ANIL KUMAR SRIVASTAVA Vs. CHAIRMAN ZILA PARISHAD VARANASI

JUDGEMENT

(1.) HEARD Sri Ashish Mohan Srivastava, for the petitioner and Sri L.K. Dwivedi, Standing Counsel, for the respondents.

(2.) THE writ petition has been filed for quashing the order of Chairman, Zila Parishad, Varanasi, dated 14.06.1993, dismissing the petitioner from service from the post of clerk, in the disciplinary proceedings initiated against him.

(3.) THE petitioner was appointed on the post of Clerk on 31.07.1989 by the order of Appar Mukhya Adhikari, Zila Parishad, Varanasi and posted in the branch office at Gyanpur. At the relevant time, the petitioner was assigned with the duty to collect the dues of Zila Parishad on Form -5 (receipt issued to the individual) and deposit it in the treasury of Zila Parishad. For the year 1992 -93, the right to collect 'tahbazari' for Jangiganj market was auctioned on 25.03.1992, in which highest bid of Jagdish Prasad Jaisawal of Rs. 11,000/ - was accepted. Later on, it was noticed that Jagdish Prasad Jaisawal had not deposited the amount of auction of Rs. 11,000/ -, then Executive Officer, Zila Parishad Gyanpur, Varanasi issued a notice to Jagdish Prasad Jaiswal on 22.05.1992, asking him to deposit the amount within 15 days.