W.TEJMANI SINGH Vs. STATE OF MANIPUR

JUDGEMENT

(1.) HEARD Mr.Kh.Tarunkumar, learned counsel for the petitioner, Mr.C.Kamal, learned CGSC appearing for respondent No.5 and Mr.Jagat, learned GA appearing for respondent Nos.1 -4.

(2.) BY this writ petition, the petitioner is assailing the order of the respondent No.5, dated 01.10.2011 for recovering a sum of Rs.3,57,883/ - (Rupees three lakhs fifty seven thousand eight hundred and eighty three) from the petitioner.

(3.) IT is the submission of Mr.Tarunkumar, learned counsel for the petitioner that the petitioner has no hand in releasing the amount of Rs.3,67,660/ - (Rupees three lakhs sixty seven thousand six hundred and sixty) as gratuity; and the said gratuity amount was released by the competent authority.