WPSS/575/2023
2023 Latest Caselaw 1003 UK

                Office Notes,
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       Date     or directions                     COURT'S OR JUDGES'S ORDERS
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      13.04.                     WPSS No.575 of 2023
      2023                       Hon'ble Alok Kumar Verma, J.

Petitioner was Class III (Group "C")

employee in District Consumer Disputes

Redressal Commission, Bageshwar, respondent

no.2. He has retired from service on

30.04.2022. After five months from his

retirement, the impugned order dated

05.09.2022 has been issued by respondent no.1

on the basis of audit report.

Heard Ms. Sunayna Kohli, learned counsel

for the petitioner.

Learned counsel for the petitioner

submitted that the petitioner was Class III

employee and he has retired from his service.

Issuing the impugned order after his

retirement, Rupees 6,02,290.00 has been

directed to recover from his gratuity and other

retiral dues. She contended that impugned order is not legally sustainable. In support of

the said submissions, learned counsel for the

petitioner has relied upon a judgment of the

Hon'ble Supreme Court passed in "State of

Punjab and Others vs. Rafiq Masih (White

Washer)", AIR 2015 Supreme Court 696.

Issue notice to the respondents.

Steps to be taken within a week.

List on 10.05.2023.

Till then, effect and operation of the

impugned order dated 05.09.2022 (Annexure

No.10 to the Writ Petition), passed by

respondent no.1, are stayed.

(Alok Kumar Verma, J.) 13.04.2023 Pant/