Rajkumar Tamrakar vs The State Of Madhya Pradesh
2023 Latest Caselaw 8424 MP

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                                        IN THE HIGH COURT OF MADHYA PRADESH
                                                     AT JABALPUR
                                                         WP No. 9810 of 2023
                                       (RAJKUMAR TAMRAKAR Vs THE STATE OF MADHYA PRADESH AND OTHERS)

                          Dated : 12-06-2023
                                 Shri Dharmendra Patel - Advocate for the petitioner.

                                 Shri Rohit Jain - Government Advocate for the respondent/State.

It is submitted by the counsel for the petitioner that no undertaking was given at the time of fixation of salary and in the light of the judgment passed by the Supreme Court in the case of State of Punjab & Others Vs. Rafiq Masih

(Whitewasher) reported in (2015) 4 SCC 334, such a recovery is not permissible. The petitioner has retired from the post of the Constable.

Issue notice to the respondents on payment of process fee by Registered AD mode, payable within seven working days. Notices are made returnable within a period of four weeks.

List this case in week commencing 24 th July, 2023.

(G.S. AHLUWALIA) JUDGE

shubhankar

Signature Not Verified Signed by: SHUBHANKAR MISHRA Signing time: 12-Jun-23 7:16:55 PM