REGENT COMPUTRONICS PVT. LTD.

Manjul Singh Jadon Appellant

V/S

Home Department Respondents

Referred Judgements :-

A. SCHROEDER MUSIC PUBLISHING CO. LTD. V. MACAULAY [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED AND ANOTHER V. BROJO NATH GANGULY AND AN - OTHER [REFERRED TO]
HIGH COURT OF PUNJAB AND HARYANA AND OTHERS VS. JAGDEV SINGH [REFERRED TO]
KEDAR NATH MOTANI VS. PRAHLAD RAI [REFERRED TO]
STATE OF PUNJAB VS. RAFIQ MASIH [REFERRED TO]
STATE OF PUNJAB VS. RAFIQ MASIH [REFERRED TO]

JUDGEMENT

(1.) Heard finally.

(2.) By this writ petition the petitioner has challenged the recovery of a sum of Rs.1,72,132/- which has been affected by the impugned order dated 16.11.2016 (Annexure P/1).

(3.) The case of the petitioner is that his father Late Shri Ram Pratap Singh Jadon was working as ASI and had died on 31.5.2016 in harness and while settling the pensionary dues, the impugned recovery has been made.

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MANJUL SINGH JADON Vs. HOME DEPARTMENT

Referred Judgements :-

JUDGEMENT

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