SUBHASH CHANDRA SINGHAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) As per the pleaded facts, the petitioner was appointed as a Junior Engineer in the respondent department on 20/10/1978 and attained superannuation from the post of Assistant Engineer on 30/4/2012. However, only provisional pension was paid to the petitioner, whereas retiral benefits were withheld by the respondents. During service, the petitioner was transferred on the post of Executive Engineer Regulation Division - 4, Indira Gandhi Nahar Project, Nachna on 1/8/2007, and four years thereafter, a letter dtd. 23/3/2011 was sent by respondent no.3 to respondent no.4 alleging that the petitioner had not done physical verification of the store goods worth Rs.15.19 lakhs and directed to get the same done and handover charge to the concerned Jr. Engineer.

(3.) Learned counsel for the petitioner submits that at the time of retirement, the petitioner was issued the No-dues certificate, and on that count, the proceeding and the recovery of Rs.15.19 Lakhs pending against the petitioner is not valid.