Anoop Singh vs State Of U.P. And Others
2011 Latest Caselaw 4592 ALL

Citation : 2011 Latest Caselaw 4592 ALL
Judgement Date : 13 September, 2011

Allahabad High Court

Anoop Singh vs State Of U.P. And Others on 13 September, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 52722 of 2011
 

 
Petitioner :- Anoop Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Dinesh Raghav,H.C.Singh
 
Respondent Counsel :- C.S.C.,Radhika Singh
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioner is that now the Department is recovering certain amount which, according to the Department, has been paid in excess without making out of a case of misrepresentation or fraud.

Smt. Radhika Srivastava, Advocate appears on behalf of respondent no. 2 states that the petitioner has been paid excess amount not towards salary but certain deduction has not been made while making the salary.

Let the respondents may file counter affidavit within a period of four weeks. Rejoinder affidavit may be filed within two weeks thereafter.

List immediately thereafter.

Till the next date of listing, the realization of the alleged excess amount shall remain stayed. If anything is due outstanding payable by the respondent to the petitioner to the extent the amount which is being recovered shall only be retained till the final decision of the writ petition.

Order Date :- 13.9.2011