KALI CHARAN RETD ADDL D E DIRECTORATE OF EDUCATION N C T OF DELHI Vs. GOVERNMENT OF INDIA THROUGH THE SECRETARY MINISTRY OF HOME AFFAIRS RESOURCES AND DEVELOPMENT OF EDUCATION

JUDGEMENT

(1.) BY this O.A., applicant has sought the following reliefs:

(2.) It is submitted by the applicant that he retired on superannuation on 31.7.1996. Vide letter dated 21.5.2001, applicant was communicated the order dated 12.2.2001 whereby Hon'ble President was pleased to impose 10% cut in the monthly pension for a period of 5 years (page 54 at 56). By another order dated 17/28.11.2000 in a different charge-sheet, Hon'ble President was again pleased to impose 10% cut in the pension of applicant for a period of 5 years (page 57 at 58).

(3.) RESPONDENTS have opposed this O.A. by saying that applicant is seeking plural remedies, therefore, O.A. is liable to be dismissed on this ground. On merits, they have submitted that applicant was charge-sheeted under Rule 14 of the CCS (CCA) Rules by the Lt. Governor, on 10.5.1994 as he failed to (i) monitor proper functioning of rural functional literacy project; (ii) prepare project proposal; (iii) terminate rural functional literacy project from year 1992-93; (iv) furnish audited statement of accounts for grant released by GOI; and (v) pursue the matter properly for release of funds under rural functional literacy project for year 1991-92. After holding a proper inquiry, charges 2, 4 and 5 were found to be proved. The President has accordingly imposed a penalty of 10% cut in the pension of applicant. In the second case, again applicant was charge-sheeted under Rule 14 of the CCS (CCA) Rules vide memo dated 18.5.1994 on the following charges: