PARKASH CHAND GAUTAM Vs. STATE OF H.P.

JUDGEMENT

(1.) THE Petitioner has prayed for quashing of memo dated 29.8.2002 Annexure A -2 whereby Petitioner has been directed to deposit Rs. 25,757/ - on account of penal rent. A prayer has also been made for quashing memo dated 29.11.2002 Annexure A -4 vide which Deputy Commissioner, Solan has directed Tehsildar, Kasauli to recover Rs. 25,757/ - from Petitioner from his salary in monthly installments.

(2.) THE further case of the Petitioner is that the Petitioner had been working as Patwari, Patwar Circle, Kasauli from April, 1993. The Patwarkhana was used in an old small dilapidated building. The Petitioner was living in the Patwarkhana with his wife and small school going children. The department had started construction of new Patwarkhana. One room of the Patwarkhana stood constructed in March, 2000 to which the Patwarkhana was shifted in March, 2000 but the Petitioner was continuing to stay in the old building.

(3.) THE Petitioner suddenly fell unconscious on 15.6.2000, he got treatment at Government Hospital, Kasauli, District Hospital, Solan and PGI, Chandigarh where he remained admitted till 10.1.2001. The Petitioner reported for duty on 10.1.2001 but his eye -sight diminished for which the Petitioner was still under treatment at PGI, Chandigarh.