BASANT PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned J.C. to S.C.V for the respondents.

(2.) This writ petition has been filed firstly with a prayer for quashing the memo no. 2256 dated 10.10.2009 issued by the respondent no. 3 whereby the promotion given to the petitioner on the post of Head Master in the year 2003 was cancelled and it was further directed to recover the amount paid to the petitioner from his retiral dues in 24 equal installments and secondly with the prayer for direction upon the respondent no. 3 to refund the excess amount which has been deducted from the salary of the petitioner pursuant to the order passed by the respondent no. 3.

(3.) It is submitted by Mr. Awnish Shankar, the learned counsel for the petitioner that the petitioner confines his prayer to quashing the portion of the said memo no. 2256 dated 10.10.2009 by which it was directed to recover the excess amount from the petitioner in 24 equal installments and the prayer for direction upon the respondent no. 3 to refund the excess amount which has been deducted from the salary of the petitioner pursuant to the order passed by the respondent no. 3 only and does not press the rest prayers.