J. C. Panda vs State Of Chhattisgarh
2026 Latest Caselaw 839 Chatt

Chattisgarh High Court

J. C. Panda vs State Of Chhattisgarh on 20 March, 2026

Author: Sanjay K. Agrawal

Bench: Sanjay K. Agrawal

                                              1




                                                             2026:CGHC:13537


ASHOK                                                                      NAFR
SAHU

Digitally signed
by ASHOK
SAHU
                   HIGH COURT OF CHHATTISGARH AT BILASPUR
Date:
2026.03.20
17:14:19 +0530



                                   WPS No. 8678 of 2019


          J. C. Panda, S/o. Late Bhawani Shankar Panda, Aged About 67 Years,
          R/o. Village Garhumariya, Tahsil- Pusour, District Raigarh, Chhattisgarh.

                                                                ... Petitioner
                                           versus

          1 - State Of Chhattisgarh, Through The Secretary, Department Of Health,
          Mahanadi Bhawan, New Raipur, District Raipur, Chhattisgarh.


          2 - The Chief Medical And Health Officer Raigarh, District Raigarh,
          Chhattisgarh.


          3 - The Block Health Officer, Community Health Center Pusour, District
          Raigarh, Chhattisgarh.


          4 - The Accountant General, Chhattisgarh, Baloda Bazar Road, Raipur,
          Chhattisgarh.


          5 - Joint Director, Treasury, Accounts And Pension, Raigarh, District
          Raigarh, Chhattisgarh.
                                                                ... Respondents

For Petitioner : Mr. A.N.Pandey, Advocate For Respondents No.1, 2, : Mr. Sharad Mishra, Panel Lawyer 3&5 For Respondent No.4 : Mr. Rajkumar Gupta, Advocate

(Single Bench) Hon'ble Shri Justice Sanjay K. Agrawal

Order on Board

20.03.2026

1. The Office of the Accountant General issued the order dated

28.10.2013 (Annexure P-1) directing the petitioner to deposit Rs.

57576/- as a negative balance, which the petitioner has deposited

along-with interest upto November, 2014, which is apparent from

the letter dated 22.11.2014 (Annexure R-1) and after five years of

his retirement, the petitioner has challenged the order dated

28.10.2013 (Annexure P-1), which petitioner himself has complied

without any protest and deposited the amount along-with interest.

2. Since the petitioner himself has complied the impugned order and

deposited the amount along-with interest without any protest, he

cannot challenge the same after his retirement. Therefore, I do not

find any merit in this petition, the same is liable to be and hereby

dismissed.

Sd/-

                                                            (Sanjay K. Agrawal)
Ashok                                                             Judge