(1.) Heard Mr. Athouba Khaidem, learned Government Advocate appearing on behalf of the appellants; Mr. L. Anand, learned counsel appearing on behalf of respondent No. 1; and Mr. S. Suresh, learned counsel appears on behalf of respondent No. 2.
(2.) The present writ appeal has been filed by the State Appellants under IV-A of the Manipur High Court Rule, 2019 against the impugned Judgment and Order dtd. 2/8/2023 passed in WP(C) No. 729 of 2019 by the Hon'ble Single Judge with the following prayer:
(3.) The above referred to W.P.(C) No. 729 of 2019 was filed by the respondent No.1/petitioner to quash a portion of the impugned statement dtd. 13/10/2017 issued by the office of the Accountant General, Manipur, on the basis of which a sum of Rs.5,82,002.00 was recovered as excess payment/over payment from the gratuity amount and dearness relief after his retirement and to refund the official respondents to refund the said amount with admissible interest.
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