BASANTRAO Vs. THE STATE OF MADHYA PRADESH

JUDGEMENT

(1.) HEARD finally with consent.

(2.) THIS writ petition has been filed by the petitioner challenging the order dated 11/4/2014 whereby after the retirement of the petitioner, a direction has been issued to recover the amount of Rs.2,07,131/ -.

(3.) LEARNED counsel for State has submitted that the impugned order of recovery has been passed since the petitioner was wrongly granted the benefit of second kramonnati with effect from 1/1/1996 and the said benefit has therefore, been withdrawn. She has placed reliance upon the judgment of the Supreme Court in the matter of Chandi Prasad Uniyal and others Vs. State of Uttarakhand and others reported in : 2012(8) SCC 417.