KASHMIR DISTILLERS PVT. LTD Vs. STATE

JUDGEMENT

(1.) The petitioner is seeking direction to the respondents for payment of Rs. 26,64,762/- along with interest calculated in terms of section 24-B of the Jammu and Kashmir Excise Act, SVT.1958 (for short Act of 1958), which were recovered from him as staff charges.

(2.) Respondents have filed reply affidavit/objections.

(3.) Learned Senior counsel for the petitioner submitted that on the strength of Rule 17 of Jammu and Kashmir Distillery Rules 1946 (for short rules of 1946), the petitioner was made to pay the amount on account of staff charges by the respondents. Learned counsel further submitted that Show Cause Notice issued by the respondents was challenged by the petitioner along with some other persons in OWP 246/1999, which petition was dismissed by the writ Court vide order and judgement dated 16-02-1999 and LPA 150/1999 filed against the said judgement also was dismissed by the LPA bench vide its order dated 14-12-2000.