BALBHADRA PRATAP SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the order dated 08.06.2011 (Annexure P/1) passed by the High Power Committee whereby minus balance in the GPF account of the petitioner has been shown to the tune of Rs.1,34,920/-.

(2.) The present is a second round of litigation. The earlier round of litigation was WPS No. 441 of 2010 which stood disposed of directing matter to be considered by the Committee. The matter was subsequently scrutinized by the Committee and an order was passed on 08.06.2011. Subsequently, the said order dated 08.06.2011 stood modified vide order dated 17.08.2011 (Annexure R/3) whereby the department has rectified the minus balance from Rs.1,34,921/- to Rs.60,404/-.

(3.) The contention of the counsel for the respondent-Accountant General is that the dispute revolves around three alleged withdrawals made by the petitioner i.e. Rs.9900/- made on 22.04.1992, Rs.24,500/- made on 29.01.1995 and again Rs.9900/- made during the said period and it is these amounts which were not reflected in the GPF passbook maintained in the department of the employee which on verification was detected by the office of the Accountant General which has resulted in the minus balance.