KRISHNA NANDAN PRASAD Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Leave granted.

(2.) We have heard learned counsel for the parties finally in this appeal.

(3.) In the facts and circumstances of the case, but for a later development noted hereinafter, we would have been required to go in greater detail about the legality and propriety of the order of the respondents deducting an amount of Rs. 88,556.88 from the retiral benefits of the appellant on the ground that his earlier pay fixation in 1977 since years was not correct and he had not passed Hindi drafting and noting examination and consequently, increments were wrongly given to him on the assumption that he had passed Hindi drafting and noting examination. The appellant's case that he had passed the said examination since 1955 is not found to be borne out from the record. At the fag end of his career, the amount in question was directed to be deducted from his salary. The appellant challenged the action of the respondents by filing a writ petition before the High Court which got dismissed and the Letters Patent Appeal filed by the appellant also got dismissed and that is how the appellant is before us on grant of special leave.