RATNAKER BHENGRA,J. - (1.) The petitioner being aggrieved with the order dated 03.04.2008 passed by respondent no. 4 by which the decision was taken to deduct 10 % of the pension, and the non-payment of other amounts relating to increments of revised pay and arrears has approached this Hon'ble Court.
(2.) Learned counsel for the petitioner submitted that the punishment was imposed against the petitioner vide Memo no. 604 dated 03.04.2008 (Annexure-8) and now, at this stage, he is addressing or restraining his prayer to the first punishment i.e. of 10% of deduction of his pension.
(3.) The brief facts of the case, as has been pointed out by the counsel for the petitioner, is that the petitioner was working as an Accounts Assistant in the Electrical Supply Subdivision, Noamundi and he was placed under suspension by the authority of erstwhile Bihar State Electricity Board, vide Office Order No. 4796 dated 16.10.1998 and his headquarter during the period of suspension was fixed in the office of General Manager-cum-Chief Engineer, Electric Supply Area, Ranchi.;