Sugharsingh vs Public Health And Family Welfare ...
2023 Latest Caselaw 10324 MP

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                                         IN THE HIGH COURT OF MADHYA PRADESH
                                                       AT INDORE
                                                         WP No. 18860 of 2017
                                (SUGHARSINGH Vs PUBLIC HEALTH AND FAMILY WELFARE DEPARTMENT AND OTHERS)

                           Dated : 06-07-2023
                                    Shri Vishal Patidar, learned counsel for the petitioner.

                                    Ms. Bharti Lakkad, learned Govt. Advocate for respondent/State.

The matter relates to recovery after the retirement and the recoveries are being made in pursuance to the undertaking/consent given by the petitioner.

Counsel for the State submits that in view of the undertaking, the matter stands covered by the judgment of the Apex Court in the case of High Court

of Punjab & Haryana vs. Jagdev Singh. This Court has already referred the matter to the Larger Bench in W.A. No. 815/2017 and the same is still pending.

Considering the same, the hearing of the case is adjourned sine die. Liberty is granted to the parties to mention the case after the reference is answered by the Full Bench.

(VIJAY KUMAR SHUKLA) JUDGE

soumya

Signature Not Verified Signed by: SOUMYA RANJAN DALAI Signing time: 06-07-2023 18:23:01