SATISH KUMAR SAHU Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Bhupendra Nath Singh, learned counsel for the appellant.

(2.) This appeal questions the correctness of the findings as well as the judgment of the learned Single Judge dated 11th September 2013, whereby the learned Single Judge has dismissed the writ petition filed by the appellant in relation to the recovery of a sum of Rs. 15,757/- from the appellant on account of delay in medical disbursement of certain amount to an employee that has been treated to be a loss of the department.

(3.) Sri B.N. Singh, has vehemently urged that the findings recorded by the learned Single Judge are erroneous both on fact as well as in law, inasmuch as, the assumption of any admission having been made by the appellant or the existence of any signatures on the receipt register is against the weight of evidence on record. The inference therefore, drawn by the learned Single Judge, that the delay had been caused by the appellant after having received the documents is an erroneous and invalid finding.