MAHESH PRASAD YADAV Vs. SUBHASH CHANDRA KUMAR

JUDGEMENT

(1.) In tens of thousands of cases, which this Court has had occasion to adjudicate or go through, most of the times, documents are annexed as annexures, showing due receipt of the same in an office of the authority concerned. In all such documents the receiving is only a scribbling which is neither legible nor decipherable. One cannot make out as to who the person who has received that document or the office in which it has been received. It is not even known from such scribbling whether the receipt indicated therein are authentic or a created document leading to further disputes. This Court is aware that Government authorities right down the line, especially in the field, are reluctant to give an endorsement on any application or any communication, which a citizen wants to make especially when they want to obtain a receipt.

(2.) The time has come for bringing about a drastic change in the manner in which such applications or documents, tendered by a citizen, is received by the authority or any limb of the State by not only putting a signature but also giving the name of the authority receiving so in "BLOCK LETTERS" with designation duly endorsed therein with date, so that the authenticity of such receipts do not become disputations.

(3.) It is also necessary that a directive be issued to one and all to ensure that any application or communication so tendered before an authority is duly acknowledged and a standard form of endorsement is adopted, so that in future at any point of time the Court can get its authenticity as well as identity of the person, giving such receipts is established.