Umaid Singh Patel vs The State Of Madhya Pradesh
2021 Latest Caselaw 6013 MP

                                                         1                               WP-2686-2017
                              The High Court Of Madhya Pradesh
                                         WP-2686-2017
                                (UMAID SINGH PATEL Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                      9
                      Jabalpur, Dated : 24-09-2021
                            Heard through Video Conferencing.
                            Shri Saket Agrawal, learned counsel for the petitioner.
                            Shri Rahul Deshmukh, learned panel lawyer for the respondents/State.

Learned counsel appearing for the petitioner submits that the controversy is squarely covered by the judgment passed in Writ Appeal

No.357/2016 (Ramnarayan Sharma Vs. State of M.P. and others) decided on 06.03.2017, wherein it is held that in pursuance to Rule 66 sub rule (4) of the M.P. Civil Services (Pension) Rules, 1976 no such recovery can be ordered after retirement.

Learned counsel for the State submits that he is not in possession of the file, therefore, prays for short adjournment.

In such circumstances, the case is adjourned.

Learned counsel for the State is directed to examine the aforesaid aspect in the light of the judgment passed in Writ Appeal No.357/2016 by the

next date of hearing.

List the matter in the next week.

                                                                               (VISHAL MISHRA)
                                                                                    JUDGE


                      AM




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Date: 2021.09.25
11:57:42 IST