BHAGWAN DAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner is appointed as a Khalasi in the Railways and he says that he is prepared to deposit the amount of Rs. 5000.00 as ordered by the Trial Court but since he is low paid employee, he cannot deposit the entire amount in stretch and he prayed that he may be permitted to deposit the said amount in instalments by way of Rs. 5l0.00 per month. In the facts of this case prayer appears to be reasonable and it is directed that the petitioner will deposit Rs. 500.00 per month from 1st July, 1991 until the whole amount of Rs. 5000.00 is deposited. The petition is disposed of accordingly.