KAUSHALYA DEVI Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) On 20.08.2019, this Court passed the following orders:

(2.) In compliance to the aforesaid orders, the Deputy Commissioner, District Sirmaur at Nahan, H.P. has filed a detailed affidavit, wherein after holding inquiry, it has been observed as under:

(3.) The aforesaid officials have failed to realize that the offices being held by them are public offices which are meant for use and not for abuse and in case repositories of such offices spoil the rule, then the law is not that powerless and would step in to not only quash such arbitrary actions, but would also ensure that such abuse is not repeated in future. Being Officers of the State, they could not have acted like a private individual, who is free to act in a manner whatsoever he likes, unless interdicted by law. It needs no reiteration that the State and its Officers have to strictly fall within the four corners of law and all their activities are governed by rules, regulations, instructions etc.