Uday Bir Singh Kushwah vs The State Of Madhya Pradesh
2021 Latest Caselaw 3932 MP

                                            1                             WP-8382-2021
                 The High Court Of Madhya Pradesh
                            WP-8382-2021
               (UDAY BIR SINGH KUSHWAH Vs THE STATE OF MADHYA PRADESH AND OTHERS)

2
Gwalior, Dated : 03-08-2021
             Heard through Video Conferencing.
             Shri D.P. Singh, learned counsel for the petitioner.
             Shri Sanjay Kumar Sharma,             learned   State counsel for the
respondents/State.

Issue notice to the respondents on payment of process fee through

Registered A.D. mode within seven working days, failing which, the petition shall stand dismissed automatically without further reference to the Court.

Heard on the question of interim relief. Looking to the present facts and circumstances of the case as well as the fact that petitioner stood retired in the year 2018 and PPO has been issued in favour of the petitioner and at that time no recovery was directed against the petitioner and after lapse of two years, the impugned orders dated 24.07.2020 (Annexure P/1), 12.01.2021 (Annexure P/2) and 22.03.2021 (Annexure P/3) showing the recovery of Rs.84,815/- in the head of Earned

Leaves has been passed.

Considering the same as well as considering the judgment passed in the case of State of Punjab and ors. Vs. Rafiq Masih (White Washer) etc. reported in 2015 (1) MPHT 130 (SC), effect and operation of impugned orders dated 24.07.2020 (Annexure P/1), 12.01.2021 (Annexure P/2) and 22.03.2021 (Annexure P/3) shall remain stayed till the next date of hearing.

List the case in the week commencing 06.09.2021. Certified copy as per rules.

(VISHAL MISHRA) JUDGE

(LJ*)

Digitally signed by LOKENDRA JAIN Date: 2021.08.04 12:34:40 +05'30'