Dr. Anil Kumar vs State Of U.P. & Others
2012 Latest Caselaw 1319 ALL

Citation : 2012 Latest Caselaw 1319 ALL
Judgement Date : 3 May, 2012

Allahabad High Court

Dr. Anil Kumar vs State Of U.P. & Others on 3 May, 2012

Bench: Rakesh Tiwari, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 60073 of 2008
 

 
Petitioner :- Dr. Anil Kumar
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- A.P. Paul,B.B. Paul
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

Learned counsel for the petitioner submits that that after retirement the deduction of Rs. 94,783/- has been made from his dues which has been illegally withheld.

Learned standing counsel submits that vide Annexure No.1 the petitioner had given in writing that in case there is excess payment to the petitioner, the Director can withhold the payment. However, we find from Annexure No. C.A.-1 that cutting regarding stoppage of payment has not been authenticated by any person.

Admit.

List for hearing after three months.

Order Date :- 3.5.2012

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