BACHU LAL SAH Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard Mr. Anand Kumar Ojha, learned counsel for the petitioner and Mr. Dharmeshwar Mishra learned counsel appearing for the Electricity Board.

(2.) With the consent of the parties this matter has been taken up for disposal at the stage of admission itself.

(3.) The petitioner is aggrieved by the order bearing Memo No. 577 dated 19.7.2006 as contained in Annexure-2 to the writ petition in so far as it seeks to recover an amount of Rs. 1,05,045.50 from the gratuity admissible to the petitioner on the pretext of excess drawal by reason of incorrect pay fixation.