SOMA ORAON Vs. UNION OF INDIA

JUDGEMENT

(1.) REFERENCE in this case may be made to the order dated 19.03.2004 by which the respondent No. 2 was directed to be present in Court today. Mr. P.K. Prasad, learned counsel appearing on behalf of the respondents states that the description of the respondent No. 2 (i.e. Post Master General Head Post Office, Near Saheed Chowk, Ranchi) is an Incorrect description and the correct description is "Chief Post Master General, Jharkhand Circle": Be that as it may, an application for exemption from personal appearance is also on record which has been filed on behalf of Chief Post Master General praying inter alia that he be exempted for the reasons stated therein. In view of the statements made in that application to the effect that after verification a total sum of Rs. 98,785/ - has been paid to the petitioner on 23.03.2001. Mr. R.P Gupta, learned counsel appearing for the petitioner does not press this application any further and accordingly prays that he be allowed to withdraw this Writ Application. The Writ Application is accordingly allowed to be withdrawn. No order as to costs. The appearance of the authority as indicated in the order dated 19.03.2004, is dispensed with.

(2.) HOWEVER , before parting with this case, this Court expresses anguish and shock at the manner in which a poor mans money was irregularly handled by persons upon whom he had reposed faith by depositing his earnings. This Court was informed by Mr. P.K. Prasad that the Director Postal Services has initiated steps for taking action against the concerned person and has viewed this matter with all seriousness, This Court leaves the matter at that, but hopes that these officers on whom people repose their faith by entrustment of their money shall deal with this issue in the right perspective and shall take the most stringent action against the guilty so as to restore confidence of the people.