Surya Prasad Tripathi vs Registrar Cooperative Societies ...
2012 Latest Caselaw 4204 ALL

Citation : 2012 Latest Caselaw 4204 ALL
Judgement Date : 17 September, 2012

Allahabad High Court

Surya Prasad Tripathi vs Registrar Cooperative Societies ... on 17 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 4939 of 2012
 

 
Petitioner :- Surya Prasad Tripathi
 
Respondent :- Registrar Cooperative Societies U.P. Lucknow & Others
 
Petitioner Counsel :- Anand Prakash Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the petitioner contends that under Annexure-5, the resolution, petitioner withdrew money which was payable by the respondents as salary of the petitioner. Impugned order has been passed without giving show cause notice to the petitioner and recovery is sought to be made for the said amount.

Sri Pankaj Patel, learned Government Advocate, undertakes to file reply/counter affidavit on behalf of the respondents within a period of three weeks.

Rejoinder affidavit, if any, be filed within two weeks thereof.

List on 29.10.2012.

In the meantime, recovery from the petitioner shall remain stayed.

Order Date :- 17.9.2012

A.Nigam