K.K.DEY Vs. UNION GOVERNMENT OF INDIA

JUDGEMENT

(1.) Heard Mr. Saket Pandey, learned counsel for the petitioner as well as Mr. Tushar Dhar Diwan, learned Central Government counsel, appearing for Union of India and Mr. Wasim Miyan, learned Panel Lawyer, appearing for the State.

(2.) This writ petition has been filed by the petitioners with the following reliefs :

(3.) Case of the petitioners are that, the petitioners are retired government employees and they fell into a trap of Akshay Consultancy at Bilaspur, which promised of depositing their retiral benefits to Postal Department. The petitioner deposited lacs of rupees along with more than hundred customers of Agency from the year 2010 to 2019 and whenever the customers inquired about their account details and passbooks, they were not provided any information either from Agency or the Government Postal Department. The Agency fled away with whole some money and laundered it with the help of Postal Department as there are no traces and whenever customers were try to find out their account details, they do not receive any kind of information and help. Thereafter, several customers jointly reported the whole series in Police Station and investigation is in hanging point. Even previous investigation was also not satisfactory and Postal Department in probability of being caught and considered liable are trying their best to escape their responsibilities and no co-operating with their own customers.