- (1.) Heard.
(2.) Petitioner in this writ application has prayed for issuance of a writ in the nature of certiorari for quashing the letter contained in Memo No. 1602 dated 09.12.2003 (Annexure-8) issued by the Secretary, Food, Civil and Supply Department, Government of Jharkhand whereby the Deputy Commissioner, Sahebganj has been informed of a decision taken by the concerned department to make a deduction of 15% from the pensions of the petitioner for a period of ten years. A further prayer has also been made for quashing the letter dated 01.03.2004 (Annexure-10) issued by the Sub-Divisional Officer, Sahebganj directing the petitioner to prepare and furnish fresh pension papers on the basis of 15% deduction. The petitioner has also prayed for a direction upon the respondents to fix his final pension.
(3.) The petitioner was employed on the post of Additional Dishict Supply Officer and was posted at Lohardaga. It appears that on 14.03.1999, substantial quantities of bags of rice, belonging to one Om Prakash Agarwal, were seized from the possession of said Om Prakash Agarwal and a criminal case was registered against him for offences under the Essential Commodities Act. At the time of seizure, the total quantity of rice as seized, was neither verified nor measured and the baggs of rice were locked and sealed in the shop of the said accused. Later, on the purported oral instruction of the Sub-Divisional Officer, the petitioner along with one Shree Kant Pal, Block Supply Officer and one Mithilesh Kumar, Supply Inspector, opened the seal of the shop/godown on 02.04.1999 and got the seized rice measured and prepared a seizure list and thereafter sealed the godown again.;