NAND KISHORE PRASAD Vs. BIHAR STATE POWER

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the Bihar State Power Holding Company Limited.

(2.) In this case, the petitioner is challenging the order containing Memo No.2674 dtd. 13/6/2012 passed by the Director (Terminal Benefits) of the erstwhile Bihar State Electricity Board, now the Bihar State Power Holding Company, whereby it has been directed to recover an amount of Rs.1,80,057.00 from the death-cum- retiral Gratuity of the petitioner on the ground of wrong fixation was made during the period of 1983.

(3.) The petitioner has entered into the service of erstwhile Bihar State Electricity Board as Junior Accounts Clerk on 26/5/1970 in the pay scale of Rs.70.00155/-. Time to time his pay scale was enhanced and was promoted to the post of Accounts Assistant with effect from 1/12/1980 and the pay scale was made Rs.570.001015/-. Ultimately, he was superannuated from the active service with effect from 31/7/2011 from the Board's Headquarter at Patna from the post of Accountant.