SATENDER SINGH Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Challenge in the present writ petition is to the order dated 29.3.2019 (Annexure P-2) whereby the respondents have initiated proceedings for recovery against the petitioner for an amount of Rs.1,22,000/-.

(2.) The recovery so made is on account of certain erroneous fixation allegedly with effect from 1.1.2006 onwards.

(3.) Contention of the petitioner is that the petitioner is a Class-3 employee working on the post of Head Constable and that for the said erroneous payment after more than 13 years from the date the impugned order has been passed, the recovery part becomes impermissible under law in terms of the judgment of the Hon'ble Supreme Court in the case of State of Punjab and others etc. vs. Rafiq Masih (White Washer) etc. (2015 AIR SCW 501) and thus prayed for the quashment of the same.