AKIL KURESHI,J. - (1.)Heard learned counsel for the parties for final disposal of the petition.
(2.)Petitioner has challenged an order dated 29.05.2019 by which the respondents have ordered a recovery of Rs.10,64,040 from the pay and allowances of the petitioner @ Rs.14,778 per month.
(3.)Brief facts are as under:
Petitioner is serving on the post of Storekeeper under the State of Tripura. On 21.06.2016 the Block Development Officer, Ambassa issued a show-cause notice to the petitioner calling upon the petitioner why a sum of Rs.4,26,155 which was a loss caused to the petitioner on account of his negligence should not be recovered. This proposal was on the basis that from the record it was found that when the petitioner was a Storekeeper at Ambassa there were huge discrepancies in the store materials. The petitioner replied to the show-cause notice on 25.06.2016 denying the allegations and in particular pointing out that the report on the basis of which the show-cause notice proceeds, may be supplied to him so that he can make his full defence.

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