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Judgment
CM APPL. 2021/2023 (exemption)
Allowed, subject to all just exceptions.
The application is accordingly disposed of.
W.P.(C) 508/2023
Vide the present petition, petitioner prays as under:
a. To quash order dated 11.11.2019, pursuant to which an amount of Rs.3,34,541/- has been recovered from the petitioner and not yet refunded despite the petitioner having been exonerated of all the charges vide order dated 18.10.2021;
b. To direct the respondents to refund the amount of Rs.3,34,541/- to the petitioner alongwith 10% interest from the date of such illegal deduction/recovery.
Learned counsel for petitioner submits that for the aforesaid relief(s), petitioner made representations dated 28.03.2022 and 10.08.2022, however, till date, the said representations have not been decided by the respondents.
Learned counsel for the respondents, who is appearing on advance notice, has assured this Court that the representations mentioned above shall be decided within four weeks.
In view of above, we hereby direct the respondents to decide the abovementioned representations filed by the petitioner within four weeks from today and communicate the decision thereof to the petitioner within one week thereafter with reasoned order.
With the aforesaid directions, the present petition is disposed of.
Needless to say, if the petitioner feels aggrieved by the decision of the respondents on his representations, he may approach the appropriate forum.