NAGENDRA SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Learned Counsel for the petitioner and Shri S.N. Singh for the respondents.

(2.) The petitioner seeks quashing of the order dated 27.01.2005 passed by the General Manager (Administration) U.P. Sahkari Gram Vikas Bank Ltd., directing the recovery of a sum of Rs. 74,383.70 along with a further sum of Rs. 12,000 from the post retirement benefits payable to the petitioner.

(3.) The petitioner has retired from the post of Accountant in the U.P. Sahkari Gram Vikas Bank Ltd. on 31.07.2003. Due to failure of the part of the respondents to pay the post retirement benefits, the petitioner and 4 others, filed the writ petition number 42428 of 2004, which was disposed off by the order dated 8.10.2004 directing the respondent No. 3 to decide the representations' of the petitioners within a period of 6 months from the date of production of the certified copy of the order. It is only thereafter that the order impugned in the writ petition has been passed.