BHARTI PANJIYAR Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard Mr. Siya Ram Shahi, learned counsel for the petitioner and Mr. Anjani Kr. Saran, learned counsel appearing on behalf of the Accountant General as well as the State.

(2.) Earlier the petitioner had filed CWJC No. 1799 of 2008. The said writ petition was disposed of by order dated 06.07.2009 with liberty to the petitioner to file representation raising her grievance. The representation filed by the petitioners, in the light of the order dated 06.07.2009 in C.W.J.C. No. 1799 of 2008, was rejected vide impugned order dated 30.11.2009, as contained in annexure-7. From perusal of the order of annexure-7, it appears that the respondents have determined the liability of the petitioner as Rs. 15,15,547.54.

(3.) Mr. Shahi, learned counsel for the petitioner submits that the entire decision of the respondents is contrary to the principles of natural justice as without providing opportunity of hearing and without contemplating any proceeding under Rule 43 B of the Bihar Pension Rules, the respondents have fastened the liability upon the petitioner and as such the decision of the respondents is unsustainable in the eye of law.