INDRADEO NARAYAN SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard leaned Counsel for the petitioner and the learned Counsel for the State.

(2.) The petitioner is aggrieved by the order of punishment dated 12.11.2001 in a departmental proceeding vide Annexure 13 visiting him with the recovery of Rs. 2.45 lacs and that nothing beyond subsistence allowance shall be payable for the period of suspension. The petitioner is stated to have superannuated from the post of Executive Engineer, Water Resources Department on 30.9.2001.

(3.) A memo of two charges were issued to him on 7.10.1991. He replied to the same. When an enquiry report of exoneration came to be submitted on 23.1.1993. On 7.9.1996 a show cause notice for difference of opinion with the report of exoneration was served when punishment followed on 22.9.1997 for recovery of Rs. 4 lacs. to be recovered from his salary or pension, as the case may be and that nothing beyond subsistence allowance was payable for the period of suspension.