Bombay High Court
Usha Wd/O Ramesh Bopche vs State Of Maha. Rural Development ... on 13 January, 2022
Author: Anil L. Pansare
Bench: S.B. Shukre, Anil Laxman Pansare
1 W.P.No.193.2022
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION NO. 193 OF 2022
Smt. Usha wd/o Ramesh Bopche,
..VS..
The State of Maharashtra & Ors.,
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Shri V. R. Borkar, Advocate for petitioner.
CORAM : SUNIL B. SHUKRE AND
ANIL L. PANSARE, JJ.
DATED : 13.01.2022
1. Heard.
2. The contention is that the impugned order of recovery of so called excess payment is illegal for two reasons namely, the amount has already been recovered and in any case, as per the case of State of Punjab & Ors. Vs. Rafiq Masih (White Washer) & Ors., (2015) 4 SCC 334, such recovery cannot be made after death of the employee.
3. Issue notice for final disposal at admission stage to the respondents, returnable after four weeks.
4. Smt. K. S. Joshi, learned G.P. waives service of notice for respondent No.1.
JUDGE JUDGE Digitally Signed By:KIRTAK BHIMRAO JANARDHAN Signing Date:13.01.2022 16:28 Kirtak