T.S. SRIVASTAVA Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) THIS application under Article 226 of the Constitution is directed against an order of the Governor, of 29th September, 1966, withholding three increments to the petitioner with cumulative effect.

(2.) THE petitioner, at the material time, was the Assistant Director of Cottage Industries under the Government of Assam. Certain departmental proceeding was instituted against him and on 15th May, 1964, he was called upon to show cause under five heads as follows: -

(3.) TEMPORARY misappropriation of Govt. money: - That you had received Rs. 1,615.12 (Rupees one thousand six hundred fifteen and twelve naya paise) from the lady Instructor of the peripatetic Knitting and Embroidery Institute, Chowkidingi, Dibrugarh, but failed to enter it in the cash book or deposit it into the Treasury and are therefore, guilty of temporary misappropriation of Government money.