Arun Kumar vs State Of U.P. And 4 Ors
2014 Latest Caselaw 7166 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 53290 of 2014
 

 
Petitioner :- Arun Kumar
 
Respondent :- State Of U.P. And 4 Ors
 
Counsel for Petitioner :- Siddharth Khare,Ashok Khare
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

Heard.

The petitioner herein is a Gram Panchayat Adhikari. He is aggrieved by the order dated16.9.2014 by means of which a recovery of Rs. 75,000/- has been ordered against him for certain in action on his part.

The contention of the counsel for the petitioner is that this order has been passed without giving any opportunity of hearing to the petitioner. 

Counsel for the petitioner submits that an amount of Rs. 15,000/- has already been recovered from the petitioner.

The impugned order does not disclose that any opportunity of hearing was given to the petitioner prior to its passing.

In the circumstances of the case, the writ petition is disposed of with liberty to the petitioner to submit a representation before the District Panchayat Raj Adhikari, Ghazipur (Respondent no. 3) raising his grievances with regard to the impugned recovery and the said authority shall consider and decide the same within a period of one month from the date a certified copy of this order is produced before him.

For a period of six weeks, recovery in question shall not be implemented against the petitioner and the fate of the impugned order shall depend upon the decision to be taken by respondent no. 3 on the representation of the petitioner.

Order Date :- 26.9.2014

SKS