Mohd. Khalil vs State Of U.P. And 4 Others
2016 Latest Caselaw 2236 ALL

Citation : 2016 Latest Caselaw 2236 ALL
Judgement Date : 4 May, 2016

Allahabad High Court

Mohd. Khalil vs State Of U.P. And 4 Others on 4 May, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 15934 of 2016
 
Petitioner :- Mohd. Khalil
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Indra Raj Singh,Dharmraj Chaudhary
 
Counsel for Respondent :- C.S.C.,Dharam Deo Chauhan
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

It is contended on behalf of the petitioner that this Court earlier on 03.01.2014 passed in writ petition no.71292 has directed the respondents to pass reasoned order.

In compliance thereof, the petitioner has submitted a detailed representation but again the respondents have passed a skeleton order.

Learned Standing Counsel has received the instruction.

From a perusal of the instruction, it appears that three members Committee was constituted, which has found that the petitioner's work was not upto the mark and he is guilty of fiscal mistake.

Matter needs consideration.

Learned Standing Counsel is granted six weeks time to file counter affidavit. Rejoinder affidavit, if any, may be filed within a week thereafter.

Till the next date of listing, in case the petitioner deposits 25% of the amount which has been sought to be recovered from him within two months, in that event, no recovery shall be made in respect of the rest amount.

However, it is clear that in case the writ petition is dismissed, the petitioner will be liable to pay interest during the period when the writ petition remained pending and if the writ petition is allowed, it goes without saying that the State will refund 25% amount deposited by the petitioner on the same rate of interest.

Order Date :- 4.5.2016