Bhujbal Singh Pal vs The State Of Madhya Pradesh
2021 Latest Caselaw 8919 MP

                                                                        1                                 WP-4545-2014
                                             The High Court Of Madhya Pradesh
                                                       WP No. 4545 of 2014
                                                     (BHUJBAL SINGH PAL Vs THE STATE OF MADHYA PRADESH)


                                    Jabalpur, Dated : 16-12-2021
                                            None for the petitioner even in the second round.

                                            Shri Darshan Soni, learned Govt. Advocate for the respondents/State.

It is pointed out by the State Counsel that a reply has been filed in the year 2014 itself pointing out the fact that all the arrears about the post retiral dues have been paid to the petitioner, which is reflected from Annexure R/1.

As far as challenge to deduction is concerned, the reply is silent about the same. It is specifically alleged that an amount to the tune of Rs.92405/- has been recovered from the post retiral dues of the petitioner after 22 months of his retirement. He is working as Class-III employee, as Lab Technician and in view of the judgment passed by Hon'ble Supreme Court in the case of State of Punjab vs. Rafiq Masih reported in 2015 (4) SCC 334, no recovery from the post retiral benefits of Class-III & Class-IV employees can be made.

Learned Government Advocate for the respondents/State prays for and

is granted 15 days' time to verify the aspect that whether any recovery as alleged has been made from the retiral dues of the petitioner, as PPO is not reflecting the same.

List the matter in the month of January, 2022.

(VISHAL MISHRA) JUDGE

sj

Signature Not Verified SAN

Digitally signed by SUSHEEL KUMAR JHARIYA Date: 2021.12.17 11:27:30 IST