KARTIK PRASAD Vs. STATE OF BIHAR

JUDGEMENT

(1.) In this writ petition, petitioner has prayed for quashing of the entire departmental proceeding started vide letter No. 1227 dated 17 -11 -1998 (Annexure -3) after his superannuation from service tin 31 -7 -1998, for the alleged misappropriation of Government money, and has, further sought for direction to the Respondents to pay his post -retiral dues which have been kept withheld.

(2.) On 17 -12 -1999, learned Government Pleader No. 1 produced two Bank drafts - -One for Rs. 51.488/ - and the other for Rs. 75,712/ - being the amount of provisional pension and provisional gratuity and also letter No. 716 dated 15 -12 -1999 forwarding the pension papers of the petitioner to the Accountant -General, Bihar, Patna for fixation of final pension, gratuity, unutilised leave, Group Insurance, etc. The Bank drafts and the copy of the forwarding letter were handed over to the learned Counsel for the petitioner and the Accountant -General vide order dated 17 -12 -1999 was directed to issue necessary authority slip for payment of the same within two weeks of the receipt/production of a copy of the said order.

(3.) On the question of validity of the proceeding initiated vide Annexure -3, whether it can continue or not, as agreed learned Counsel for the parties were heard in detail and the order was reserved.