RADHE SHYAM RAI Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard Sri Nalin Vllochan Tiwary, teamed counsel for the Petitioner and Sri Vijay Kumar Verma, Learned Counsel appearing on behalf of all the Respondents/ Bihar State Electricity Board. The Petitioner, who retired with effect from 31.1.2007 as Accountant from Bhojpur Electrical Circle, Arrah under Bihar State Electricity Board has mainly prayed for quashing of order contained in Annexures-4 & 5 to the writ petition.

(2.) Vide Annexure-4 after retirement of the Petitioner the pay scale of Petitioner was reduced and vide Annexure-5 i.e. an order contained in Memo No. 462 dated 1.6.2007 issued by Financial Controller-), Bihar State Electricity Board, Patna an order was passed to deduct Rs. 1,15,847/- from the total sanctioned gratuity amount of Rs. 3,44,669/-.

(3.) Learned Counsel for the Petitioner submits that in view of order contained in Annexure-5 to the writ petition an amount of Rs. 1,15,847/- has already been deducted.