R JPARVATIKAR Vs. GULEDGUD CITY MUNICIPALITY AND

JUDGEMENT

(1.) The petitioner was employed by the Guledgud City Municipality on March 19, 1939 as a Naka Rakhavaldar on salary of Rs. 13/- per month. In the year 1941, he was transferred as a Sanitary Mukadam in the Sanitary Department of the same Municipality.

(2.) On December 16, 1943, be was accused or having used service stamps for a communication addressed on behalf of the Municipality to a Municipal Councillor whereas he should have used only the ordinary postage stamps. He having been found guilty of such misuse of those service stamps, was dismissed from, service.

(3.) By an order made by the Chief Officer on April 29, 1944, be was again appointed as a Sanitary Mukadam in the same Municipality on a pay of Rs. 15/- per mensem, with effect from May 1, 1944. The petitioner was directed to join the post on that date and take charge of it.