DWARIKA NATH SINHA Vs. SLATE OF BIHAR

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE order as contained in annexure3, issued vide memo no. 973 dated 13.8.2001 is under challenge, whereby and whereunder necessary directions have been issued to recover the excess payment of salary made to the petitioner on account of his overstay in service.

(3.) LEARNED counsel for the petitioner submitted that admittedly the petitioner worked under the respondents before 31st August, 2001 and he was paid his salary. It is further submitted that in lieu of services rendered by the petitioner even beyond his date of superannuation he was paid his salary and, therefore. the same is not recoverable.