RANJIT BIHARI PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Petitioner has approached this Court with a prayer for quashing the impugned orders dated 28.02.2015 and 14.03.2015, issued by the respondents by which an amount of Rs.2,36,421/- has been directed to be recovered/ adjusted from the retiral benefits of the petitioner.

(3.) The case of the petitioner lies in a narrow compass. Petitioner was appointed on 24.06.1981 to the post of Peon in Road Construction Department and since then, he has been continuously performing his duties to the satisfaction of the authorities concerned. Subsequently, petitioner was promoted to the post of Correspondence Clerk w.e.f. 07.09.1987. The petitioner was given the benefits of st ACP w.e.f. 07.09.1999 vide order dated 28.02.2004 and his pay-scale was fixed in the scale of Rs.4500-125-7000/-. Further, the petitioner was considered and granted the benefits of 2nd and 3rd MACP w.e.f. 02.05.2010 and 24.06.2011 respectively. After serving for a period of almost of 33 years, petitioner superannuated from service on 28.02.2015. It is the specific case of the petitioner that on the date of his retirement i.e. on 28.02.2015, the respondent-authorities have passed an order of scrutiny of pay-fixation and subsequently, vide order dated 14.03.2015, an amount of Rs.2,36,421/- has been directed to be recovered/ adjusted from the retiral benefits of the petitioner. The petitioner aggrieved by the recovery/ adjustment of the said amount he has been constrained to knock the door of this Court.