CHHOTE LAL PRASAD Vs. PRINCIPAL SECRETARY

JUDGEMENT

(1.) Heard learned Counsel for the parties concerned.

(2.) The present writ application has been filed by the petitioner being aggrieved by the show cause notice, dtd. 23/3/2016, issued by the Deputy Secretary, Road Construction Department, Government of Bihar, whereby the petitioner has been directed to submit his reply as to why the excess payment received by the petitioner in course of his service period be not recovered from him. The further grievance of the petitioner is that though earned leave for 300 days has been sanctioned, but the same has not been paid to the petitioner.

(3.) Learned Counsel for the petitioner submits that the petitioner had retired from the post of Executive Engineer, on 31/1/2014 and during his service, the petitioner was given two pay protections and after his retirement, the impugned show cause notice has been issued calling upon the petitioner to submit his explanation regarding recovery of the excess payment received by him. He next submits that in pursuance of the show cause notice, dtd. 23/3/2016, the petitioner has submitted his reply (Annexure 10) on 12/8/2018, but no final decision has been taken by the State as yet.