Rajasthan High Court - Jaipur
Prashant Udawat, Son Of Shri Narendra ... vs The State Of Rajasthan on 20 January, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 578/2021
Prashant Udawat, Son Of Shri Narendra Kumar Mathur
----Petitioner
Versus
The State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. Prahlad Singh For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 20/01/2021 Learned counsel for the petitioner submits that the amount deducted from salary of the petitioner is statutory deduction which was made in accordance with law and the bills were duly audited. However, after returning back to the parent department, a demand has been raised by the office of the Senior Electrical Inspector, Rajasthan, where the petitioner was working on deputation, of excess amount paid to the petitioner and seeking recovery thereof.
Issue notice of the writ petition as well as stay application, returnable within six weeks.
In the meanwhile, the effect and operation of order dated 31.12.2020 shall remain stayed. The petitioner shall be allowed to draw salary from her parent department.
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