HARJODH SINGH PATWARI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) WHILE posted as revenue patwari in circle Bhagsar of Faridkot district of Punjab State during the years 1961-1972 petitioner Harjodh Singh is alleged to have tampered with/forged the revenue records to the advantage of a landowner for defrauding the surplus area authorities. The relevant details are obtaining in the statement of allegations dated, 10th April, 1989 issued to the petitioner vide letter No. 386/NSK-2 dated 12-4-1989 Annexure P3 Departmental enquiry has been initiated.

(2.) BESIDES its First Information Report No. 220 has also been registered against the petitioner in Police Station Sadar, Muktsar, district Faridkot in respect of the same lapses on the basis of letter. No. 4494/SR-NSK-11 dated 30.10.1989 addressed by the Deputy Commissioner to SSP, Faridkot, under sections 420, 465, 468 and 471 of the Indian Penal Code.

(3.) I have heard Shri Raman Mahajan, Advocate for the petitioner, Sh. P.S. Sarna, Advocate for the respondent and have carefully gone through the relevant record.