BASUDEO BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Petitioner is aggrieved by the order dated 10.6.2009 (annexure 16) passed against the petitioner for the recovery of 2,28,000/- along with the 10% interest.

(2.) It is submitted that petitioner was given Rs. 11,25,000/- for construction of five rooms, but after constructing three rooms with other constructions and spending Rs. 9,03,003/- thereon he retired, and thereafter he deposited the balance amount of Rs. 2,21,997/- with the department. It is further submitted that even on inquiry, it was found that work for the said amount was completed by the petitioner. He further submitted that the respondents are taking pedantic view of the matter by calculating the cost of three rooms at Rs. 2,25,000/- per room, whereas apart from three rooms other constructions like verandah, toilets, staircase etc. were also done.

(3.) Moreover, even in the said circulars dated 17.12.2004 and 27.7.2005 (annexure 1 & 2) the cost of construction of one room has been tentatively fixed at Rs. 2,25,000/- per room, and as per the requirement of the school, the necessary changes could be made in the plan; and that in the present case the plan was made by the engineers deputed by the D.D.C. on the orders of the Deputy Commissioner, Gumla.