CHAIRMAN, BIHAR STATE ELECTRICITY BOARD Vs. SNEHLATA PRASAD

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) THE appeal is directed against the order dated 11.11.2004, passed by the learned Single Judge of this Court in C.W.J.C. No. 11541 of 2003, whereby and whereunder the order as contained in annexure -1 so far as recovery part was concerned, has been set aside and necessary directions were issued to refund the recovered amount from the gratuity payable to the writ petitioner and also the penal rent which was deducted from the gratuity.

(3.) IT is contended by counsel for the appellant that the excess amount was taken by the husband of the writ petitioner which was adjusted from his gratuity.