RAMKUMAR CHOUDHARY Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Petitioner has filed this petition under Article 226 of the Constitution of India challenging recovery order dtd. 17/1/2022 (Annexure-P/1) by which Rs.2,49,913.00 is ordered to be recovered from petitioner.

(2.) It is submitted by counsel appearing for petitioner that case of petitioner is covered by judgment of Apex Court passed in case of State of Punjab and others vs Rafiq Masih (White Washer) and others, reported in (2015) 4 SCC 334 . Petitioner was retired on 30/6/2021. Impugned order was passed without giving an opportunity of hearing.

(3.) Learned Government Advocate appearing for respondents/State does not dispute that the law is no more res integra.