KASHI YADAV Vs. STATE OF M P

JUDGEMENT

(1.) Placing reliance upon the decision by the Supreme Court in the case of State of Punjab vs. Rafiq Masih (White Washer) 2015 (1) MPHT 130 (SC) and more particularly the verdict in paragraph 12, learned counsel for the petitioner seeks review of order dated 08.01.2016 passed in Writ Petition : 13699/2010.

(2.) In Rafiq Masih (supra), Hon'ble Supreme Court, while dwelling upon the issue in respect of Government employee who have been mistakenly made payment and has been subjected to the recovery thereof, was pleased to hold :

(3.) Whereas, in the present case the employee had over drawn an amount of Rs.5,72,439/ - from the GPF account and being a case of over drawal was required to deposit the same. Thus, being not a case of the mistaken payment made by the employer, the petitioner herein is not benefited from the decision in Rafiq Masih (supra) as would entitle him to seek review of order dated 08.01.2016 passed in Writ Petition : 13699/2010.