Ram Narain Yadav vs District Administrative ...
2012 Latest Caselaw 4477 ALL

Citation : 2012 Latest Caselaw 4477 ALL
Judgement Date : 25 September, 2012

Allahabad High Court

Ram Narain Yadav vs District Administrative ... on 25 September, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 5111 of 2012
 

 
Petitioner :- Ram Narain Yadav
 
Respondent :- District Administrative Committee Through Member Secy./Gener
 
Petitioner Counsel :- Shyam Mohan
 
Respondent Counsel :- R.K.Chaudhary
 

 
Hon'ble Ajai Lamba,J.

It has been pleaded on behalf of the petitioner that in de novo enquiry proceedings vide enquiry report dated 19.2.2008, a sum of Rs. 98,541.67 is said to be embezzled by the petitioner. Till date, no decision has been taken by the disciplinary authority/administrative committee without which no recovery can be effected from the petitioner.

It has been pointed out that the petitioner has already filed objections re: the mode of enquiry to the Board of Enquiry.

Learned counsel for the respondent prays for one week's adjournment to take instructions and file short affidavit or counter affidavit.

List thereafter.

Order Date :- 25.9.2012

A.Nigam