Saturday, 16, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Mangilal Sharma vs The State Of Madhya Pradesh
2023 Latest Caselaw 2523 MP

Citation : 2023 Latest Caselaw 2523 MP
Judgement Date : 11 February, 2023

Madhya Pradesh High Court
Mangilal Sharma vs The State Of Madhya Pradesh on 11 February, 2023
Author: Pranay Verma
                                                                   1
                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT INDORE
                                                             Lok Adalat
                                                         WP No. 19716 of 2018
                                       (MANGILAL SHARMA Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 11-02-2023
                                  Shri Rakesh Pal, learned counsel for the petitioner.
                                  Ms. Bharti Lakkad, learned Panel Lawyer for the respondent/State.

1. The present petition is filed against recovery of Rs.61,614/- from the amount of Gratuity paid to the petitioner after retirement.

2. Learned counsel for the petitioner submits that the petitioner has no

objection for recovery of principal amount but if any interest has been added by the respondent, the same is not liable to be recovered from the petitioner. He further submits that the interest part is liable to be quashed as has been done by this Court in various judgments. However, the amount of interest is not shown in the aforesaid Writ Petition No.13581/2019 (S) recovered amount, even the return is also silent in this regard.

3. Learned counsel for the respondent / State has no objection for quashment of the interest part.

4. The petition is disposed of with the following directions:-

(a) If the amount of Rs.61,614/- itself is an principal amount then the petition be treated as dismissed, and

(b) If this amount is inclusive of interest then the interest part is quashed and this interest part be returned back to the petitioner.

Certified copy as per rules.


                              (JUSTICE PRANAY VERMA)                     (MAQBOOL AHMED MANSOORI)
                                   MEMBER                                       MEMBER

Signature Not Verified
Signed by: SHILPA
NAGDEVE
Signing time: 14-02-2023
14:08:35

                           Shilpa




Signature Not Verified
Signed by: SHILPA
NAGDEVE
Signing time: 14-02-2023
14:08:35
 

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter