NAKUL RAUT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) THIS application was preferred by petitioner against the order contained in Memo No. 403 dated 5.5.2000 whereby and whereunder the pension of petitioner was fixed at lower stage of Rs. 6950/ - per month instead of Rs. 7700/ - as was approved by the District Accounts Officer on 25.2.2000. The other order issued by the D.S.E., Deoghar vide Memo No. 532 dated 10.2.2001 was also challenged by which the headmaster of the school was directed to prepare recovery chart of excess amount as was paid in favour of petitioner since 1.4.1989.

(2.) THE petitioner alleged mala fide against Sri Arjun Mahto, clerk of D.S.E. Office, Deoghar, apart from arbitrary action alleged on the part of D.S.E., Deoghar.

(3.) IN the supplementary affidavit filed on behalf of D.S.E., Deoghar, it is alleged that the, pension of petitioner was wrongly fixed Rs. 7700/ - and subsequently, a letter has been sent to the Accountant General, Bihar to the effect that the Senior Selection Grade was wrongly granted to the petitioner though he was not entitled and thereby the petitioner wrongly drawn last salary of Rs. 7700/ - in place of Rs. 6900/ -.