O.P. SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner on 16/10/2000 against the respondents with a prayer that by an appropriate writ, order or direction respondents be directed to make payment of Rs.5,333.00 to the petitioner duly sanctioned by the Competent Authority and wrongly withheld by respondent No. 3 (Joint director, Medical and Health Services, Zone Jodhpur) with interest @ 18% from 19/4/2000.

(2.) The facts of the case as put forward by the petitioner are as under :-

(3.) In this writ petition, the main submission of the learned counsel for the petitioner is that deduction of sum of Rs.5,333.00 was wholly illegal, unwarranted, capricious and arbitrary.