KURDIA RAM SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) THE appellant had filed this suit to challenge two orders directing of recovery of Rs.59,847/-and Rs.1,31,928/-passed separately on the ground that these were illegal and void. THE appellant had also prayed for refund of the aforesaid amount with interest as a consequential relief after setting-aside of these orders.

(2.) THE appellant was appointed as Junior Engineer on 27.7.1971. He was charge sheeted on 19.6.1984, to which he submitted his reply. Enquiry Officer was then appointed to give his report. On the basis of this report, a show cause notice was issued to him and then recovery of Rs.1,31,928/- was directed.

(3.) PRIOR to that, on 28.5.1985, another charge sheet was served upon the appellant and after holding enquiry, a sum of Rs.59,847/-was ordered to be recovered from him. Against this order also, he filed an appeal which was dismissed on 25.10.2002.