ASHOK HIRALAL PARIKH Vs. SENIOR DIVN MANAGER

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India the petitioner has prayed for following reliefs:-

(2.) The background of facts, which has given rise to filing of present petition is that petitioner was appointed as an agent of respondent-Cooperation at Career Agent Branch in Ahmedabad way back in 1983. He was working at that Branch up to the year 1989 and in the said year, the petitioner was then appointed as Development Officer and was posted at Kadi. Last 3 years performance of the petitioner as development officer was satisfactory and he was quite successful in achieving targets and securing the business for respondent-Corporation. He has also earned three increments and incentives in cash for achieving such targets for securing business for respondent " Corporation.

(3.) You also collected unauthorisedly cheque No.298 dtd. 4/2/90 for Rs.2725.00 drawn on Bank of Baroda, Rakhial Branch from Shri Hasmukh A. Panchal, Life Assured under Policy No.830818495 in payment of yearly premium of Rs.2725.00 due 15/3/91 thereunder. Instead of tendering this cheque in payment of the above referred premium you tendered it to Kadi Branch Office on 6/2/91 in payment of First Deposits under four proposals as per particulars stated below; <FRM>JUDGEMENT_327_LAWS(GJH)8_2022_1.html</FRM>