RAMJI MISHRA Vs. 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.) The petitioner was appointed as an unskilled worker and joined service on such post on 09.11.1959 in the Electrical Department of the Respondent-J.S.E.B. He superannuated from service on the post of Line man, while working in the Electric Supply Division, Lohardaga, on 30.11.1999.