- (1.) Petitioner, Dhirendra Kumar retired accountant, who has been posted at Regional Officer, Bareilly is before this Court with a request to quash the order dated 07.07.2008 passed by the Chief General Manager (Commercial) U.P. State Agro Industrial Corporation Limited, U.P. Lucknow wherein from the post retirement benefit of the petitioner, various deduction has been directed to be made.
(2.) From the record, it is reflected that petitioner has been subjected to regular departmental proceeding and in the said regular departmental proceeding that has been so undertaken, final punishment order was passed on 26.11.2005 and the Managing Director at the said point of time has proceeded to impose punishment of censor entry and put for subsistence allowance, on the Principle of 'no work no pay', order has been passed that petitioner is not entitled for any other payment.
(3.) Peculiar characteristic of the said order as mentioned in paragraph no.3 is that losses have been caused to the Corporation and in case any claim is filed by the Sunil Kumar son of Ram Prakash, complainant or other and adverse orders are passed, then at the said point of time, as to what would be financial liability of petitioner, decision would be taken.;