LABH SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant has preferred this appeal against the order of the learned Single Judge dtd. 8/3/2021 whereby the writ petition No.305 of 2021 filed by the appellant (petitioner therein) was dismissed with the following observations:-

(2.) The appellant has also challenged order dtd. 6/7/2021 whereby his review application No.109 of 2021 was declined by the learned Single Judge.

(3.) The case of the appellant is that he retired as Sub-Divisional Engineer, Water Supply and Sanitation (RWS) Division, Khanna. While in service the appellant was asked to deposit a sum of Rs.1,57,000.00 which was outstanding against him on account of miscellaneous expenses, vide letter dtd. 2/11/1998. On this, the appellant deposited a sum of Rs.1,42,600.00.