SANJIV KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Nand Kishore Pd. Sinha, learned counsel for the petitioner and Ms. Supriya Minj, learned counsel for the respondent-State.

(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The petitioner has preferred this writ petition for quashing of letter dtd. 23/7/2018 contained in Annexure-4 whereby a sum of Rs.20,491.00 per month has been directed to be deducted from the salary of the petitioner in 17 installments with 12 % interest.