Manjula Janson vs The State Of Madhya Pradesh
2021 Latest Caselaw 8494 MP

                                                                            1                                    WP-26767-2021
                                            The High Court Of Madhya Pradesh
                                                     WP No. 26767 of 2021
                                               (MANJULA JANSON Vs THE STATE OF MADHYA PRADESH AND OTHERS)


                                  Jabalpur, Dated : 08-12-2021

                                  Shri D.K Tripathi, learned counsel for the applicant.

                                  Shri Maneesh Kholiya, learned Panel Lawyer for the respondent/State.

Petitioner's contention is that after retirement of petitioner from Class-III post of Teacher, pay revision has been carried out and recovery order has been passed.

Shri D.K Tripathi submits that his case is squarely covered by judgment passed in the case of

State of Punjab Vs. Rafiq Masih (Whitewasher) (2015)4 SCC 334 , however recovery has already been effected.

Issue notice to the respondents on payment of process fee by registered AD post within seven days. Notice returnable within four weeks.

Let reply be filed by respondents that how this recovery is permissible in the light of law laid down by the Supreme Court in case of State of Punjab Vs. Rafiq Masih (Whitewasher).

List in the week commencing 7/02/2022.

(VIVEK AGARWAL) JUDGE

tarun

Signature Not Verified SAN

Digitally signed by TARUN KUMAR SALUNKE Date: 2021.12.09 09:44:03 IST