SURESH PRASAD SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard counsel for the petitioner and the counsel appearing for the State.

(2.) Petitioner has retired from the post of Senior Personal Secretary to the Commissioner, Saharsa Division on 31.7.2001.

(3.) This application has been filed by the petitioner for quashing the notice dated 1.9.2004 issued by the District Certificate Officer, Saharsa in Certificate Misc. Case No. 2 of 2004-05. The certificate proceeding has been initiated for realisation of Rs. 1,63,416/- from the petitioner. From the notice it transpires that the amount for realisation of which certificate proceeding has been initiated is the interest of such amount which were advanced to the petitioner for some official purposes during his service period on different dates.