RAM PRAVESH SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Counsel for the petitioner is absent.

(2.) Heard Mr. A. Allam, Sr. counsel assisted by Ms. Nehala Sharmin, counsel appearing on behalf of the respondents.

(3.) Counsel for the respondents submits that the writ petition has been filed for restraining the respondents from withholding petitioner's salary from the salary account of the petitioner. The petitioner is an employee of Bokaro Steel Plant. Counsel for the respondents pointed out that the recovery from the salary of the petitioner was done pursuant to order passed by Debt Recovery Tribunal, Ranchi and as on date the entire dues of the bank has been realized.