DR. ASHUTOSH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioners challenge the orders dated 21.02.2018 (Annexure-1 to the writ petition), by which they were required to deposit the amount, which was allegedly paid in excess to them.

(2.) At the outset, it was told that a similar controversy has already been decided by this Court on 19.06.2018 in Writ Petition (S/B) Nos. 214 and 215 of 2018. It is also admitted that before issuing the order for recovery, notices were not issued to the petitioners.

(3.) Having considered the submissions, we are of the considered view that there is an apparent violation of principles of natural justice.