SUSHIL KUMAR BAJPAI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard

(2.) The instant writ petition under Article 226 of the Constitution of India has been filed against the impugned order dtd. 6/5/2011 passed by the respondent no.4, Chief Post Master, Kanpur, District Kanpur Nagar whereby a sum of Rs.7,57,500.00 has been directed to be recovered from the petitioner as an arrears of land revenue in exercise of power under Public Accountant Default Act, 1850.

(3.) It reflects from the record that the petitioner joined on the post of Postal Assistant at Head Post Office, Banda on 24/9/1983. Subsequently, he was transferred to Kanpur on the same post. On 17/3/2003 while he was performing his duties as Postal Assistant in the office of Treasurer, a loss of Rs.8,00,000.00 occurred in the department due to the irresponsibility committed by one Shailendra Kumar Dixit, who was working at that time as Postal Assistant N.S.C., Discharge Counter, Head Post Office, Kanpur Nagar.