BABU LAL PANDEY Vs. BIHAR STATE ELECTRICITY BOARD

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned counsel for the State.

(2.) PETITIONER is seeking quashing of Annexure -5 dated 24.6.2005, by virtue of which respondents - Electricity Board while exercising power under Rule 139(c) of the Bihar Pension Rules, has decided to award punishment of permanent deduction of pension by 5%.

(3.) THE present problem arose after his retirement. A couple of months after retirement on 1.3.2002, a communication which is a kind of show cause contained in Annexure -1 came to be issued to the petitioner. Some clarification was sought from him based on an audit objection. Petitioner duly replied and offered explanation on the audit objection which was considered by the respondents, but it did not satisfy them. It was in this background that the authorities in their wisdom decided to invoke power under Rule 139(c) of the Bihar Pension Rules and 5% deduction of pension on a permanent basis came to be issued contained in Annexure -5.