Rajasthan High Court - Jodhpur
Naval Kishore Verma vs The Nuclear Power Corporation Of India ... on 25 November, 2021
Author: Arun Bhansali
Bench: Arun Bhansali
(1 of 1) [CW-16067/2021]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 16067/2021
Naval Kishore Verma S/o Late Shri Kishore Chand Verma, Aged
About 60 Years, By Caste Verma, Rawat Bhata, 42-E, Type-Iii,
Anu Pratap Colony, Rawatbhata, Chittorgarh, Rajasthan.
----Petitioner
Versus
1. The Nuclear Power Corporation Of India Limited (Npcil),
Through Its General Manager, Rawat Bhata, Rajasthan
Site, Post-Anushakti, Via- Kota (Rajasthan) 323 303
2. The Senior Manager (Hrm), The Nuclear Power
Corporation Of India Limited, (Npcil), Rawatbhata,
Rajasthan Site, Post- Anushakti, Via- Kota (Rajasthan)
323 303.
3. The Station Director, Rajasthan Atomic Power Station- 5
And 6, Rawatbhata, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Manoj Bhandari.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 25/11/2021 It is submitted by learned counsel for the petitioner that the respondents have not paid over a sum of Rs.17,00,000/- purportedly as short duty recovery for the period starting from 01.07.2010 to 10.09.2021, which action of the respondents in absence of any notice and/or action at the relevant time, is not justified.
In view of the submissions made, issue notice. Issue notice of the stay application also, returnable on 15.12.2021.
Notices when issued be given 'dasti' to the learned counsel for the petitioner.
In the meanwhile, except for the amount of Rs.17,00,000/- already not paid to the petitioner, the respondents shall not make any further recovery from any dues payable to the petitioner other than what has been indicated in Annex.-5.
(ARUN BHANSALI),J 145-PKS/-
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