Rajnath Ram vs State Of U.P. And 5 Others
2016 Latest Caselaw 3674 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 29681 of 2016
 

 
Petitioner :- Rajnath Ram
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Pankaj Kumar Upadhyay
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ram Surat Ram (Maurya),J.

In the show cause notice filed as Annexure-1 to the writ petition total 1500 bags of cement mentioned as Serial No. 8,9 and 10 dated 2.3.2012, 3.3.2012 and 5.3.2012 are disputed. In the reply submitted by the petitioner filed as Annexure-7, page 46 to the writ petition, there is absolutely no explanation of the invoices dated 2.3.2012, 3.3.2012 and 5.3.2012.

It has been argued by the counsel for the petitioner that petitioner was transferred and was not at that place in March 2012. Although the invoices is alleged to have been filed at page '89 I' onwards. Thus contradictory stand is taken by the petitioner.

The petitioner may explain the controversy in this respect.

As prayed, put up as fresh before appropriate Bench on 5th July, 2016.

Order Date :- 1.7.2016

Rahul /-