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Kumari Anuga Singh vs State Of Chhattisgarh
2022 Latest Caselaw 4019 Chatt

Citation : 2022 Latest Caselaw 4019 Chatt
Judgement Date : 24 June, 2022

Chattisgarh High Court
Kumari Anuga Singh vs State Of Chhattisgarh on 24 June, 2022
                         HIGH COURT OF CHHATTISGARH, BILASPUR

                                          WPS No. 3854 of 2022

             1. Kumari Anuga Singh D/o Late Shri B. Singh Aged About 62 Years R/o Vishal
                Nagar C-5, Telibandha, Raipur, District : Raipur, Chhattisgarh

                                                                                    ---- Petitioner

                                                   Versus

             1. State Of Chhattisgarh Through- The Secretary, Department Of Health And
                Family Welfare, Mantralaya, Mahanadi Bhawan, Atal Nagar, District Raipur (C.G)

             2. The Chief Medical And Health Officer District Raipur Chhattisgarh, Department
                Of Health And Family Welfare, Mantralaya, Mahanadi Bhawan, Atal Nagar
                District Raipur (C.G.)

             3. The Principal Government A.N.M. Training Center, Raipur Chhattisgarh
                Tikrapara, Raipur Chhattisgarh

             4. The Joint Director Treasury Accounts And Pension, Ghadi Chowk, Raipur,
                District Raipur (C.G.)

                                                                                ---- Respondents

24/06/2022 Mr. Ganesh Ram Barman, Advocate for the petitioner.

Mr. Ravi Bhagat, Dy. Govt. Advocate for State.

Heard on application for grant of interim relief.

It is submitted that petitioner has retired on 31.10.2020 from the post of Staff Nurse.

After her retirement, recovery order has issued against her vide Annexure-P/1, on pretext

that some access payment has been made for her. This order of recovery is clearly against

the judgment of the Supreme Court in the State Of Punjab & Ors vs Rafiq Masih (White

Washer), reported in (2015) 4 SCC 334 hence, interim order be passed.

Learned State counsel prays for time to file reply.

In the meanwhile, it is ordered that the effect and operation of the impugned order shall remain stayed until the next date of hearing.

Sd/-

(Rajendra Chandra Singh Samant) Judge Nisha

 
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