Rajkumar Pandey vs State Of Chhattisgarh
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Chattisgarh High Court

Rajkumar Pandey vs State Of Chhattisgarh on 21 February, 2025

RAHUL                                                   1/2
JHA
Digitally signed
by RAHUL JHA
Date: 2025.02.22
13:33:13 +0530




                          HIGH COURT OF CHHATTISGARH AT BILASPUR

                                               WPS No. 1357 of 2025

                                RAJKUMAR PANDEY versus STATE OF CHHATTISGARH



                                                   Order on Board



                   21/02/2025

                                      Mr. Abhishek Pandey and Ms. Swati Rani Saraf,

                                 Advocates for the petitioners.

                                      Mr. Akhilesh Kumar, Govt. Advocate for the State.

                                      Heard on I.A. No. 01/2025, an application for grant of

                                 interim relief.

                                      Counsel for the petitioner submits that the petitioner is

                                 retired Class-III employee against whom recovery order has

                                 been passed by impugned order dated 19/12/2024, and

                                 because of such recovery order, the respondent authority has

withhold the retiral dues of the petitioner. He further submits

that recovery from Class-III employee after retirement is not

permissible which has been decided by the Supreme Court in

catena of judgment passed by this Court. He has filed certain

orders passed by this Court to support his contention.

Learned counsel for the State seeks two weeks time to

file reply.

Looking to the submission of the counsel for the

petitioner, purely as an interim measure, recovery order dated

19/12/2024 (Annexure-P/2) passed by respondent No. 4 shall

remain stayed until further orders.

List this case immediately after 3 weeks.

Sd/-

Sd/-

(BIBHU DATTA GURU) Judge Rahul