POORANCHAND SHAKYA Vs. NAGAR PALIKA PARISHAD SHEOPURKALAN

JUDGEMENT

(1.) THIS petition is directed against the order Annexure P/1 whereby the respondents have directed that an amount of Rs.62,265/ - is to be recovered from the petitioner. It is further prayed that representations Annexure P/1 and P/3 be directed to be decided by the respondents.

(2.) ADMITTEDLY , petitioner approached this Court earlier by filing WP No. 382/2005. This Writ Petition was decided on 26.07.2005. This court directed that in view of Division Bench Judgment in WP No. 712/2000 ( State of M.P. and Ors. Vs. Sushma Surana and another) no relief of grant of increments can be given to the petitioner. A specific finding was given that there is no ground to grant relief as prayed for by the petitioner. Liberty was given to the petitioner to prefer representation and respondents were directed to consider the same. In turn, petitioner preferred representation Annexure P/2 and P/3 but the same are not decided.

(3.) I have heard learned counsel for the parties and perused the record.