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Ch Venkata Satya Prakash vs The State Of Andhra Pradesh
2022 Latest Caselaw 1763 AP

Citation : 2022 Latest Caselaw 1763 AP
Judgement Date : 12 April, 2022

Andhra Pradesh High Court - Amravati
Ch Venkata Satya Prakash vs The State Of Andhra Pradesh on 12 April, 2022
                                                             wp_9425_2022




            HIGH COURT OF ANDHRA PRADESH

 MAIN CASE No: WP.No. 9425 of 2022

                      PROCEEDINGS SHEET
SL.   DATE                    ORDER                                OFFICE
NO.                                                                 NOTE
1.  12.04.2022   BKM, J

                         Heard the counsel for the petitioner.

                         The Government Pleader for Services-
                 I takes notice for the respondents for filing

counter.

The counsel for the petitioner submits that the petitioner is working as a Special Constable (5337) in the Special Protection Force at Bhimavaram.

While so, the impugned proceedings dated 18.01.2022 was issued by the respondent No.4 herein ordering recovery of a sum of Rs.2,32,351/- towards excess amount paid to the petitioner, which is to be recovered in 17 installments at the rate of Rs.13,740/- per month with effect from January, 2022 payable in February,2022 and the last installment payable would be of Rs.12,511/-.

The counsel for the petitioner submits that without issuance of any notice, the recovery is contrary to the judgment of the Hon'ble Supreme Court of India and also in the similar instance this Hon'ble Court passed orders in W.P.No.6896 of 2022, dated wp_9425_2022

SL. DATE ORDER OFFICE NO. NOTE 22.03.2022 wherein an interim order has been passed staying the recovery of the excess amount.

Hence, the similar order can be passed in this writ petition also and there shall be a stay on recovery of the other installments towards excess payment from the petitioner henceforth pending further orders in this writ petition.

In the meanwhile, the respondents shall file their counters.

Post after Summer Vacation, 2022.


                                                _________
                                                  BKM, J
             PKR
                      wp_9425_2022




SL.   DATE   ORDER         OFFICE
NO.                         NOTE
                      wp_9425_2022




SL.   DATE   ORDER         OFFICE
NO.                         NOTE
 

 
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