Allahabad High Court
Ganga Prasad Pandey And Others vs State Of U.P. And Others on 5 August, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 46095 of 2010 Petitioner :- Ganga Prasad Pandey And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- Vinod Dwivedi Respondent Counsel :- C. S. C. Hon'ble Shishir Kumar,J.
Learned Standing Counsel prays for and is granted one one month to file counter affidavit. The petitioners will have two weeks thereafter to file rejoinder affidavit. List thereafter.
According to the petitioners after completion of 24 years service, the petitioners were granted some grade but now in view of the impugned order dated 15.6.2010 it has been directed that particular grade of Rs.5000-8000 has wrongly been given, that be cancelled and the excess amount be recovered. According to the petitioners before passing such order, no notice and opportunity has been given to the petitioners. In view of the aforesaid fact, the petitioners are entitled for interim relief:
Till further orders of the Court, there will be no recovery against the petitioners.
Order Date :- 5.8.2010 V.Sri/-