MUNEER HUSSAIN Vs. UNION OF INDIA & ORS.

JUDGEMENT

(1.) The instant Letters Patent Appeal is against the order of the Single Judge declining to interfere with the order of dismissal of the appellant.

(2.) The brief facts leading to the present case are as follows:

(3.) A sum of 1908-45 (Rupees one thousand nine hundred eight only) being the deduction of clothing and Eqpts be recovered out of his UD amount of his pay and allowances and deposited into Govt. Treasury.