DR. H.S. KUTOLA Vs. LOKAYUKTA AND ORS.

JUDGEMENT

(1.) DURING the course of hearing, the following sequence of facts have been narrated to us:

(2.) HAVING considered the reply furnished by the petitioner dated 31.01.2007 to the show -cause notice dated 30.11.2006, the Director, Dairy Development Department, Uttarakhand, by his order dated 24.09.2007, directed that a sum of Rs. 4,417.76 be recovered from the petitioner, towards losses suffered by the Dairy Development Department for the period from 02.03.2004 to 31.03.2006.

(3.) THE factual position, as has been narrated herein above, has not been disputed by the learned Counsel for the respondents.