SITA SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel on behalf the State.

(2.) Petitioner is aggrieved by letter No. 369 Katihar dated 11.03.2010 issued under the signature of the Executive Engineer, Irrigation Division, Katihar addressed to Executive Engineer, Sone Canal Division, Ara, by which he has requested him to recover a sum of Rs. 6440/- as balance amount due against the husband of the petitioner who had retired from service on 31.12008, but had unauthorizedly and illegally occupied the government quarter with effect from 01.01.2009 for a period of 15 months. The Executive Engineer, Sone Canal Division, Ara was directed to mention the amount of Rs. 6440/- in the no objection certificate to be issued to the Treasury Officer and the Accountant General, Bihar, Patna for the purpose of such recovery, so that the pension of the husband of the petitioner may be released.

(3.) The petitioner has also prayed for quashing of the letter no. 530 dated 27.04.2010 issued under the signature of Executive Engineer, Irrigation Division, Katihar addressed to the Executive Engineer, Sone Canal Division, Ara by which an additional amount as penal rent for the period from January 2005 to December 2008 has been directed to be recovered from the pension of the petitioner at the rate of Rs. 448/- per month.