HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 24 Case :- SERVICE SINGLE No. - 5641 of 2015 Petitioner :- Jagdish Babu Respondent :- State Of U.P. Thur. Prin. Secy. Deptt. Of Gramya Vikas & Ors Counsel for Petitioner :- H B Singh Counsel for Respondent :- C.S.C Hon'ble Dr. Devendra Kumar Arora,J.
Heard Shri H.B. Singh, learned counsel for the petitioner, learned Standing Counsel and perused the record.
Learned counsel for the petitioner, for the purpose of interim relief submits that the impugned order of recovery dated 13.07.2015 has been passed by opposite party no./Chief Development Officer, District-Sitapur without providing any opportunity to the petitioner, as such, the same is in contravention to the principles of natural justice, liable to be stayed.
After hearing learned counsel for the parties and going through the records, prima facie, the submission made by learned counsel for the petitioner appears to be correct, as such, till the next date of listing, no recovery shall be made from the petitioner in pursuance to the impugned order under challenge in the present writ petition.
Learned Standing Counsel prays for and is granted four weeks' time to file counter affidavit, rejoinder affidavit, if any, may be filed thereafter. Connect and list with writ Petition No.5175(SS) 2015.
Order Date :- 24.9.2015 MH/-