SANJAY KUMAR DWIVEDI,J. - (1.) Heard Mr. Rajendra Krishna, learned counsel for the petitioner and Mr. Abhijeet Kumar, learned counsel for respondents-State.
(2.) This writ petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) The petitioner has preferred this writ petition for quashing the order dated 14.08.2019 passed by respondent no.3 by which sum of Rs.60,82,132/- was directed to be recovered from the retiral benefits of the petitioner. Further prayer is for quashing the order dated 09.01.2019 contained in Annexure-5 by which punishment has been imposed for recovery under Rule 43(b) of Jharkhand Pension Rules.;