KRISHAN KAUSHIK Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner, a teacher by profession, by this writ petition seeks a direction to the respondents namely Director General, Post and Telegraphs Department, New Delhi and the Assistant Superintendent, Post Office, Sonepat, Sub Division Sonepat (Haryana), to refund the amount of Rs. 4,000/- deposited with the Sub Post Office in Village Sasana, Tehsil & District Sonepat (Haryana), together with interest @ 12% p.a.

(2.) Notice to show cause had been issued on 16th October, 1990. Upon perusal of the record summoned from the Court of Judicial Magistrate, First Class, Sonepat, Haryana, Rule was issued on 29.1.1992. Counter affidavit as well as rejoinder have since been filed.

(3.) With the consent of the parties the writ petition is taken up for disposal.