HARCHARAN RAJPALI Vs. COLLECTOR TIKAMGARH

JUDGEMENT

(1.) IN all the aforesaid cases, recovery initiated by respondent Zila Sahkari kendriya Bank, Tikamgarh though Revenue Recovery Certificates (hereinafter referred to as 'rrc 'for short) issued by the Collector, Tikamgarh are under challenge.

(2.) AS the common questions of law are involved in all the aforesaid cases based on similar facts, all these cases are being decided by this common order.

(3.) IN W. P. No. 8707/2007, the petitioner has challenged RRC annexure P-l, dated 18-4-2007 issued by the Collector, Tikamgarh on the ground that petitioner was an employee of Zila Sahkari Kendriya Bank, tikamgarh (hereinafter referred to as 'bank' for short) and was appointed as the committee Manager in Prathmik Krishi Sakha Sahkari Samiti Maryadit, shivpuri, Kundleshwar, District Tikamgarh. He was appointed in the year 1975 and continued in the service of the said society. He was promoted on the post of supervisor on 2nd December, 1997 and served in the Samiti till his retirement on 31-8-2006. The petitioner received a notice from Tehsildar, Tikamgarh in respect of proceedings initiated against the petitioner on the basis of RRC issued by the Collector, Tikamgarh on 18-4-2007. The petitioner submitted his objections before the Tehsildar and thereafter filed this petition on following grounds: