BILAL AHMAD Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) ALL these Petitioners are the Seasonal Amins working in District Haridwar. Apropos the orders of the High Court dated 14.8.2002, their services were terminated by the Collector, Haridwar on 7.11.2003. But in compliance of the order of termination of 23 Seasonal Amins, 12 out of them handed over their revenue records (Bastas) to the office of the Collector, but these 11 Petitioners did not. So finding No. other way, the order was issued to lodge an FIR against these delinquents. It was lodged on 3.6.2004 in Police Station Kotwali Roorkee and after investigation, police submitted chargesheet against all of them dated 31.8.2004, wherein it was prima facie found proved that in compliance of the order of the Collector, they did not hand over the charge or their Basta (revenue record) to the office of the Collector and continued to recover the revenue from the subjects.

(2.) IT is pertinent to mention that one Mr. Dinesh Kumar, who is not the Petitioner presently, along with other likewise Seasonal Amins contested a separate litigation to the level of High Court for regularization of their services. They also did not hand over their Bastas (revenue record) after cessation and continued as Seasonal Amins. It was found to be a serious misconduct, for which an FIR has already been lodged against them. They were further directed in the following words by the High Court, Uttarakhand on 14.8.2002:

(3.) WHEN the order of Collector was passed terminating the services of these Petitioners, they all rushed up to the High Court of Uttarakhand by filing a writ petition No. 1433 (S/S) of 2003, wherein the Single Judge of this Court passed the following order: