HANIF AKHTAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE petitioner is aggrieved by the order issued by the Executive Engineer, REO Works Division, Motihari, respondent no. 4, by which a sum of Rs. 624329.97 paise is sought to be recovered from his salary on account of loss sustained by the State.

(3.) COUNTER affidavits have been filed on behalf of respondents 4 and 5.