STATE OF JHARKHAND Vs. PADMALOCHAN KALINDI

JUDGEMENT

(1.) THE appellants -State of Jharkhand and others have preferred this appeal against the order dated 23.8.06 passed in W.P(S) No. 2814/06. By the said order, the learned Single Judge has quashed the order dated 2.9.97 passed by the Accountant General (A&E;) II, Bihar, Patna as well as the letter dated 3.1.05 issued by the Block Development Officer, Chandan Keyari, Bokaro whereby a sum of Rs. 2,24,166.10 was sought to be recovered, as service dues, from the petitioner -1st respondent after more than a decade of his retirement.

(2.) WHILE hearing the said appeal, the Division Bench was informed that some matter with the similar issue is pending before the Full Bench, by order dated 12.3.07, this L.P.A was also directed to be placed before the Full Bench along with L.P.A No. 146/06. That is how this appear has been placed before this Bench.

(3.) DURING his service period, as Jansewak in the same Block, he was given annual increments by the department vide Memo No. 37 dated 7.4.70, Memo No. 2270 dated 18.11.72 and Memo No. 315 dated 2.3.89.