DUSHYANT KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) THIS is an appeal from the order of Hon'ble single Judge passed on 23. 7. 2005, dismissing the writ petition of the appellant-writ petitioner. He is a government driver and is aggrieved by a government order dated 27. 1. 2005, by which an order for recovery of Rs. 41,569 with 9 per cent interest has been passed against him; the recovery is to be made in 60 monthly instalments.

(2.) THIS order was made because the government had to pay an awarded sum of rs. 31,500 in a motor accident claim, as per the order of Motor Accidents Claims tribunal.

(3.) THE appellant was the driver of the government vehicle, which was alleged to have caused the accident. Under section 146 (2) of the Motor Vehicles Act, 1988, the government vehicles need not have insurance. This vehicle did not have one.