S.J.MUKHOPADHAYA, J. - (1.) THE writ petition has been preferred by the petitioner against the order dated 8.9,2000, whereby the Executive Engineer ordered to deduct a sum of Rs. 9505/ - from the Leave Encashment amount of the petitioner on the ground that the aforesaid amount was paid in excess. The petitioner has further prayed for full payment of the Leave Encashment amount on the basis of the last pay drawn by him i.e. Rs. 4510/ - instead of Rs. 4205/ - as made by the respondents.
(2.) THE petitioner has also challenged the letter dated 22.9.2001 whereby the respondents decided to recover a penal rent from the petitioner, on account of retention of two Government quarters. The case of the petitioner is that he retired from the services of State on 31.1.1998 as an assistant. At the time of promotion the pay was properly fixed by the respondents and there was no misrepresentation on his part.
(3.) FURTHER case of the petitioner is that he never retained two quarters during service period nor after retirement he was allotted two quarters.;