K M DALAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner was in the employment of the Western Railway. He reached the age of superannuation on January 31 1975 At the material time he was holding the post of Inspector of Works. He was given extension of one year by the General Manager of the Western Railway by an order made on June 20 1974 However the General Manager subsequently decided to terminate the extension granted to the petitioner and accordingly made an order on October 28 1975 In accordance with the said order the petitioner was retired from service on November 30 1975

(2.) Upon the retirement of the petitioner the following amounts became payable to him:

(3.) The petitioner was informed by a communication dated August 4; 1976 issued by the Divisional Office Baroda (Annexure C) that due to shortage of stores/ materials in his charge the following recoveries were required to be effected from his retirement dues: