H.S. LAKSHMEGOWDA Vs. THE KARNATAKA STATE

JUDGEMENT

(1.) The petitioner was in the cadre of Deputy Manager in the Karnataka State Warehousing Corporation [for short Corporation]. He has attained age of superannuation and retired from service on 30.09.2010.

(2.) On 18.01.2011 respondent-corporation ordered for recovery of Rs.2,46,130/- from the petitioner's terminal benefits with reference to shortage of storage materials when the petitioner was working at Mandya during the period January 1999 and May to July 1999, vide Annexure-A.

(3.) The petitioner requested the corporation to release withheld amount on 27.3.2011. In pursuance of the same the Respondent-Corporation requested the Food Corporation of India to set right the anamoly of storage shortage on 3.6.2011. Even the petitioner requested the Food Corporation of India to set right the alleged shortage of storage materials on 13.06.2011 and 10.8.2011. Further respondent 'Corporation wrote one more letter to the Food Corporation of India to regularize the anamoly of storage materials on 10.8.2011. Followed by some more communications by the Corporation to the Food Corporation of India vide communications dated 19.08.2011, 30.08.2011, 04.11.2011 & 9.11.2011. Despite these factual aspects the Respondent-corporation ordered for recovery of alleged loss of storage materials from the petitioner. The petitioner aggrieved by the order of recovery presented the above petition.