- (1.) The challenge in appeal here is to the order directing the appellant Gursharan Singh to pay a sum of Rs. 41,321.47 to the Shromani Gurdwara Prabandhak Committee, Amritsar.
(2.) The appellant Gursharan Singh had been appointed as Manager of the Gurdwara Printing Press on June 21, 1968. He resigned from this post on June 2, 1971. A claim was preferred against the appellant with regard to the paper entrusted to the appellant during the period served as Manager of the Gurdwara Printing Press. In this behalf, it would be pertinent to advert to Schedule 'A', which lists out the paper purchased during the appellant's tenure. This was worth Rs. 2,79,750.67. Schedule 'B' contains the price of the paper which was entrusted to the appellant at the time of his appointment. This was of the value of Rs. 1, 23,875.98. The total value of the paper that thus came to be entrusted to the appellant was Rs. 40,3,626.58. There is then Schedule 'C' which contains the particulars of the paper utilized during the tenure of the appellant. This was to the tune of Rs. 3,62,305.15. It is after deducting the value of this paper from the total value of the paper entrusted that the Commission held the appellant liable for the balance, namely, Rs. 41,321.43.
(3.) The short argument raised by the counsel for the appellant was with regard to a sum of Rs. 3,715. This being the value of the paper lying in the premises of the Gurdware Printing Press on June 3, 1971 when P.W 3 Gurbanchan Singh took charge and then prepared the statement exhibit P.W. 3/1. Mr. N.S. Gujral appearing for the Shromani Gurdwara Parbandhak Committee concede that the appellant is indeed entitled to credit for the value of the paper found lying there at that time. In this view of the matter, the award of the Commission is modified to the extent that the amount payable by the appellant to the Shromani Gurdwara Parbandhak Committee shall stand reduced to Rs. 37,606.43.;