- (1.) THIS special appeal has been filed against the impugned judgment of the learned Single Judge dated 7 -4 -2004. Heard learned Counsels for the parties.
(2.) WE have carefully perused the impugned judgment of the learned Single Judge and find no infirmity in the same. Admittedly, according to petitioner's High School certificate and Service Book record he was to retire on 31 -1 -1997 on completing the age of 60 years, but it appears that he continued to work till 9 -10 -1998 and was paid salary till June, 1998. We fail to understand how he continued to work after 31 -1 -1997 which was his date of retirement. Hence, the salary, arrears and allowances after 31 -1 -1997 must be recovered from his retrial benefits.
(3.) LEARNED Counsel for the appellant submitted that there is nothing to show that the appellant continued after 31 -1 -1997 by some manipulation. In our opinion there is no merit in this submission. Firstly, whether there was manipulation or not is really irrelevant as the appellant had no right to continue in service after 31 -1 -1997. Moreover, there is such a thing as circumstantial evidence also, and all proof does not have necessary to be by direct evidence. There is a latin maxim ”res -ipsa -loquitur” which means “the matter speaks for itself”.;