SHYAM ARYA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner is a public servant. The reliefs sought in the present petition are the following :-

(2.) Dr. Gupta submits that the third relief would not be open to adjudication by the Tribunal, since recommendation for recovery of Rs.8,42,189.90 against the petitioner, contained in the letter dtd. 31/12/2022, issued by the District Magistrate, Udham Singh Nagar, is not an order passed against the petitioner. He submits that this recommendation has been made ex parte behind the petitioner's back, and without notice to him, while enquiring into the complaint against one Heera Ballabh Joshi. At the same time, he submits that the Enquiry Officer has made the report, forwarded to the petitioner vide letter dtd. 27/3/2023, which has also found the aforesaid amount recoverable from the petitioner.

(3.) Since the enquiry report against the petitioner finds aforesaid amount recoverable from the petitioner, it is open to the petitioner to take appropriate steps in relation to the said enquiry report before the Uttarakhand Public Services Tribunal.