K A ESWAR Vs. DY DIRECTOR OF PUBLIC INSTRUCTION SHIMOGA

JUDGEMENT

(1.) This writ petition on notice to the respondents coming up for preliminary heating in 'B' Group arid after hearing the Counsel for 'petitioner and respondents is disposed of as follows ;

(2.) The petitioner was serving in the Government Junior College, Megaravalli, Thirthahalli Taluk Shimoga District, as Physical Educationf Teacher. By an order of transfer dated 9-7-1978 he was transferred to Government High School Nonahoor, Thirthahalli Taluk, as Physical Education Teacher. As part of his duties, he was incharge of sports and craft articles while at Megaravalli. He handed over charge of his post at Megaravalli to Shri Shantharama Prabhu in accordance with the procedure in the Department i.e., after due verification of the stock registers with the sports and craft articles. The petitioner reported to duty at Nonaboor on 12-7-1978 and has been working there eversince.

(3.) It appears that on 18-8-1978 more than a month after the petitioner handed over the charge at Megaravalli, the Principal of the Government Junior College, wrote to the Principal of the Junior College, Nonaboor, stating that the petitioner has not handed over charge of certain items of articles as per the list and therefore a sum of Rs. 128 should be recovered from him and credited to the account of the Government in the Treasury and in the said circumstance, his last pay certificate had been withheld. A true copy of this letter has been produced as Ext. A to the petition.