PARAS RAM Vs. STATE OF HARYANA

JUDGEMENT

(1.) SUBHASH Chander, deceased (hereinafter referred to as deceased) was a son of Paras Ram petitioner (hereinafter referred as the petitioner ). The deceased was employed as clerk with the Hissar District Central Co-operative Bank Ltd. , Hissar. Deceased was sent on deputation to Hansi Farming Co-operative Credit and Service Society respondent No. 4 in the year 1975 and the deceased was absorbed in the services by bank as Secretary in the year 1975. Subhash Chander died in the year 1975.

(2.) DECEASED had misappropriated a sum of Rs. 12,007. 02 paise. In order to recover this money after the death of the deceased a dispute was raised and the matter referred to an Arbitrator for adjudication and the deceased was shown to be represented by Paras Ram petitioner. Petitioner took up the stand that he had disowned his deceased son in the year 1973 before the Gram Panchayat of village Sisai and in respect munadi was made by the Gram Panchayat in the village; that he could not be made responsible for the acts of his deceased son; that the petitioner was neither a member of the Society nor a legal heir of the deceased as the deceased had not left any estate behind to which the petitioner succeeded. This plea of the petitioner was not accepted by the Arbitrator vide award dated September 29, 1981 Annexure P-1 to the writ petition. Petitioner was held liable to pay Rs. 11270-12 paise as principal amount, Rs. 2083. 88 paise as interest and Rs. 50/- as costs, thus making it a total of Rs. 13,405/- payable by the petitioner.

(3.) PETITIONER filed an appeal against this order before Deputy Secretary to Government Haryana Co-operative Department, Chandigarh who was then exercising the powers of Government under Sections 68 and 69 of the Punjab Co-operative Societies Act, 1961, as applicable to the State of Haryana. Petitioner raised the same pleas which he has raised before the Arbitrator. The appeal was rejected by the Appellate Authority on 16. 2. 1982 vide Annexure P-2 to the writ petition. Petitioner being aggrieved has come to this Court impugning the orders passed by the Arbitrator and the Appellate Authority Annexures P-1 and P-2 to the writ petition.