Pramod Kumar Tripathi And 3 Others vs State Of U.P. And 6 Others
2014 Latest Caselaw 335 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 18307 of 2014
 

 
Petitioner :- Pramod Kumar Tripathi And 3 Others
 
Respondent :- State Of U.P. And 6 Others
 
Counsel for Petitioner :- Dr. Aditya Kumar Trivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

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

This writ petition is against the recovery order dated 12.12.2013. The said recovery is based on account of fact that the wrong fixation of pay of the petitioners by the authority. Learned counsel for the petitioners submits that such an order has been passed without giving any opportunity as the petitioners were rightly given time scale to the petitioners after completion of 10 years of service.

The matter requires consideration.

Connect this writ petition with Writ Petition No. 1544 of 2014 ( Imaran Ahmad Vs. State of U.P. and others).

Let counter affidavit be filed within four weeks.

List thereafter.

Till the next date of listing no coercive steps will be taken for recovery pursuant to the order dated 12.12.2013 so far as the petitioners are  concerned.

Order Date :- 28.3.2014

SKM