RADHA KRISHNA UPADHYA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner.

(2.) NO one appears on behalf of the respondents even after due service of notice.

(3.) LEARNED Counsel for the petitioner submits that petitioner was a personnel of Central Reserve Police Force in the rank of Sub Inspector and was posted in Jammu and Kashmir. He further submits that Respondent No. 2, Additional D.I.G.P. -cum -Estate Officer, GC Group Centre, C.R.P.F. Mokamaghat, Patna, issued order dated 3.9.1996 for recovery of damage at the rate of Rs. 986 P.M. with effect from 1.5.1996 till vacation of Government quarter from the pay of the petitioner.