ARUN KUMAR SINHA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard I.A. No. 5556 of 2018 for condonation of delay.

(2.) For the reasons stated in the application and affidavit, delay of 280 days in filing L.P.A. stands condoned.

(3.) The appellant has questioned the decision of the office of the Accountant General dtd. 15/6/2015 vide Annexure - 9 to the writ petition, it is in respect of recovery of excess payment made to the appellant while he was in service. The learned Single Judge on 17/9/2016 rejected the appellant's C.W.J.C. No. 18741 of 2015. Order of the learned Single Judge reads as under: