NIPENDRA KR DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.K Dutta, learned counsel for the petitioner, Mr. KP Pathak, learned standing counsel for the PHE Department, Mr. G. Baishya, learned standing counsel for the Accountant General, Assam as well as Mr. P. Naik, learned Standing counsel, Finance Department.

(2.) The petitioner was initially appointed as a Junior Engineer on 10.11.1984 and retired from service on 31.01.2017 as Junior Engineer. After his retirement, the petitioner applied for the retirement benefits and pension before the authority.

(3.) On 27.01.2017, the Executive Engineer (PHE), Mangaldai Division, Mangaldai had issued the order dated 27.01.2017 whereby an amount of Rs.2,53,569/- was sought to be recovered from the petitioner as an excess drawal.