According to the allegations levelled in the complaint, theappellant–Brij Lal and Mohan Lal - PW-15 were both employed in theIrrigation Department of the State Government. They were both holdingthe posts ... of Gauge Reader. They also resided in government quarters atSuleman-ki-Head, close to one another. The appellant–Brij Lal allegedlyused to hurl abuses at Mohan Lal - PW-15 under the influence of liquor.Some others, including Kashi Ram, co-accused, used to side with theappellant – Brij Lal, in his misbehaviour with Mohan Lal – PW-15. Inorder to settle the dispute amicably Mohan Lal – PW-15 called a“panchayat” (council). The endeavour of Mohan Lal – PW-15, throughthe panchayat, proved unsuccessful. Eventually, he addressed acommunication dated 18.8.1983, to the Assistant Engineer of theIrrigation