Amit Mishra vs Union Of India Through Secy. ...
2017 Latest Caselaw 2960 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 135 of 2015
 

 
Petitioner :- Amit Mishra
 
Respondent :- Union Of India Through Secy. Deptt. Of Posts Ministry Of Com
 
Counsel for Petitioner :- Radhey Shyam Gupta
 
Counsel for Respondent :- A.S.G.
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Called in revised. None appeared to press this writ petition. In the circumstances, we ourselves have perused the record.

2. By means of present writ petition, petitioner has sought following relief:-

    " To issue a writ, order or direction in the nature of certiorari quashing the impugned order of recovery of Rs. 22,000/- dated 27.07.2005 passed by the opposite party no. 3 as contained in Annexure No. 2 and Appellate order dated 28.03.2006 upholding punishment of recovery passed by the opposite party no. 2 as contained in Annexure No. 3 and judgment and order dated 11.11.2014 passed by the opposite party no. 4 as contained in Annexure No. 1.

    " To issue a writ, order or direction in the nature of mandamus commanding the opposite party no. 1 to 3 to refund the amount already recovered from the pay of the petitioner".

3. Having gone through the entire writ petition, we do not find any ground entitling petitioner for grant of any of above reliefs. No interference, therefore, is called for.

4. Dismissed.

5. Interim order, if any, stands vacated.

Order Date :- 3.8.2017

Pachhere/-