RAMRATAN DWIVEDI Vs. MUNICIPAL COUNCIL, DEVENDRA NAGAR

JUDGEMENT

(1.) BY this petition, under Articles 226 and 227 of the Constitution of India, the petitioner is challenging the validity of impugned order Annexure P/8 dated 27.4.1994 by which the petitioner has been terminated from his service.

(2.) THE petitioner was serving on the post of Clerk as daily rated employee. He was assigned the duty to collect the tax along with Cashier. A receipt book to issue receipts of tax was also given to him. The contention of learned senior counsel for the petitioner is that the petitioner collected the tax and issued receipt Serial No. 1 to 26 and the cash as well as the receipt book was deposited in the year 1988. In the year 1989-90 the audit party checked the account and found that there is deficit in the amount. Eventually, the petitioner was noticed and thereafter he deposited a sum of Rs. 460A though, according to the petitioner, the deficit amount was only Rs. 205/-.

(3.) CONSIDERED the argument.