SHISHU DHAR SHARMA Vs. STATE OF CHHATTISGARHLABIC

JUDGEMENT

(1.) The challenge in the present Writ Petition is to the order Annexure-P/1 dated 30/05/2016 and to the order dated 21/06/2016 whereby the respondents have ordered for recovery of an amount of Rs. 5,60,851/- from the petitioner.

(2.) The facts of the case in brief is that, the petitioner who was working as a Block Extension Training Officer (BETO) retired from service on 29/02/2016.

(3.) Subsequently, after some time, the impugned orders have now been passed seeking for recovery of an amount of Rs.5,60,851/- which is alleged to have been paid to the petitioner during the period 01/04/2006 to 29/02/2016.