- (1.) THIS application has been preferred by petitioner for direction on respondents to refund the amount of Rs. 21,418.80 paise (twenty one thousands four hundred eighteen and eighty paise only) as deducted from his gratuity and to pay full gratuity and to pay full gratuity amount with statutory interest for the period 1st February, 2002 to November, 2002.
(2.) FROM the sanction order issued by the Director of Accounts, Jharkhand State Electricity Board, Ranchi ( 'JSEB ' for short) it appears that the petitioner was in the services of the Jharkhand State Electricity Board ( 'JSEB ' for short) retired on 31st January, 2002. When sanction order was issued by the Director of Accounts, Jharkhand State Electricity Board, Ranchi vide Memo No. 60/02/1663/EB JSEB, Ranchi dated 23rd September, 2002 vide (Annexure -1) it is ordered to deduct a sum of Rs. 21,418.80 paise (twenty one thousands four hundred eighteen and eighty paise only) apart from quarter rent Rs. 909.29 paise (Nine hundred nine and twenty nine paise only). According to petitioner the aforesaid amount of Rs. 21,418.80 paise (twenty one thousands four hundred eighteen and eighty paise only) has been ordered to be recovered on the ground that he had not passed Hindi Noting and Drafting Examination. In fact, he passed the Hindi Noting and Drafting Examination but not in time.
(3.) THE respondents were allowed time to file counter -affidavit but no counter -affidavit has been filed.;