Allahabad High Court
State Of U.P. And 3 Others vs Narayan Sahah Singh on 16 November, 2022
Author: Manoj Misra
Bench: Manoj Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 29 Case :- SPECIAL APPEAL No. - 697 of 2022 Appellant :- State Of U.P. And 3 Others Respondent :- Narayan Sahah Singh Counsel for Appellant :- Rama Nand Pandey Counsel for Respondent :- Saurabh Singh Hon'ble Manoj Misra,J.
Hon'ble Vikas Budhwar,J.
This intra court appeal is against the judgment and order of the learned Single Judge dated 19.10.2022 passed in Writ-A No.14271 of 2022 by which the writ petition of the sole respondent seeking retiral dues has been disposed off on the basis of the instructions obtained by the learned Standing Counsel, who represented the opposite parties in the writ proceedings. As per those instructions it was not disputed that Rs.35,13,960/- was payable to the writ petitioner and to enable payment a request was made for release of funds.
Sri Rama Nand Pandey, learned Standing Counsel, who appears for the appellants in this appeal, states that the appellants do not dispute the amount payable but the direction which has been issued by the learned Single Judge is upon the fourth respondent in the writ petition, who is not the competent authority.
Be that as it may, if certain correction is required in the order passed by the learned Single Judge, the appropriate course is not to present an appeal against the said order but to move an application seeking clarification/correction in the order.
With the aforesaid observations and liberty to seek correction or clarification, this appeal is disposed off.
Order Date :- 16.11.2022 AKShukla/-