A JAMES WATT Vs. CHAIRMAN AND MANAGING DIRECTOR

JUDGEMENT

(1.) THIS writ petition is filed challenging the impugned order of the 2nd respondent dated 11. 11. 2005 directing the recovery of amount of Rs. 15716. 75/- from the salary of the petitioner in respect of storage loss stated to have been committed by the petitioner. Admittedly, it is seen in the impugned order itself, there is an appeal available to the first respondent against the order of the 2nd respondent within 60 days.

(2.) THE learned counsel for the petitioner would submit that in fact the petitioner has preferred an appeal on 19. 1. 2006 to the 1st respondent. The learned counsel would further submit that even though the impugned order is dated 11. 11. 2005, no order of recovery is yet to have been effected from the salary of the petitioner.

(3.) I have heard the learned counsel for the petitioner and the learned Government Advocate, taking notice on behalf of the respondents.