R VIJAYAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE writ petition has been filed to call for the records from the file of the second respondent herein relating to the impugned order dated 05.05.2001 in R.O.C.No.100/94/AIS and quash the same.

(2.) ADMITTEDLY, the impugned order of recovery of Rs.91,707/- was passed without enquiry. The recovery is based on the allegation that the petitioner has failed to give accounts for receipt of the advance amount for certain programmes.