MOTI LAL Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Petitioner has prayed for the following relief:--

(2.) The State has filed an affidavit justifying such action, clarifying that the amount was released to the petitioner erroneously in terms of the Policy which was totally inapplicable to him. Subsequently, this action was rectified and petitioner was regularized in terms of the prevalent and relevant Policy, in the year 2006.

(3.) Be that as it may be, the fact of the matter is that before effecting recovery of the amount from the petitioner, no notice was ever issued to him. No opportunity of hearing was also afforded. Recovery was subsequently sought to be effected.