GURDIP SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) - This appeal by certificate is directed against a judgment and decree of the High Court of Delhi allowing an appeal filed by the Union of India and in the result dismissing the suit filed by the appellant.

(2.) The dues to Government from Shri Gurdip Singh by way of refund to Cycle Advance of Rs. 165 Plus interest thereon, an amount of Rs. 252-14-00 representing the value of stores found short while he was Store-keeper and any other dues to Government will be recovered from him by adjustment of the amount to be paid to him. as referred to in part (1) above.

(3.) The suspension order dated 21-9-1956 passed by the Regional Director will remain unaltered.