PRINCE BHUYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R. Phukan, learned counsel for the petitioner and Mr. S. Das, learned Standing Counsel for the respondent Nos. 1 & 2. Also heard Mr. N. N. Upadhyay, learned Counsel for the respondent Nos. 3 & 4.

(2.) In this petition, under Article 226 of the Constitution of India, the petitioner has challenged the communication, bearing No. LOKDC/Personal12A/2021-22/139, dtd. 30/12/2021, issued by the respondent No. 3, asking the petitioner to refund an amount of Rs.21,94,630.00 (Rupees Twenty One Lakhs Ninety Four Thousand Six Hundred and Thirty) only, and any consequent action thereto and also prayed for issuing direction to the respondent authorities to recall/rescind/cancel or otherwise, forbear from giving effect to the said impugned communication, dtd. 30/12/2021.

(3.) The background facts, leading to filing of the present petition, is briefly stated as under: