DEVENDRA PRASAD PANDEY Vs. JHARKHAND STATE ELECTRICITY BOARD

JUDGEMENT

(1.) Heard the learned counsel for the parties.

(2.) The petitioner, in this writ application, has prayed for a direction upon the Respondents to refund the amount which has been deducted from his Gratuity, and further, for a direction to pay him salary for the two months, which has been withheld prior to the date of his retirement.

(3.) The petitioner was employed as an Accountant under the Respondent- Electricity Board. He retired from service with effect from 31st January, 2003. After his retirement, the petitioner was informed that a sum of Rs. 85,377/- has to be recovered from him on the ground that he had drawn the amount by way of excess payments on the basis of wrong calculation of annual increments ever since 1978. The Respondents thereafter, proceeded to make the recovery from the Gratuity amount of the petitioner.