R.K. RANJAN SINGH Vs. MANIPUR UNIVERSITY

JUDGEMENT

(1.) Heard Mr. Kh. Tarunkumar, learned counsel appearing for the petitioner and Mr. BP Sahu, learned senior counsel appearing for the respondents.

(2.) The present writ petition had been filed with a prayer for quashing or setting aside the office order dtd. 25/2/2020 for deducting Rs.30,000.00 per month from the pension payable to the petitioner till the amount of Rs.10,12,323.00 is recovered from him and also with a prayer for directing the respondents to refund the amount so far deducted from the monthly pension of the petitioner.

(3.) The case of the petitioner is that he was earlier serving as the Director i/c of the College Development Council of the Manipur University and he retired from service w.e.f. 31/8/2012 on attaining the age of superannuation. After his retirement from service, a thorough inquiry was held to find out whether there is any due against the petitioner and during the inquiry when the authorities found that there was no outstanding due against the petitioner, the Deputy Registrar, Manipur University issued a "No Due Certificate" dtd. 31/7/2013 in favour of the petitioner wherein it was certified that there was no outstanding due against the petitioner. About seven years after his retirement from service, the petitioner was informed by the Deputy Registrar (Admn.), Manipur University, under the latter's letter dtd. 6/9/2019 that an amount of Rs.5,29,033.00 was lying as advance against the petitioner's name on account of Orientation Courses/Seminars/Refreshers courses and contingency, etc. and requesting the petitioner to clarify and adjust the same so as to enable the Manipur University to adjust it at an early date. In the said letter the petitioner was also informed that as per General Financial Rules (GFR), the outstanding amounts were required to be paid back with 10 % interest if not settled.