Jamil Ahmad vs State Of U.P. And Others
2011 Latest Caselaw 4274 ALL

Citation : 2011 Latest Caselaw 4274 ALL
Judgement Date : 1 September, 2011

Allahabad High Court

Jamil Ahmad 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. - 50157 of 2011
 

 
Petitioner :- Jamil Ahmad
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Satya Prakash Pandey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner submitted that the respondent is realizing the excess payment towards salary vide order dated 13.7.2011. No case of misrepresentation or fraud is made out and, therefore, recovery is not justified.

Learned Standing Counsel may file counter affidavit within a period of four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Till the next date of listing, the realization of recovery against the petitioner in pursuance of the order dated 13.7.2011 shall remain stayed.

Order Date :- 1.9.2011

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