BIJU NANDA KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Present petition has been filed seeking call for the records and quashing of the impugned order/communication dtd. 6/2/2023 issued by the SHQ, BSF, BHUJ. Further seeks direction to return the amount that has already been deducted from the petitioners towards the impugned recovery orders.

(2.) Notice issued.

(3.) Mr.Rishabh Sahu, learned Senior Panel Counsel accepts notice on behalf of the respondents and submits that if the petitioners have any grievance regarding the order dtd. 6/2/2023 passed by the Deputy Inspector General, SHQ, BSF, Bhuj for recovery of risk and hardship allowance, they may make a representation to the respondents and the same shall be decided as per law.