SHREE CHANDRASHEKHAR,J. - (1.) Petitioner has come to this Court with a grievance that he has not been paid pension and gratuity on his superannuation from service on 31.08.2014. He is seeking quashing of letter dated 06.08.2014.
(2.) Briefly stated, the petitioner was appointed as Junior Engineer. He claims that he was lastly transferred to Khutpani Block under West Singhbhum, Chaibasa. Under National Rural Employment Programme he was given Rs. 6,68,902.00 for completion of different schemes. He claims that he executed the work and it was found satisfactory by the then Executive Engineer, NREP. In the meantime, the Executive Engineer namely, Rajendra Prasad Singh died in a road accident. Before his superannuation the petitioner was served letter dated 06.08.2014 under which it is indicated that only upon no objection for adjustment of Rs. 6,68,902.00 his claim shall be processed. The petitioner has asserted that after executing different schemes under NREP he had submitted voucher, measurement book and other documents to late Rajendra Prasad Singh, the then Executive Engineer.
(3.) Mr. K. P. Deo, the learned counsel for the petitioner submits that about 10 years after completion of work under different schemes, the petitioner cannot be forced to produce vouchers disclosing expenditure of Rs. 6,68,902.00. On the other hand, the respondent no. 7 by filing a counter affidavit has controverted the stand taken by the petitioner. It is pleaded that the petitioner did not complete the work.;