STATE OF JHARKHAND Vs. THAKUR JAGAT PRAKASH SINGH

JUDGEMENT

(1.) The instant appeal under Clause 10 of the Letters Patent is directed against the order/judgment dtd. 18/3/2021 passed by the learned Single Judge of this Court in W.P.(S) No. 6332 of 2013, whereby and whereunder, the order dtd. 14/9/2016 as contained in Memo No. 4476, by which deduction of 3% of the writ petitioner's pension for three years in exercise of power conferred under rule 43(b) of the Jharkhand Pension Rules, has been quashed and set aside.

(2.) The brief facts of the case as per the pleading made in the writ petition which require to be enumerated herein, read as under:

(3.) It appears from the factual aspect as referred above based upon the pleading that while the writ petitioner was working as Junior Engineer had superannuated from service on attaining the normal age of superannuation w.e.f. 31/7/2009.