UNION OF INDIA PARMA NANDA Vs. PARMA NANDA:STATE OF HARYANA

JUDGEMENT

(1.) The civil appeal, by special leave, and the connected SLP raise an important issue as to the power of. the Central Administration Tribunal ("Tribunal") to examine the adequacy of penalty awarded by the competent authority to a Government servant in disciplinary proceedings.

(2.) Short factual background is this: Parmanand - Respondent in the appeal was a Time Keeper in Beas Sutlej Link Project, Sundernagar. He was in charge of preparing the pay bills and other bills of the work charged employees of the project. It was alleged that he master-minded and prepared the pay roll pertaining to 'T' Token of Central Survey Division, Sundernagar for the month of May 1969 and entered the name of one Shri Ashok Kumar, Token No. 59-T at serial No. 10 on page 2 of the relevant pay roll. He made this entry with ulterior motive to withdraw the pay of Ashok Kumar for the month of May 1969, even though Ashok Kumar was not working in that Division. A bogus identity card in the name of Ashok Kumar T.No. 59-T with the signatures of the issuing officer was also prepared by the respondent although it was not his duty to prepare the identity card. The said fictitious identity card was used by one Suraj Singh, cleaner T. No. 210-K of Beggi Tunnelling Division for the purpose of withdrawing the pay of Ashok Kumar. While Suraj Singh by impersonation was receiving the pay of Ashok Kumar, he was recognised by the Cashier since he knew him personally. There then started an enquiry followed by departmental proceedings against three persons including the respondent herein. The Personnel Officer of the BSL Project was appointed as Inquiry Officer. The enquiry was conducted under the Punjab Government Servants Conduct Rules, 1966.

(3.) The Inquiry Officer framed charge against the respondent in the following terms: