Shashi Kant Verma vs State Of U.P. And Others
2012 Latest Caselaw 2542 ALL

Citation : 2012 Latest Caselaw 2542 ALL
Judgement Date : 28 June, 2012

Allahabad High Court

Shashi Kant Verma vs State Of U.P. And Others on 28 June, 2012

Bench: Manoj Misra




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 
Case :- WRIT - A No. - 30987 of 2012
 
Petitioner :- Shashi Kant Verma
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Braj Lal
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Manoj Misra,J.

Supplementary affidavit has been filed today, which is taken on record.

Learned Standing Counsel has accepted notice on behalf of respondent. He prays for and granted four weeks' time to file counter affidavit. Two weeks thereafter shall be for the petitioner to file rejoinder affidavit.

List this case for admission after six weeks.

The contention of the petitioner is that by the order dated 8.5.2012, a recovery of Rs.2,12,561/- is being sought to be made from the salary of the petitioner in lieu of higher scale paid to the petitioner with effect from 9.9.2003 to December,2010. The contention of the petitioner is that higher salary was not fixed on account of any fraud or misrepresentation on the part of the petitioner, therefore, the recovery of the same is not justified.

The matter requires consideration.

Till the next date of listing, the recovery proceedings pursuant to the order dated 8.5.2012 (Annexure-7), shall remain stayed.

Order Date :- 28.6.2012

G.S