BASUDEO NARAIN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Learned Counsel for the petitioner and the learned Counsel for the State.

(2.) The prayer in the present writ application is for quashing Annexure 1 dated 14.9.93 by which on charges of having accepted the supplies of sub standard Tiles contrary to the specification, from the Contractor, the petitioner, who was then posted as Assistant Engineer in the Gandak Development Division at Motihari has been visited with the twin punishments of withholding of promotion for ten years and that in the event that recovery of the amount so paid to the Contractor be not possible the petitioner would be liable to compensate the Government for the financial loss. This order would be dated 13.1.1993 while the petitioner is stated to have superannuated on 30.12.1996.

(3.) By an IA No. 136 of 2000, a further prayer has been made to quash Annexure 7, dated 11.12.1999, by which orders have been passed to recover 1/4th of the amount of loss caused to the Government from his salary and pensionary benefits.