JIWAN DASS SETHI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) In this petition filed under Article 226 of the Constitution, the petitioner has prayed as under :-

(2.) A perusal of the writ petition gives an impression that after his compulsory retirement from service in December 1996, the petitioner has not been paid the amount of leave encashment in terms of Rule 8.21 of the Punjab Civil Services Rules, Volume-1 and the respondents have made unlawful deduction of Rs. 17,996/- from his pay. The petitioner has accused the respondents of having acted in violation of the rules and the principles of natural justice.

(3.) In the written statement filed by the Director, Civil Aviation, Punjab on behalf of respondent Nos. 1 to 3, it has been averred that the petitioner was dismissed from service for drawing bogus medical bills and false L.T.C. claim but on his appeal a lenient view was taken and his punishment was converted from one of dismissal to that of compulsory retirement by order No.1/12/95-4T(3)/3826-29 dated 27.3.1997. It has also been averred that the petitioner has been paid leave encashment amounting to Rs. 11,956/- on 31.3.1998 and Rs. 6,878/- on 14.12.1998. The further assertion of the respondents is that recovery of Rs. 17,996/- has been made on account of G.P.F. advance amounting to Rs. 8,000/- plus interest from June 1991 to March 1998 which was not entered in the petitioner's G.P.F. account because the petitioner had himself maintained the accounts being Accountant in the department.