AWADHESH PANDEY Vs. STATE OF BIHAR
LAWS(PAT)-2022-11-103
HIGH COURT OF PATNA
Decided on November 02,2022

AWADHESH PANDEY Appellant
VERSUS
STATE OF BIHAR Respondents


Referred Judgements :-

STATE OF ORISSA VS DR. (MISS) BINAPANI DEI AND ORS [REFERRED TO]
MOHINDER SINGH GILL AND ANR VS. THE CHIEF ELECTION COMMISSIONER,NEW DELHI AND ORS. [REFERRED TO]
UNION OF INDIA AND ORS VS E.G. NAMBUDIRI [REFERRED TO]


JUDGEMENT

- (1.)Heard Mr. Alok Ranjan, learned counsel for the petitioner and Mr. Sanjay Kumar (AC to AAG4) for the State.
(2.)The petitioner seeks quashing of the letter No.367, dtd. 7/9/2020, issued under the signature of Executive Engineer, Planning and Monitoring Division, Anisabad, Patna, whereby the petitioner has been directed to deposit an amount of Rs.1,41,139.00 and the aforesaid communication has been made to the Accountant General to make recovery from the pension of the petitioner. Petitioner further seeks quashing of letter as contained in memo no. Pen 8-1671 dtd. 28/1/2021, whereby direction has been issued to the Treasury officer to deduct the amount of Rs.1,41,139.00.
(3.)The submission of the petitioner is in narrow compass that before issuance of the impugned order as contained in Annexure 1 dtd. 7/9/2020 and Annexure


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