A KARUNAGARAN Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) We do not see any merit in this appeal. The complainant has filed this complaint more with a view to escape from the consequences of various facts of misfeasance and non-feasance committed by him. From the records produced, it is clear that the Divisional Fire Officer, Virdhunagar has written to the opposite party a D. O. stating that the opposite party availed of travelling allowance for 10 years by showing MSS 7045 and falsely and when he was asked to produce the registration certificate, he represented that it was lost. Thus, it was stated that he has been cheating the Government. Thus, sensing that action is afoot he has rushed in with the complaint. The complainant has stated that he purchased the vehicle MSS 7045 on 7.6.1992. There is no reason given by him as to why he did not think of effecting necessary transfer immediately and could think of it only in the year 1998 when the complaint was presented. The complainant is the Assistant Divisional Fire Officer and he ought to know his duties. For him to say that he could think of registration only in year 1997 is really astounding. Even here, when he filed the application on 25.1.1997, there has been a correction in the date of purchase. Further, there was some doubt entertained about the signature found. Further, he has not paid the road tax from 1.10.1987. He only paid the road tax afterwards with penalty. Thus, all these circumstances will go to show that the complaint has been filed with ulterior motive. Therefore, rightly it was dismissed by the lower Forum. We also do not find any reason to take a different view.

(2.) Consequently, the appeal is dismissed with cost of Rs.250/-. Time for compliance : Two months.