RAM ASHISH RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In the instant writ application, petitioner has prayed for direction upon the respondent no.4-Executive Engineer to forthwith adjust the entire remaining amount to the tune of Rs.28,51,502.48, which is pending for adjustment at the divisional level of the concerned Executive Engineer, Ring Road, Road Construction Department.

(2.) As per the supplementary counter affidavit dated 14.08.2018 filed by the respondents, wherein it has been submitted that the amount to the tune of Rs.55,87,740/- as temporary advance since December, 1998 in the name of petitioner which remain unadjusted due to improper submission of monthly account and the whole of above amount is adjusted and advance on him is nil. It has further been submitted that no outstanding advance is shown in the closing balance of November 2015 in the name of the petitioner's cash book signed by Executive Engineer, Ranchi Ring Road Division, Ranchi as evident from Annexure-A to the supplementary counter affidavit. Further, it has been submitted that the audit report 170/2014-15 raised by Finance (Audit) Department, Jharkhand, the petitioner has to pay Rs.5,46,166/- against the interest @ 12.5% for Rs.53,564/- & Rs.1,98,833/- keeping with him as advance unadjusted from 1998 to 15.05.2013 and so the petitioner has been served with the Office Letter no.666 dated 24.04.2015 mentioning the above matter as evident from Annexure-B and B1 to the supplementary counter affidavit.

(3.) Learned counsel for the petitioner submits that grievance of the petitioner has been redressed with regard to outstanding dues but so far as notice issued to the petitioner with regard to interest saddled on him, he reserves his right to agitate the matter before the appropriate forum, if so legally advised.