Patna High Court - Orders
Satinath Gangopadhyay vs The State Of Bihar & Ors on 10 March, 2017
Author: Jyoti Saran
Bench: Jyoti Saran
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.1837 of 2017
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Satinath Gangopadhyay
.... .... Petitioner/s
Versus
The State of Bihar & Ors
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Chittranjan Sinha, Sr.Adv.
Mr. Siddhartha Prasad, Adv.
For the Respondent/s : Mr. Alok Kumar - SC7
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CORAM: HONOURABLE MR. JUSTICE JYOTI SARAN
ORAL ORDER
2 10-03-2017The grievance of the petitioner is that having been granted benefits under 5th and 6th Pay Revision Commission, a proceeding was initiated against the petitioner as regarding wrong pay fixation and which has resulted in the order dated 20.12.2016, impugned at Annexures 11/1 and 11 respectively, whereby the alleged excess payment is sought to be recovered.
Mr. Chittranjan Sinha, learned Senior Counsel for the petitioner, apart from questioning the order on merits, it is the submission of Mr. Sinha that the writ petition referred to in the order is yet pending consideration before this Court and thus, would not have been made a basis for either issuance of notice vide Annexure 7 or for the impugned order.
As prayed by Mr. Raj Kumar Singh, AC to SC-7, and to enable him to seek instruction and file counter affidavit, put up this matter in the admission list of 2017 cases on 24th March, Patna High Court CWJC No.1837 of 2017 (2) dt.10-03-2017 2 2017.
Until further orders of this Court, the recovery orders impugned at Annexures 11 and 11/1 to the writ petition shall remain stayed.
(Jyoti Saran, J) Surendra/-
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