TARANI KANTA PATHAK Vs. STATE OF ASSAM

JUDGEMENT

(1.) None appears for the petitioner, when the matter is called upon. Heard Mr. K.K. Dutta, learned counsel appearing for the respondent Nos. 2 to 7 as well as Mr. M.R. Adhikary, learned Addl. Senior Govt. Advocate for the respondent No.1.

(2.) The petitioner had joined the Assam Cooperative Apex Bank Limited herein after referred as "Apex Bank" as an Asstt. on 01.08.1967. In the month of August, 2006, the petitioner was transferred to the Halflong branch of the bank as per order dated 17.08.2006, where he had joined as Branch Manager. It is stated that on 29.02008, the petitioner had superannuated from service.

(3.) The petitioner in this writ petition is aggrieved by an order dated 24.06.2008 of the General Manager (Admn.) of the respondent Apex Court by which, the petitioner was informed that as per the decision of the Board of Directors of the Bank in its meeting held on 15.05.2008, an amount of Rs. 50,000/- had been recovered from his admissible service benefits and further an amount of Rs. 7016/- had been recovered being outstanding amount of T.A. advance given to the petitioner.