MAHENDRA NARAYAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mrs. Swati Shalini, learned counsel for the petitioner, Mr. Rishu Ranjan, learned counsel for the respondent-State of Jharkhand, Mr. Diwakar Upadhyay, learned counsel for the respondent-State of Bihar and Mr. Ashish Kumar Thakur, learned counsel for respondent no.10.

(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 on merit.

(3.) The petitioner has preferred this writ petition for quashing the letter dated 05.03.2019, contained in Annexure-13 of the writ petition. During the pendency of the writ petition, the petitioner has filed I.A. No.2508 of 2020 for amendment in the prayer portion of the writ petition, whereby, such prayer was allowed, which was incorporated by the petitioner in red ink in the writ petition. By way of amendment, the order dated 20.02.2020 passed by the Superintending Engineer, Waterways Circle, Hazaribag, contained in Annexure-15 of the supplementary affidavit filed by the petitioner, was challenged by the petitioner by which a sum of Rs.11,78,500/- was directed to be recovered from the pensionary benefits of the petitioner. The prayers for fixation of pension and release of pensionary and retiral benefits of the petitioner have also been made pursuant to the said I.A.