BAL KRISHNA DWIVEDI Vs. STATE OF M.P.

JUDGEMENT

(1.) This petition is filed by the petitioner being aggrieved of order dtd. 5/4/2021, passed by the Principal, Rewa Engineering College, Rewa, directing the authorities to recover a sum of Rs.30,8761.00, towards the rent of the Government house/electricity/water charges from the gratuity payable to the petitioner as petitioner had not deposited the said amount with the respondents.

(2.) Similarly, petitioner is also aggrieved of the order dtd. 5/4/2021 Annx.P/3, whereby, petitioner has been subjected to recovery of Rs.41,831.00 on account of some objections raised by the audit team of the Accountant General.

(3.) Petitioner's contention is that these recoveries are not sustainable in the eyes of law and, therefore, they be quashed.