RAKESH TIWARI,J. - (1.) HEARD learned counsel for the petitioner and learned Standing Counsel.
(2.) THE petitioner was appointed as Treasury Assistant (Sahayak Syaha Navis). He was confirmed on 15.1.1973 and thereafter is working as Treasury Accountant at Sub-Treasury, Banda. It is stated that two bill Nos. 245 and 246 amounting Rs. 4,106.20 paise and Rs. 3,872.55 respectively pertaining to consolidation department were allegedly encashed by some person. This act of alleged encashment was reported by Assistant Registrar, Kanoongo, Tehsildar, Banda. The petitioner claimed to have been confined in the revenue lock up thereafter without any order and was forced to confess that he had encashed the bills but the amount has not been deposited. A complaint to this effect was made by the petitioner on his release from the revenue lock to the higher authorities i.e. District Superintendent of Police and District Collector, Banda. A F.I.R. was also lodged against the employees Sri Ram Kumar, Naib Tehsildar, Sri Siya Ram Azad, Sri Yashin Ahmed and others who had procured the confession from the petitioner in the lock up under duress but it was not registered by the Police, hence the petitioner moved complaints in writing to the District Superintendent of Police and District Collector Banda dated 17.11.1980 and 25.11.1980 respectively.
(3.) HE also filed a criminal complaint in the Court of learned C.J.M. Banda against Sri Ram Kumar, Naib Tehsildar, Sri Siya Ram Azad, Sri Yashin Ahmed, who were summoned vide order dated 6.8.1986 but subsequently the criminal complaint was dismissed as time barred.;