RAMESH CHANDER GUPTA Vs. STATE

JUDGEMENT

(1.) Through the medium of this writ petition, the petitioner, inter alia, prays for the following reliefs:

(2.) Learned counsel for the petitioner submits that during the pendency of this writ petition, the matter has been considered by the office of Accountant General of its own and vide its communication No. PNRJ- 2/C-4/2019-20/2142-43 dated 22.01.2020 addressed to the Superintending Engineer, PHE Mech. Rural Circle, Jammu, it has been intimated that the pay of the petitioner has been settled in terms of revised PPO/GPO issued to the petitioner on the recommendation/responsibility of Superintending Engineer Mech. Rural Circle, Jammu. The Superintending Engineer concerned has also been requested to prepare a refund bill for Rs.188813/- payable at Additional Treasury New Plot Jammu by debit the same to M.H. 2215 PHE.

(3.) The Superintending Engineer PHE Mech. Rural Circle Jammu in response to the aforesaid communication has intimated that gratuity amounting to Rs.1520096.00 was sanctioned with the direction to Treasury Officer Additional Treasury New Plot Jammu to recover an amount of Rs.188813.00 under M.H.2215 PHE. This has been done by the Superintending Engineer vide its communication dated 31.01.2020.