Constable Ravindra Kumar And 25 ... vs State Of U.P. And 2 Others
2014 Latest Caselaw 399 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 18909 of 2014
 

 
Petitioner :- Constable Ravindra Kumar And 25 Others
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Amit Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

Heard learned counsel for the petitioners and the learned Standing Counsel appearing for the State respondents.

By means of this writ petition, the petitioners have challenged the ex-parte order dated 22.1.2014 whereby the salary of the petitioners has been reduced on the ground that wrong fixation of pay was made and the extra amount that was paid to the petitioners is being sought to be recovered from the salary of the petitioners. The said order has been passed without any prior notice or opportunity to the petitioners.

The matter requires consideration.

Let a counter affidavit be filed by the learned Standing Counsel, who prays for and is granted four weeks' time therefor. Rejoinder affidavit may be filed by the learned counsel for the petitioners within a further period of one week thereafter.

List after the expiry of the aforesaid period.

Till the next date of listing, no coercive steps will be taken for recovery against the petitioners pursuant to the order dated 22.1.2014.

Order Date :- 1.4.2014

SKM