SUDAMA MANDLOI Vs. STATE OF M.P.

JUDGEMENT

(1.) The petitioner has filed the present petition being aggrieved by order dated 28.7.2018 passed by respondent No.2, by which, amount of Rs.47,898/- has been ordered to be recovered from his salary.

(2.) The petitioner was initially appointed on the post of Forest Guard in the year 1999. Thereafter, in the year 2001, he was transferred to Titranya (Gadgamya Range) where he worked till 4.4.2004. For the purposes of training, the petitioner was transferred to Amarkantak and after completion of training, he was promoted to the post of Forester in the year 2015 and at present, he is posted at Khargone. While working as Forester, he was served with the show- cause notice dated 28.4.2015 alleging non-performance of duties on alternative plantation in the year 1998-99.

(3.) After receipt of the aforesaid show-cause notice, the petitioner submitted reply denying the allegations levelled against him. Being dissatisfied with the reply, the respondent has passed the impugned order dated 28.7.2018 directing recovery of Rs.47,898/- from the salary of the petitioner, hence the present petition before this Court.