PRANADHAR PRASAD Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) This writ petition has been preferred by petitioner against the order dated 15th June, 2002 whereby respondents have ordered to deduct a sum of Rs. 58,712/ - (fifty eight thousands seven hundred twelve only) from his leave salary.

(2.) The petitioner, a Draftsman Grade II of Road Division, Chatra was informed by the Executive Engineer, Road Construction Department, Road Division, Chatra vide memo No. 1313 dated 24th December, 2001 that on completion of 40 years of service in the light of decision of High Court he stands retired w.e.f. 24th December, 2001.

(3.) The petitioner opposed the decision and brought to the notice of the authority that the age of superannuation is 58 years which he will complete on 31st July, 2002.