RAKESH TIWARI, J. - (1.) HEARD counsel for the parties and the Standing counsel.
(2.) THE petitioner has been visited with a major punishment of dismissal from service just prior to three months from his date of retirement from service. The case of the petitioner is that he had been assigned duty for disbursement of cash amount which is the duty of the Cashier. It is stated that the petitioner was class IV employee working on the post of Potdar. The qualification of the petitioner is High School and the work assigned to him was only to accept the money from the public and deposit the same to the cashier or to the Assistant Cashier on daily wages. A Potdar is only a helping hand to the cashier for day to day work and works under the direction of the cashier or the Assistant cashier with whom he may be attached on day to day basis.
(3.) IT is submitted on behalf of the petitioner that office memorandum dated 22.9.94 prescribes the work of maintenance of cashbook and other things to the account clerk of the pension Anubhag. The second grade clerk and daily wages clerk are also posted who are assigned the aforesaid maintenance of cash book and other records in the pension department. Working on the post of Potdar the petitioner has nothing to do with the aforesaid work of maintenance of cash books or disbursement of cash account, which has been clearly assigned to the account clerk and assistant account clerk, the Assistant Cashier and the Cashier.;