ALIMUDDIN Vs. THE STATE OF BIHAR AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the State. I.A. No. 2611/11 has been filed questioning an order dated 13.5.2010 passed subsequently.

(2.) Having heard counsel for the parties and considering that it appears integrally connected with the original punishment dated 9.4.2010, in order to shorten the litigation between the parties, the Court considers it proper to allow the same. I.A. No. 2611/11 stands allowed.

(3.) The petitioner at the relevant time a cashier, is aggrieved by the order dated 9.4.2010 passed in exercise of powers under Rule 43(b) of the Bihar Pension Rules (hereinafter referred to as the Pension Rules) by the Department of Water Resources directing recovery of a sum of Rs. 55.97 lacs from his gratuity and if full recovery from the same was not possible, the institution of a money suit along with withholding "of his entire pension.