- (1.) THE present writ petition has been filed for the following reliefs; For issuance of an appropriate writ, order or direction in the nature of certiorari for quashing of an order dated 22.2.2003 as contained in Memo No. 181, issued under the signature of Chief Conservator of Forest -cum -Chief Coordinator, World Food Programme, Jharkhand, Ranchi, whereby and whereunder the First Time Bound Promotion given to the petitioner far back in the year 1993 with effect from 17.7.1992 in the time scale of Rs. 1320 -2040/ - has been cancelled after about three years of petitioner's retirement.
(2.) FOR quashing of that part of the order dated 12.7.2003 as contained in Memo No. 263 of the Divisional Forest Officer, World Food Programme Division, Chaibasa (Tasar), by which, the A.G. has been informed that Rs. 69,872/ - is recoverable from the petitioner's retiral benefits to that effect necessary entry has been made in the service book and pension paper in utter violation of principle of natural justice as well as in violation of several judgments of the Hon'ble High Court as well as Hon'ble Apex Court as the petitioner has never been afforded any opportunity before passing the impugned order. . For issuance of an appropriate writ, order or direction, directing the respondents, particularly respondent Nos. 3 to 5 to finalise petitioner's pension and pay the same on the basis of last pay drawn by the petitioner i.e. @ Rs. 5900/ - per month without any deduction from the retiral benefits.
(3.) IT appears that neither any notice was given nor any reason has been assigned for passing the punitive order and initiating a recovery from the petitioner's retiral benefit and recalling the earlier order dated 28.6.1993 even though the same was approved by the Office of the Accountant General who is the competent authority pursuant to the retirement.;