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Supreme Court Of India

(From : 1991 (1) Cur Cri R 508 (Bombay))

Hon'ble Judge(s): S. S. M. Quadri, S. N. Phukan , JJ

(A) Penal Code (45 of 1860) , S.21— Shivaji University Act (24 of 1974) , S.73(4)— Public servants - Lecturer of private college appointed by university for a specified works viz. to evaluate answer scripts is not covered by definition of public servant under IPC - But is covered by definition of public servant under S. 73(4) of Shivaji University Act - All persons who receive any type of remuneration would be deemed to be public servants for purposes of all criminal laws under S. 73(4) of Act - Marginal note to S. 73 (4) which refers to conditions of service does not restrict meaning of section. A lecturer of private college appointed by University to evaluate answer scripts would not come wtihin the definition of Public servant as contained in Section 21 of the IPC. However, on a plain reading of the sub-section (4) of S. 73 of Shivaji University Act (1974), the following categories of persons shall be deemed to be a public servant for the purposes of all criminal laws. These categories are all salaried officers and employees of the university; Those appointed by the university for specified purpose or for specified work; Persons who receive any remuneration such as allowances, fees or other payments from the fund of the university. Language of sub-section (4) is clear and the intention of the legislature was to bring the categories of persons, as indicate....