G VINCENT RETIRED PHARMACIST Vs. PRINCIPAL ACCOUNTANT GENERAL

JUDGEMENT

(1.) The Petitioner claims to be aggrieved by the order, dated 23.06.2000, which is merely a letter, addressed by the Accounts Officer to the Joint Director of Health Services, for taking action, for recovery of amount, drawn in excess, by the petitioner.

(2.) The copy of the letter has also been forwarded to the Petitioner.

(3.) It is not disputed that the Accounts Officer has no jurisdiction to order the recovery. It is for this reason that the request has been made to the Joint Director of Health Service.