AWDHESH SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Mr. Sunil Kumar Pathak, learned counsel appearing for the petitioner, learned counsel for the State and Mr. Mithilesh Kumar Rai, learned counsel appearing for the Bihar State Warehousing Corporation (hereinafter referred to as "the Corporation") .

(2.) The petitioner is aggrieved by the order bearing Memo No.111 dated 28.2014 of the Managing Director of the "Corporation" a copy of which is impugned at Annexure 7 to the writ petition, whereby an order has been passed for recovery of Rs.5, 70, 55, 066/- from the post-retiral benefits of the petitioner including the group insurance and for the rest directions have been issued to institute a certificate case.

(3.) The petitioner questioned the proceedings before this Court in CWJC No.3913 of 2016 which was disposed of vide order present at Annexure 9 on 22.4.2016 on the objection raised by the counsel for the "Corporation" that the petitioner had appellate remedy under Regulation 25 of the Bihar State Warehousing Corporation (Staff) Regulation, 1958 (hereinafter referred to as the "Staff Regulation") framed under section 54 of the Agriculture Produce (Development and Warehousing) Corporations Act, 1956 (hereinafter referred to as the "Act") and whereupon the writ petition was disposed of to enable the petitioner to exhaust the appellate remedy. The order on appeal is impugned at Annexure 11and confirms the punishment order.