, learned counsel for the petitioner and Mr. Amit Kr. Das, learned counsel for the respondents.
(2.) This writ application has been filed by the petitioner with a prayer for quashing the office order dated 16.05.2008 by which, the punishment of stoppage of one increment and recovery of amount alleged to be excess payment, has been awarded to the petitioner with all consequences and other reliefs.
(3.) The brief facts involved in this writ application is that the petitioner was an employee of Central Coalfields Limited. A departmental proceeding was held against the petitioner for following allegations:- "That said Sri M.C. Jha, while he was posted and functioning as Accountant, Rajrappa Project during the year 2001-02, committed-gross irregularities in as much as while submitting the final TA bill in respect of official tour performed by him though as per railway time-table, there was no 1st class service in the train by which the journey was performed, he fraudulently claimed to have travelled by 1st class for his journey from Ranchi to Bangalore on 4/6/2001 and return journey from Bangalore to Ranchi starting on 16/6/2001 giving false mode of travel and fictitious ticket numbers and withdrew an additional amount of Rs. 1,996/- in excess being the difference between the 1st and 2nd class fares at the relevant time whereas as per extent rules governing TA reimbursements, the Company's liability was restricted only to the extent of fare by the class in which you has actually travelled for undertaking the said tours.";