Shakil Khan vs District Cooperative Central ...
2023 Latest Caselaw 6257 MP

                                                               1
                                       IN THE HIGH COURT OF MADHYA PRADESH
                                                    AT GWALIOR
                                                        WP No. 8529 of 2023
                                    (SHAKIL KHAN Vs DISTRICT COOPERATIVE CENTRAL BANK MYDT AND OTHERS)

                           Dated : 18-04-2023
                                  Shri Arun Dudawat - Advocate for the petitioner.

                                  Heard on the question admission.
                                  By way of present petition under Article 226 of the Constitution of India,
                           the petitioner who was Class IV employee working with the respondent/Bank

and stood retired w.e.f. 30.04.2022 after attaining the age of superannuation had

been issued a letter (Annexure P/1) whereby recovery of an amount of Rs.39,750/- had been directed to be adjusted from the payment of retiral dues made to the petitioner and vide Annexure P/1 had already adjusted.

It has been argued by counsel for the petitioner that the petitioner had already retired on 30.04.2022 and letter of recovery has been issued thereafter. The said recovery after retirement of petitioner is bad in the light of judgment passed by the Hon'ble Supreme Court in the case of State of Punjab & Ors. vs. Rafiq Masih (white washer) and Other reported in 2015 (4) SCC 334.

Issue notice to the respondents on payment of PF within four working

days by RAD as well as ordinary mode, returnable within four weeks.

List the matter in week commencing 19 th of June, 2023.

(MILIND RAMESH PHADKE) JUDGE

pwn*

Signature Not Verified Signed by: PAWAN KUMAR Signing time: 19-04-2023 10:36:58 AM