Aparesh Kumar Singh,J. - (1.) Heard learned counsel for the petitioner, State and R.I.M.S.
(2.) The petitioner has filed this writ petition seeking quashing of letter dated 3rd November, 2011, Annexure-5 bearing no. 7753 issued by Director, Rajendra Institute of Medical Sciences(R.I.M.S.), Ranchi, whereunder he has been directed to refund a sum of Rs. 8,12,937.00, as it was drawn in excess by the petitioner in his capacity as Director, R.I.M.S when he was engaged on contractual basis under advertisement dated 30th October, 2005, Annexure-1 and appointment letter issued thereunder, Annexure-2 dated 25th February, 2006.
(3.) I. A. No. 1824 of 2014 has been filed for challenging the certificate case no. 22 (Misc)/1314 initiated under the Bihar & Orissa (now Jharkhand) Recovery Act, 1914 for recovery of the amount of Rs. 8,12,937.00. The proposed amendment deserves to be allowed as by the instant certificate case the said amount is being sought to be recovered in consequence of the order of recovery challenged in the main writ application. Let it be treated as a part of the record.;