NAWAL KISHORE MISHRA Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THIS writ application is directed against the letter issued vide memo no. 3363 dated 16.6.2000 to the Deputy Secretary, Food, Civil Supplies and Commerce Department, Government of Bihar, Patna whereby and whereunder the Deputy Secretary was directed to realise a sum of Rs. 1,16,136=23 from the petitioner and pay back to the Bihar State Food and Civil Supplies Corporation Limited (here in after referred to as the Corporation).

(3.) AFTER issuance of the letter as contained in Annexure 6, the petitioner superannuated w.e.f. 31st December, 2000 and after his retirement, his parent department finalised his retiral dues and started paying pension etc.