SHIV AASHISH CHOUBEY Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The challenge in the present Letters Patent Appeal is to an order passed by the learned Single Bench on 27th of July, 2015 in CWJC No. 12655 of 2008 whereby the writ application filed by the appellant was disposed of with a direction to the Engineer-in-Chief, Water Resources Department to take a decision in respect of deduction of Rs.12,195.00 within a period of six weeks.

(3.) The appellant was working as an Accounts Clerk in the office of the Executive Engineer, Sone Canal Division, Arrah. He attained the age of superannuation on 29th of February, 2008. The petitioner invoked the writ jurisdiction of this Court claiming a direction to the respondents for payment of Pension, Gratuity, Leave Encashment, Group Insurance and Provident Fund and also to grant A.C.P. promotion. The petitioner has also sought quashing of the letter dated 29th of February, 2008 whereby a sum of Rs.12,195.00 was recovered from his salary.