HARI CHARAN HEMROM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The grievance of the petitioner in this writ application is that though he has worked till 7.12.2000 i.e. beyond the period of superannuation to the knowledge of the authority, yet the salary drawn between 31.1.2000 to 7.12.2000 is sought to be realised from the petitioner on the ground that he has worked beyond the period of superannuation i.e. 31.1.2000. Admittedly the petitioner has worked till 7.12.2000 and, accordingly, the salary for the period has been paid to him. In that view of the matter, the respondent can not ask for the refund of the amount which has been drawn by way of salary till 7.12.2000. Accordingly, the order dated 7.12.2000, as contained in Annexure -1, to this writ application is hereby quashed. However, it is made clear that the period during which the petitioner worked beyond the date of superannuation will not be taken into consideration for grant of pensionary benefits. This writ application is, accordingly, disposed of.