NEELAM KUMARI Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) CM Nos. 15752 -53 of 2009

(2.) ALLOWED and document Annexure P -10 is taken on record.

(3.) AT the time of Inspection, it was found that the petitioner, instead of depositing the amount in the Post Office, in the accounts of the Depositors, put the same in the Saving Bank Account of her husband and then transferred it, through cheques to the accounts of the depositors. By noticing that discrepancy, a show cause notice was issued to the petitioner on June 9, 2006 (P -3). Followings were the allegations against the petitioner: