SUKHDEO MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Aggrieved by order contained in letter dated 29.04.2011 and seeking quashing of order dated 23.06.2011, the present writ petition has been filed.

(2.) The petitioner was appointed as Primary Teacher on 31.03.1973 and he superannuated from service on 30.06.2009. The District Superintendent of Education, Dumka vide letter dated 27.07.2009 directed the petitioner to submit his educational and training certificates for verification. It is stated that a complaint was made by a covillager namely, Uma Mahto, on the basis of which, the petitioner was directed to produce the aforesaid certificates for verification. An order was issued on 23.09.2009 whereby, the District Superintendent of Education, Dumka ordered release of pension to the petitioner however, subsequently vide order dated 23.06.2011, the respondentDistrict Superintendent of Education, Dumka ordered recovery of gratuity amount of Rs.4,07,831/ and for recovery of payment on account of earned leave, insurance, provident fund, arrears of 6th Pay Revision, the amount of commutation of pension etc.

(3.) Heard the learned counsel appearing for the parties and perused the documents on record.