Pramod Kumar Khare vs The State Of Madhya Pradesh
2023 Latest Caselaw 111 MP

Citation : 2023 Latest Caselaw 111 MP
Judgement Date : 2 January, 2023

Madhya Pradesh High Court

Pramod Kumar Khare vs The State Of Madhya Pradesh on 2 January, 2023

Author: Vishal Dhagat

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                      AT JABALPUR
                                                        WP No. 29026 of 2022
                                 (PRAMOD KUMAR KHARE AND OTHERS Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                           Dated : 02-01-2023
                                   Shri Shrikant Shrivastava - Advocate for petitioners.

                                   Shri G. P. Singh - Govt. Advocate for respondent/State.

Petitioners have filed this petition under Article 226 of Constitution of India challenging orders dated 9.9.2022 and 16.11.2022.

It is submitted by learned counsel for the petitioners that recovery order

has been issued against the petitioners after their retirement. It is submitted that recovery against retired Class-III employee is not permissible as per judgment passed by Apex Court in the case of State of Punjab and others vs. Rafiq Masih (White Washer) etc, (2015) 4 SCC 334.

Issue notice to the respondents on payment of P.F within seven days. Meanwhile, impugned orders contained in Annexure P/1 and P/2 shall remain stayed till next date of hearing.

C.C as per rules.

(VISHAL DHAGAT) JUDGE

mms

Signature Not Verified Signed by: MONSI M SIMON Signing time: 1/3/2023 1:19:38 PM