O.P.PATEL Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THOUGH multiple reliefs have been sought in the petition, however, reserving his right to challenge order dated 30.6.05 (Annexure P/2) and order dated 15.03.07 (Annexure P/6) passed by Managing Director, Jila Vanopaj Sangh Maryadit, Narsinghpur, before appropriate Forum under the M. P. Cooperative Societies Act, 1960, petitioner confines the challenge to orders dated 27.01.06 (Annexure P/3), 28.01.06 (Annexure P/4) and 14.02.07 (Annexure P/5). Vide these orders certain recoveries have been effected from the petitioner in lieu of loss to revenue allegedly caused by the petitioner by not recovering the amount of penalties from offenders.

(3.) GRIEVANCE of the petitioner is that subsequent to his retirement, he has been subjected to certain recoveries by the department by order dated 27.01.06,28.01.06 and 14.02.07. It is contended that, these recoveries are effected without affording any opportunity of hearing at a stage when no relationship as master and servant exists.