VIVEKANAND CHOUDHARY Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) This Letters Patent Appeal has been preferred by the original petitioner whose W.P.(C) No. 1169 of 2017 was dismissed by the learned Single Judge vide judgment and order dated 21st March, 2017, which was filed for quashing the notice dated 25th January, 2017 and also against the arrest warrant issued by the Certificate Officer, Koderma. Reasons:

(2.) Having heard learned counsels for both the sides and looking to the facts and circumstances of the case, it appears that this appellant was working as Junior Engineer in Rural Works Department of the State of Jharkhand and for the work to be done, he was assigned the amount of Rs. 2,12,48,000/-, out of which the work done was at Rs. 1,67,60,631/-. Rest of the amount was not deposited by this appellant and, therefore, a Multi Member Committee was constituted, headed by the Deputy Development Commissioner, Koderma and ultimately the Committee arrived at a conclusion that recoverable amount from this appellant is at Rs. 44,87,369/-.

(3.) The aforesaid amount was deposited by this appellant and, hence, recovery proceeding being Certificate Case No. 317/2016-17 was initiated against him before the Certificate Officer, Koderma.