Vijay Krishan Jakhar vs The State Of Rajasthan
2022 Latest Caselaw 6160 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 5179/2022

Vijay Krishan Jakhar

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. J.S. Bhaleria.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

26/04/2022

It is submitted by learned counsel for the petitioner that

though the petitioner retired on 31.1.2019, after retirement of the

petitioner, the selection grade granted to the petitioner in the year

2009 has been revisited and based on which the recovery of about

Rs.2,65,000/- has been made from the retiral benefits of the

petitioner, which is contrary to the judgment in the case of State

of Punjab & Ors. v. Rafiq Masih (White Washer) & Ors.: (2015) 4

SCC 334.

In view of the submissions made, issue notice. Issue notice

of the stay application also, returnable in six weeks.

Notice when issued be given 'dasti' to learned counsel for the

petitioner.

(ARUN BHANSALI),J 86-pradeep/-

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