D N BHATT Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This Court had issued rule on 21.1.2000. Notice as to interim relief and hearing of rule were made returnable on 25.2.2000.

(2.) On 25.2.2000, the Court passed an order, which reads as under:

(3.) The respondents have then filed an affidavit sworn on 25.2.2000, followed by an additional affidavit dated 13.3.2000. Thereafter, on 15.3.2000, the Court asked the respondents to file an additional affidavit to clarify the calculation placed in affidavit at page 21 and also directed the respondents to show as to how against the audit para pertaining to year 1974- 75, any amount can be recovered after the petitioner having retired in 1990, without following the procedure prescribed under the law, if any. Pursuant to that an affidavit dated 18.3.2000 is filed, but as the same is not available on record, a xerox copy of affirmed affidavit is placed on record.