- (1.) This is an appeal from an order of an Hon'ble Single Judge passed on the 23rd of July, 2005, dismissing the writ petition of the appellant-writ petitioner. He is a Government Driver and is aggrieved by a Government Order dated 27.1.2005, by which an order for recovery of Rs.41,569/- with 9% interest has been passed against him; the recovery is to be made in 60 monthly instalments.
(2.) This order was made because the Government had to pay an awarded sum of Rs 31,500/- in a motor accident claim, as per the order of the Motor Accident Claims Tribunal
(3.) The appellant was the Driver of the Government vehicle, which was alleged to have caused the accident. Under Section 146 (2) of the Motor Vehicles Act, 1988, the Government vehicles need not have insurance. This vehicle did not have one.;