SANTOSHKUMAR SINGH S/O JAGNARAYAN SINGH Vs. UNION OF INDIA, THROUGH ITS SECRETARY, HOME DEPARTMENT, NEW DELHI

JUDGEMENT

(1.) Rule made returnable forthwith. Heard finally by consent of the learned counsels appearing for the parties.

(2.) The petitioner voluntarily resigned from service under the Central Reserve Police Force and the resignation was accepted on 07.04.201 Accordingly, the name of the petitioner was also struck off from the strength of the Unit with effect from 08.04.2012, as per the Office Order dated 07.04.201 Subsequently, on 01.07.2014, the petitioner was asked to remit an amount of Rs. 1, 12, 557/ which was not recovered from him in terms of Rule 17 of the Central Reserve Police Force Rules, 1955. The petitioner made representation against it as per the decision of this Court delivered on 08.08.2017 in Writ Petition No. 950 of 2016 and the same is rejected by an order dated 13.11.2017, which is the subject matter of challenge in this petition.

(3.) The question involved is whether in terms of Rule 17A of the Central Reserve Police Force Rules, the respondents can now enforce the recovery of an amount of Rs.1, 12, 557/ against the petitioner. Rule 17A of the said Rules is reproduced below.