RAJESH KUMAR Vs. STATE

JUDGEMENT

(1.) By means of the present writ petition, the petitioners are challenging the order dated 14.07.2011, by which the financial liabilities have been fixed against the petitioners.

(2.) The contention of the petitioners is that without giving any opportunity and confronting the inquiry report the liability has been fixed.

(3.) Learned Standing Counsel submitted that let the District Magistrate be directed to look into the matter and pass the appropriate order after giving opportunity of hearing to the petitioners.