SHESHNARAYAN SINHA Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The challenge in the present writ petition is to the order Annexure P/1 dated 01.03.2019, whereby the department has ordered for recovery of an amount of Rs. 17,068/- from the salary payable to the petitioner. The said amount ordered to be recovered was on account of certain allowances which has been wrongly paid to the petitioner during the period October, 2016 to September, 2017.

(2.) The contention of the petitioner is that during the period October, 2016 to September, 2017, the petitioner was working as a Driver Constable at Police Training School, Rajnandgaon. Since the said area was a naxalite area, then the department released naxalite allowance payable to the police personnels working in the Police Training School, Rajnandgaon.

(3.) Counsel for the petitioner relied upon the judgment of the Supreme Court in the case of 'State of Punjab and others etc. vs. Rafiq Masih (White Washer) etc.' reported in 2015 AIR SCW 501 prays for quashment of the impugned order.