DINESH KUMAR MAGHARIA Vs. STATE OF M.P.

JUDGEMENT

(1.) The present writ appeal is arising out of order dated 29.1.2019 passed in W.P. No.17105 of 2017 (Dinesh Kumar Magharia S/o Shri Sharda Prasad Magharia Versus State of M.P. and another).

(2.) The appellant before this Court has filed a writ petition being aggrieved by communication dated 18.9.2017 issued by the State Government directing the appellant/petitioner to deposit a sum of Rs.2,91,567.00.

(3.) The aforesaid amount was required to be deposited on account of the fact that the State Government has suffered a loss on account of alleged lapses committed by the appellant/petitioner, as the amount to some other employee was not paid in respect of the increment granted to him and the High Court of Madhya Pradesh in W.P. No.20254 of 2003 vide order dated 19.12.2008 has directed payment to the appellant/petitioner therein alongwith 7 % interest.