ANIL KUMAR SINGH, RETIRED ACCOUNTS ASSISTANTM GAYA ELECTRIC CIRCLE, SON OF LATE KAMLESH KUMAR, RESIDENT OF SHARDA KUTIR, MAKSUDPUR KOTHI, AT AND P.O. TUTBARI, NEAR BALTI FACTORY, NEW GODOWN, P.S. KOTWALI, GAYA, DISTRICT Vs. THE BIHAR STATE POWER (HOLDING) COMPANY LIMITED THROUGH ITS CHAIRMAN CUM

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) The challenge has been made to the order No.1120 dated 08.02.2012, by which it has been directed to recover an amount of Rs.19,409.00 from the gratuity amount of the petitioner on the ground that excess payment has been made to the petitioner during his service career.

(3.) The petitioner was inducted in the service of Bihar State Electricity Board, was posted as Accounts Assistant in South Bihar Power Distribution Company, Gaya and superannuated from the service on 31.01.2010. As has been stated by the petitioner that he has been paid the retiral dues in the year 2014, but explanation has been offered by the South Bihar Power Distribution Company that a departmental proceeding was pending against the petitioner and after conclusion of the same, he has been granted the retiral dues, so the allegation of the petitioner to have been paid the retiral dues after a long delay is not correct.