MUNNA KHAN Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS petition under Article 226/227 of Constitution of India assails the order dated 6.5.2008 contained in Annexure P/1 passed by respondent no. 3, the Principal, I.T.I., Jhansi, Road Distt. Shivpuri whereby on amount of Rs. 2,50,318/ - is directed to be recovered in 324 installment at the rate of Rs. 772/ - per month and remaining Rs. 190/ - from retiral benefits.

(2.) LEARNED counsel for the rival parties are heard.

(3.) THEREAFTER impugned order was passed making the above said recovery.