SUNIL KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) THREE Last Pay Certificates have been produced in the Court. One of them is dated 1st September, 2007, and the last one is dated 10th January, 2006. These last Pay Certificates are in printed format. The Last Pay Certificates dated 24th September, 2006 and 10th January, 2007 show that some money was to be recovered from the petitioner, inasmuch as the petitioner has not been accounted for the same. The printed format of the Last Pay Certificate do not authorise the authority issuing the same to incorporate any of such information in the said two last Pay Certificates. Those two Last Pay Certificates, therefore, are not valid and the same are, accordingly, quashed. The Last Pay Certificate dated 1st September, 2006 does not show what amount the petitioner became entitled to by way of increments during the tenure of his service at the place from where the same was issued. In those circumstances, that Last Pay Certificate is also quashed.

(2.) IT must be kept in mind that if any sum of money is required to be recovered from a Government employee, the same must be recovered in the manner prescribed by the Rules. No Rule prescribed by the Government authorise recovery of such money from an employee of the Government in such manner. It is not the case of the State that any proceeding for recovery of such money had been initiated and the same was concluded by a decision holding that the State Government is entitled to recover the same from the petitioner. In such circumstances, there is no question of holding out the same in any official papers, as that of a Last Pay Certificate.

(3.) TO the extent as above the writ petition is allowed.