SANTOSH KUMAR Vs. JAGDISH JARYAL AND ORS.

JUDGEMENT

(1.) The petitioner by medium of this petition has claimed the following reliefs:

(2.) The petitioner has consistently disputed this fact. However, when the application and affidavit allegedly filed by him through his wife before the competent authority was sought to be proved against him, he then filed an application under Section 45 of the Indian Evidence Act and claimed that the signatures appearing on the application and affidavit were not those of his wife, therefore, it was necessary to compare the disputed signatures with the original signatures.

(3.) The Authorised Officer-cum-SDO (C), Bhattiyat vide his order dated 4.4.2013 dismissed this application, against which the petitioner preferred revision before the Deputy Commissioner. Vide order dated 20.4.2013, the Deputy Commissioner dismissed the revision by holding the same to be not maintainable, constraining the petitioner to approach the Divisional Commissioner under Section 148 of the Act. This revision came to be dismissed by the Divisional Commissioner vide his order dated 13.1.2015 which is the subject matter of challenge in this petition.