SWETABH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant appeal preferred under Clause-10 of Letters Patent is directed against the order dtd. 17/3/2023 passed by the learned Single Judge of this Court in W.P.(S) No.5009 of 2022, whereby and whereunder, the writ petition has been dismissed by declining to interfere with the decision taken by the authority withholding the pension to the extent of 10 per cent for two years.

(2.) The brief fact of the case, as per the pleading made in the writ petition, required to be enumerated, which reads as under:-

(3.) It is the case of the writ petitioner that he has retired from the post of Engineer-in-Chief, Drinking Water and Sanitation Department, Govt. of Jharkhand, Ranchi on 28/2/2022. There is an allegation that while he was posted as Superintending Engineer, Drinking Water and Sanitation Department, Urban Circle, Ranchi, he technically sanctioned a construction of brick masonry Channel with RCC Culvert in 1st phase pipe in filtration plant campus at Rukka under DW and S, S/R Head Works Division, Ranchi for a sum of Rs.26,22,247.00 on 10/12/2012.