NARAYAN MANDAL Vs. STATE OF JHARKHAND AND ORS

JUDGEMENT

(1.) Heard the Counsel for the parties.

(2.) In this Writ Petition, the petitioner, who was a Junior Engineer at the relevant time, has challenged the Order dated 28.04.2005 (Annexure-6) Issued by the Additional Secretary, Water Resources Department, Jharkhand - Respondent No. 3 awarding punishment of recovery of Rs. 6,50 Lakhs from his salary and If the entire amount is not recovered during his service period, then the balance amount be recovered from his retlral benefits after his retirement.

(3.) The petitioner was further awarded the punishment of stopping of two Increments with cumulative effects.