ISHWAR SINGH Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) Leave granted.

(2.) The appellant Shri Ishwar Singh was appointed as Baillif in the office of the Registrar of Cooperative Societies, Delhi on 12/05/1975. The appellant was served with a memorandum dated 5/06/1985 wherein it was alleged that the appellant had taken Rs. 1,500. 00 from one ganeshi Lal Kapur in Recovery Case No. 462/83-84 and issued a kachha receipt dated 7/04/1984 and the appellant did not deposit the amount with the Cashier of the Recovery Branch. The appellant replied to the same by his letter dated 19/06/1985 denying the charge and he stated that he did not take Rs. 1,500. 00 from Ganeshi Lal Kapur in Case No. 462/83-84 for deposit.

(3.) Shri Ganeshi Lal Kapur wrote a letter dated 21/06/1985 to the Deputy Registrar staling that he had advanced the aforesaid sum of rs 1500 to the appellant as a personal loan and that they are old friends. He further stated that he had some misunderstanding with the appellant which is the reason why he had lodged the complaint. He withdrew the complaint since the misunderstanding has been removed and the amount has been received in full. He has also stated that he has no complaint against him.