RAKESH KUMAR SINHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Saurabh Shekhar, learned counsel for the petitioner and Mr. Ashok Kumar Yadav and Mr. Abhijeet Kumar learned counsel for the respondents-State as well as Mr. Sudarshan Srivastava, learned counsel for respondent no.4-Accountant General.

(2.) These writ petitions have 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 the writ petition being W.P.(S) No.1718 of 2019 for quashing the office order dated 15.03.2019 issued by respondent no.3 whereby direction has been issued to recover the amount that has been paid in excess to the present petitioner after the retirement.