Shrinath Tiwari,Constable And ... vs State Of U.P. And Others
2011 Latest Caselaw 4259 ALL

Citation : 2011 Latest Caselaw 4259 ALL
Judgement Date : 1 September, 2011

Allahabad High Court

Shrinath Tiwari,Constable And ... vs State Of U.P. And Others on 1 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 50196 of 2011
 

 
Petitioner :- Shrinath Tiwari,Constable And Others
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Vijay Gutam
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Connect this petition with Writ Petition No.27960 of 2010 and list on the date fixed. In the meantime, learned Standing Counsel appearing for the respondents may file the counter affidavit.

It is the contention of learned counsel for the petitioners that recovery of the excess payment said to have been made to the petitioners cannot be made as there was no misrepresentation of facts by the petitioners.

The matter requires examination.

Till the next date of listing, no recovery shall be made from the petitioners pursuant to the orders dated 28th June, 2010 and 20th October, 2010 but future payments shall be made in accordance with the said orders.

Order Date :- 1.9.2011