Akhilesh Kumar Singh vs State Of U.P. And 3 Ors.
2016 Latest Caselaw 6067 ALL

Citation : 2016 Latest Caselaw 6067 ALL
Judgement Date : 21 September, 2016

Allahabad High Court

Akhilesh Kumar Singh vs State Of U.P. And 3 Ors. on 21 September, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 45385 of 2016
 

 
Petitioner :- Akhilesh Kumar Singh
 
Respondent :- State Of U.P. And 3 Ors.
 
Counsel for Petitioner :- P.K. Upadhyay
 
Counsel for Respondent :- C.S.C.,S. Shekhar
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

It is contended on behalf of the petitioner that without considering his objection, the impugned order has been passed. It is next contended that no punishment has been awarded against the person who was responsible for the said lapses.

Learned Standing Counsel has accepted notice on behalf of respondent no.1 while Sri S. Shekhar has accepted notice on behalf of respondent nos. 2 to 4.

As prayed by them, four weeks time is granted to file counter. Rejoinder affidavit, if any, may be filed within a week thereafter.

List this case on 03.11.2016.

It is made clear that the interim application shall be considered on the next date. It is further made clear that if the writ petition is allowed or interim order is granted, the department shall refund the amount along with interest at the market rate.

Order Date :- 21.9.2016