Allahabad High Court
S. I. Sunil Kumar Sharma vs State Of U.P. And Others on 10 May, 2010
Author: Ran Vijai Singh
Bench: Ran Vijai Singh
Court No. - 38 Case :- WRIT - A No. - 26157 of 2010 Petitioner :- S. I. Sunil Kumar Sharma Respondent :- State Of U.P. And Others Petitioner Counsel :- R. K. Sharma Respondent Counsel :- C. S. C. Hon'ble Ran Vijai Singh,J.
Heard Sri. R. K. Sharma, learned counsel for the petitioner and learned Standing counsel for the respondents.
The contention raised by the petitioner is that the impugned recovery is sought to be made from the petitioner without giving him any opportunity by the Senior Superintendent of Police, Mathura.
Prima facie, the said contention appears to be correct. The other officials, who were saddled with such liability, have been granted an interim order by this Court, copy whereof have been brought on record of the writ petition. In view of this, connect and list with writ petition Nos. 24297 of 2009 and 68121 of 209.
Learned Standing Counsel pays for and is granted four weeks' time to file counter affidavit. Rejoinder-affidavit may be filed within a week thereafter.
List in the second week of July, 2010.
As an interim measure without prejudice to the right and contentions of the parties, It is provided that in the meantime no further recovery shall be made from the petitioner pursuant to the impugned order.
Order Date :- 10.5.2010 Pr/-