ZAINUL ABEDIN Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner, State and the Accountant General.

(2.) The petitioner is aggrieved by the recovery of an amount of Rs. 78,034.18 from his leave encashment amount, which is said to have been undertaken by the respondent in 09.05.2011. He is also seeking direction upon the respondents to make payment of monetary benefits of 1st and 2nd ACP granted to him vide order dated 11.08.2008, Annexure-9, which is annexed to the reply of the counter affidavit.

(3.) The short facts of this case, which are relevant to be considered for determination of the issue raised herein are as follows:-