Mangi Lal vs Ajmer Vidhyut Vitran Nigam ...
2022 Latest Caselaw 9149 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 6603/2022

Mangi Lal

----Petitioner Versus Ajmer Vidhyut Vitran Nigam Limited & Ors.

----Respondents

For Petitioner(s) : Mr. S.K.M. Vyas.

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

13/07/2022

It is submitted by the counsel for the petitioner that recovery

was sought to be made from the petitioner after retirement and

on account of purported recovery, his retiral benefits were stopped

resulting in petitioner depositing the amount claimed by the

respondents. However, the recovery from the petitioner 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 submissions made, issue notice. Notices are made

returnable within six weeks. Notices when issued, be given 'Dasti'

to the counsel for the petitioner for service upon the respondents.

(ARUN BHANSALI),J 62-DJ/-

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