REGENT COMPUTRONICS PVT. LTD.

UMESH PRASAD SINGH Appellant

V/S

STATE OF BIHAR Respondents

Referred Judgements :-

STATE OF ORISSA VS DR. (MISS) BINAPANI DEI AND ORS,SINCE [REFERRED TO]
MOHINDER SINGH GILL AND ANR VS. THE CHIEF ELECTION COMMISSIONER,NEW DELHI AND ORS. [REFERRED TO]
PUNJAB AND HARYANA VS JAGDEV SINGH [REFERRED TO]
SAHIB RAM VS. STATE OF HARYANA [REFERRED TO]
UNION OF INDIA VS. E G NAMBUDIRI [REFERRED TO]
SHYAM BABU VERMA VS. UNION OF INDIA [REFERRED TO]
V GANGARAM VS. REGIONAL JOINT DIRECTOR [REFERRED TO]
BIHAR STATE ELECTRICITY BOARD VS. BIJAY BHADUR [REFERRED TO]
PUNJAB NATIONAL BANK VS. MANJEET SINGH [REFERRED TO]
COL RETD B J AKKARA VS. GOVT OF INDIA [REFERRED TO]
PURSHOTTAM LAL DAS VS. STATE OF BIHAR [REFERRED TO]
SYED ABDUL QADIR VS. STATE OF BIHAR [REFERRED TO]
STATE OF PUNJAB VS. RAFIQ MASIH [REFERRED TO]

JUDGEMENT

(1.) Heard Mr. Sunil Kumar, learned counsel for the petitioner and Mr. Samir Kumar, AC to SC-16.

(2.) This order is confined only to the petitioner no.2, as in view of order dtd. 18/8/2022, passed by this Court, the name of petitioner no.1 (Umesh Prasad Singh) has been deleted from the array of parties.

(3.) The present writ application has been filed seeking quashing of the Bill showing the excess payment of Rs.7,08,718.00dtd. 18/6/2022, issued under the signature of the Head Master, Middle School, Khizersarai-cum-Drawing and Disbursing Officer, whereby the alleged aforesaid excess amount has been deducted from the amount of gratuity of the petitioner. The petitioner seeks further direction upon the respondents to refund the amount, which has been deducted from the head of gratuity and further directed to refix the pension of the petitioner on the basis of his last pay drawn, as the petitioner superannuated from the post of Assistant Teacher in the pay scale of Rs.72,100.00.

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UMESH PRASAD SINGH Vs. STATE OF BIHAR

Referred Judgements :-

JUDGEMENT

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