RAJBALI RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) The petitioner has challenged the order contained in Memo No. 195 dtd. 19/12/2015 (Annexure-8), whereby, a sum of Rs.8,30,403.57 ordered to be deducted from the salary of the petitioner.

(3.) The relevant facts of this writ petition are that the petitioner joined as Junior Engineer on 3/2/1984 and while he was posted as Junior Engineer at Rural Works Department, Works Division, Simdega-I, he took advance of Rs.8,30,403.57 to execute different Government schemes, in the financial year 1991-92, which according to the petitioner, he duly accounted for all the advances, which were made to him, as per measurement book. To fortify this statement, the petitioner submitted various letters to the Department, which are at Annexure-1 series. Even the petitioner wrote a letter to the Principal Secretary of the Department to enquire the matter and accordingly, accounts may be adjusted. Thereafter, the petitioner also requested the Under Secretary of the Department and the Superintending Engineer to enquire about the said fact, but no action was taken by the superior officers. However, at the verge of retirement, the impugned letter dtd. 19/12/2015 was served to the petitioner for recovery of the aforesaid amount and in fact, Rs.68,925.00 has already been deducted from the salary of the petitioner. With these compelling situations, the petitioner has knocked the door of this Court.