GAYA PRASAD DIWAKAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(2.) The present writ petition has been filed for quashing the demand notice issued by the District Certificate Officer, Muzaffarpur to the petitioner (Annexue-4); and for connected reliefs.

(3.) The short facts according to the petitioner are that he retired on 31.01.2001 as Junior Engineer from the Road Construction Division, Muzaffarpur and handed over charge to the successor Junior Engineer along with the balance bitumen on that day. In due course, a certificate came to be issued against the petitioner in Certificate Case No. 185 of 2011-12 at the instance of the respondent Executive Engineer, Road Construction Division, Muzaffarpur for recovery of an amount of Rs. 17,64,768/- (Rs. 15,14,768/- towards cost of bitumen + Rs. 2,50,000/- towards advance unadjusted).