R.KUMARASAMY Vs. REGIONAL DEPUTY DIRECTOR

JUDGEMENT

(1.) The Writ Petition is directed against a recovery order passed by the respondent to the tune of Rs.91,973/- deducted from the petitioner's gratuity.

(2.) The petitioner was working as Assistant in Khadi Board. He was posted in Reddypalayam Branch, in the year 1996. He took charge from one Sudan, Khadi Assistant. Thereafter, he was transferred to Tiruppur Central Warehouse, by order dated 21.07.1999. He handed over the charge to his successor namely, A.Rameswari on 23.07.1999. An intimation was given that there was a deficit of Rs.2,304.15 and a recovery order was issued by the Assistant Director in Proceedings Na.Ka.4143/99/A2, dated 23.07.1999 and the amount was said to have been recovered. Thereafter, a show cause notice dated 12.08.2005 was issued to the petitioner with regard to unusable condition of stock handed over by the petitioner to his successor. He submitted an explanation and the recovery of Rs.91,973/- was ordered fixing responsibility on the petitioner in Proceedings Na.Ka.No.7151/ 03/K4, dated 25.01.2006. The petitioner had attained the age of superannuation and was permitted to retire from service with effect from 31.01.2006. The order was passed for recovery of money from his terminal benefits. Against which, the petitioner made an appeal to the first respondent and the same was rejected by Proceedings in Na.Ka.No.1468/06/D3, dated 10.03.2008. Aggrieved over the same, the petitioner has preferred the present Writ Petition.

(3.) I have heard the submissions and perused the materials placed before this Court.