ASHOK KUMAR MISHRA Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed this petition under Article 226 of the Constitution of India seeking the following reliefs :-

(2.) May kindly be pleased to direct the respondents to make recovery of principal amount of excess payment of Rs.12,30,174/-only and not to recover the interest amount in the light of order passed by this Hon'ble Court from petitioner in the interest of justice.

(3.) Any other relief which this Hon'ble Court deem fit and proper looking to the facts and circumstances of the case in favour of petitioner.' Learned counsel for the petitioner submits that similar petitions have been disposed of by the Co-ordinate 2. Bench of this Court, one of which is Writ Petition No. 15831/2020. It is submitted that in those petitions, recovery of interest component was challenged which is also the subject matter in the present petition and the Co-ordinate Bench of this Court has granted the relief to the identically placed employees. He also placed reliance on the decision of Rajendra Bhawsar Vs. State of Madhya Pradesh and others (WP No. 826/2017) passed on 13.9.2017. 3. Learned GA fairly submits that this petition is also covered with the aforesaid decision.