- (1.) Leave granted.
(2.) The appellant who was working as a village Officer before the abolition of the hereditary village offices was suspended from service in 1976 and ultimately removed on 25-12-1978. There was also a criminal case in connection with an incident in which the appellant is said to have attested a loan form which was presented by another person impersonating as one of the villagers. The loan was taken by that person from the state Bank of India. The appellant was convicted for one month rigorous imprisonment by the trial Court. But the high Court reduced the said sentence to one week. The appellant has undergone the said sentence.
(3.) In the disciplinary enquiry in relation to certain other charges referred to above the appellant was removed from service on 25-12-1978 as stated above. However, it appears that later the appellant was reinstated on 14-3-1980.;