HALADHAR PANDA Vs. CHANCELLOR, SAMBALPUR UNIVERSITY AND ORS.

JUDGEMENT

(1.) The petitioner being aggrieved with the order dated 25.01.2002 (Annexure-4) has approached this writ petition.

(2.) The main grievance of the petitioner is that the petitioner has retired from service w.e.f. 31.1.1996. On the scrutiny it came to the notice of Comptroller of Finance, University that the amount of Rs. 43,971.50 /- has been paid to the petitioner towards House rent allowance which was objected as inadmissible amount and as such the decision has taken to recover from the Death-cum-Retirement Gratuity pension of the petitioner.

(3.) The ground taken by the petitioner vide communication order dated 25.01.2002 contending the decision of the University to be withheld the amount of D.C.R.G. to the tune of Rs. 43,971.50/- which is absolutely illegal, without any jurisdiction and without following the law prescribed under the statute.