RAM JI MISHRA Vs. THE STATE OF JHARKHAND,

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) PETITIONER , in this writ application, has prayed for a direction upon the Respondents to refund to him the deducted amounts, which at the rate of Rs. 359 per month, was recovered from the petitioner 's pension amount from June 2000 to April, 2004. The claim for refund of the total amount together with a claim for payment of interest has been made on the ground that the recovery of money from the petitioner 's pension amount has been made in a most illegal and arbitrary manner without any authority whatsoever.

(3.) PRIOR to the date of his retirement, the petitioner had submitted his offer for sale of a portion of his pension as per the prescribed Rules. His offer was accepted and accordingly, the General Manager -cum -Chief Engineer of South Bihar and Chhotanagpur Area of the Electricity Board, Ranchi (Respondent No. 3) by his office order dated -01.09.2000 accorded sanction for payment of Rs. 42,261.48 to the petitioner and a direction accordingly, was issued to the Executive Engineer, Electric Supply Division, Siwan (Bihar) by the Deputy Director of Accounts, South Bihar and Chhotanagpur Area, Ranchi vide letter dated -19.09.2000.