AMIT KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) .In this writ application the petitioner prays for issuance of an appropriate writ, order or direction in the nature of mandamus commanding upon the concerned respondents to show cause as to how and under what authority the concerned respondents have withheld the admitted dues of the petitioner to the tune of Rs.50,922/ -which is payable to him in view of the work completed by him pursuant to the work order issued on 22.2.2006 by office order no.8/06 under the seal and signature of the respondent No.4. The petitioner further prays for issuance of writ, order or direction from this Honble Court commanding upon the concerned respondents to immediately and forthwith pay the admitted dues of the petitioner to the tune of Rs.50,922/ -with compensatory interest in view of the fact that the work undertaken by the petitioner pursuant to the office order no.8/06 dated 22.2.2006 was completed within the stipulated time. The petitioner further prays for further writ, order or direction from this Honble Court commanding upon the concerned respondents to forbear from taking any steps towards recovery of an amount of Rs.60,000/ -from the salary of the petitioner in view of the fact that the said amount was sanctioned to the petitioner as advance for the work undertaken by the petitioner as per office order no.8/06 dated 22.2.2006.

(2.) THE counsel for the petitioner, after some arguments, prays to withdraw this writ petition with liberty to move a representation with regard to the recovery as well as claim of the petitioner by the respondents. Let the same be considered on its own merit in accordance with law within a period of three months from the date of receipt of the representation.