RAMESHWAR PRASAD SAHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The lawyers have no objection with regard to the proceeding, which has been held through video conferencing today at 10.30 A.M. They have no complaint in respect to the audio and video clarity and quality.

(2.) Heard learned counsel for the petitioner and learned counsel for the respondents.

(3.) Petitioner, in this application, has challenged the order passed by respondent no. 3 the Chief Engineer, Eacha Galudih Complex, Subarnarekha Multipurpose Project, Saraikela-Kharsawan, whereby his date of ACP has been shifted and his promotion to the Jr. Selection Grade, granted w.e.f. 21/3/1986 and Sr. Selection Grade, granted w.e.f. 21/3/1991, has been withdrawn and an order has been passed to recover the alleged excess amount paid to the petitioner from his retiral benefits.