S RANJIT SINGH Vs. STATE

JUDGEMENT

(1.) BY medium of this writ petition, the order No. 13769/NG dated: 8.12.1988 by the Registrar, J&K High Court, dismissing the petitioner from service, has been challenged on various grounds.

(2.) THE petitioner was a Head Assistant in the High Court of Jammu and Kashmir and posted as Nazir of the Srinagar Wing of the High Court from 29 -1 -1985 to 8 -7 -1988. Allegedly, he failed to maintain the cash book in accordance with the provisions of the Financial Code, and made delayed remittances of daily receipts of judicial deposits to the Government Treasury. Allegedly, he un -authorisedly retained judicial deposits amounting to Rs. 1,08,813/ - from 14 -8 -1985 to 3 -8 -1987, which accumulated to Rs. 4,15,880/ - from 20 -10 -1986 to 27 -4 -1987. He failed to account for Rs.64,925 -65 from the above mentioned amounts during the course of preliminary inquiry which was, allegedly, misappropriated by him.

(3.) FIRST of all the Registrar appears to have issued a show cause notice to the petitioner on 8 -12 -1987 asking him to deposit Rs.80,012.63 within 15 days, which amount was, allegedly, mis -appropriated by him.