CHANDRA MOHAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned counsel for the State and learned counsel appearing on behalf of the Accountant General, Bihar, Patna.

(2.) Petitioner who retired from the post of Junior Engineer from the office of the respondent no. 5, the Executive Engineer, Irrigation Division, Water Resources Department, Nawada on 31/1/2016 prays for payment of pension, gratuity, leave encashment and statutory and panel interest over his pensionary benefits.

(3.) A counter affidavit has been filed on behalf of the respondent no. 5, the Executive Engineer, Irrigation Division, Water Resources Department, Nawada stating therein that while the petitioner was posted at Dumka Irrigation Division, shortage of materials valued at Rs.92,003.75 is required to be recovered from the petitioner. It has also been submitted that while the petitioner was posted at Bijikhorwa Irrigation Division, a sum of Rs.25,901.00 had been given to the petitioner as advance but the same has not yet been reconciled. It has further been submitted in the said counter affidavit that the service book of the petitioner has not yet returned from his earlier place of posting for which communications are being made. From perusal of the counter affidavit, it appears that the petitioner was posted as Junior Engineer, Irrigation Division, Dumka for the period between 1/11/1999 to 31/7/2000 and at Irrigation Division Bijikhorwa between 1/6/2001 till 14/10/2004 as is evident from the service record of the petitioner as annexed as Annexure-A to the counter affidavit.