V.S Sirpurkar, J.— This appeal is at the instance of an employee who was working as Assistant Supervisor, Military Farm. He was served with a charge-sheet wherein it was alleged firstly, that he had misappropriated about 320 kg of soda bicarbonate; secondly, that he had failed to feed the animals in his charge with the said soda bicarbonate as a result of which he had jeopardised the health of the animals; and thirdly, that he had wilfully disobeyed the lawful orders of his superior officer.
2. The officer-in-charge ordered him to hand over all the charge of cattle yard section to Mr Birbal Sharma which he failed to do. Regular departmental enquiry was conducted wherein the delinquent officer was given all the opportunities to defend himself as also all the necessary documents were supplied to him and after hearing him in full, he was found guilty on all the three counts. He was awarded the punishment of compulsory retirement.
3. An appeal was filed by the delinquent officer against the said penalty which was dismissed. Hence the delinquent officer moved the Central Administrative Tribunal. The Central Administrative Tribunal also agreed with the findings as also the punishment awarded by the Department. Further, a writ petition was filed before the Bombay High Court. However, that writ petition was also dismissed.
4. Mr P.N Misra, learned Senior Counsel appearing on behalf of the delinquent officer firstly urged that there is some factual mistake in the judgment of the High Court inasmuch as it is mentioned that the aforementioned 320 kg of soda bicarbonate was found in his “quarter” whereas in fact the said material was not found in his quarter but was found in the UPI room. We have seen the orders of the High Court as well as the authorities below. It is true that there is a factual error in the High Court's judgment inasmuch as it is mentioned that the aforementioned material was found in his quarter. It is also true that the material was not found in his quarter but in the place of which he alone was in-charge.
5. Learned counsel further argued that there was no question of any misappropriation inasmuch as the said material was actually not found in his quarter. Therefore, it could not be said that he misappropriated the material.
6. It is clear from the record that the officer concerned took this material on day-to-day basis to feed the animals on the military farm and instead of feeding the material to the animals, he stored it in the UPI room which was exclusively in his possession and under his lock and key as per the evidence. This would certainly amount to misappropriation as the said material was meant for the consumption of the animals on the military farm on day-to-day basis and the animals were not given the said material for their consumption. There could be no explanation on the part of the delinquent officer why the huge quantity of 320 kg of soda bicarbonate was kept in the premises which was exclusively in his possession. Therefore, we are not impressed with the contention raised that there was no misappropriation.
7. Learned counsel further contended that it may amount to negligence on the part of the appellant and therefore the punishment of compulsory retirement would be harsh punishment. Soda bicarbonate was meant for the poor animals and those animals suffered because of the fact that the soda bicarbonate was not fed to them and three animals are reported to have died. Hence Charge 2 also stood fully proved. There can be no dispute about the third charge also which was rightly held established. If that is so, the punishment of compulsory retirement cannot be termed as “harsh” considering the serious misconduct.
8. We are fully convinced that the departmental enquiry was conducted keeping in view the norms of natural justice and fair play. There is nothing on record to suggest that the appellant herein was refused any opportunity to represent himself effectively before the inquiry officer or the appellate authority. In fact the only scope in such cases is to examine the manner in which the departmental enquiry is conducted. We are satisfied with the enquiry in this case.
9. We do not find any merit in this appeal, which is accordingly dismissed.