P.ELANGOVAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE petitioner was working as Junior Assistant in the Office of the Sub Registrar, Pallipalayam, Namakkal District. He was entrusted with the work of remittance of Government money into the Treasury at Tiruchengode. The allegation against the petitioner was that in the month of January and February 1996, the amount was belatedly remitted on the next day or a few days later, after the amount was entrusted to him.

(2.) THE details relating to the date on which the amount has to be remitted and the actual date of remittance and the amount involved are as follows:

(3.) THE petitioner gave his explanation that on the instructions of the Sub Registrar, the amount was remitted by the Record Clerk Mr. Thamarai Selvan, though as per records, the amount was entrusted to him. As per rules, two persons were to go to the Treasury at Tiruchengode to remit the amount. Since there was no Assistant in the office, the Sub Registrar directed the petitioner to carry out the work in the office. Hence, the amount was remitted by Mr. Thamarai Selvan and therefore, the petitioner could not be blamed for the same.