SHRIPRAKASH UPADHAYA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri B.R. Singh, learned counsel for the petitioner. Notice for opposite party no.1 has been accepted by the office of learned CSC.?

(2.) Sri Anurag Vikram has filed Vakalatnama on behalf of opposite party no.2, the same is taken on record.?

(3.) By means of this petition, the petitioner has assailed the punishment order dated 11.9.2020 (Annexure No.1), orders dated 13.10.2020 and 23.12.2020 (Annexures No.2 and 3). By means of order dated 23.12.2020, recovery to the tune of Rs.50,12,631.59 has been directed.? The petitioner has also assailed the order dated 8.7.2020 whereby opposite party no.2 has denied payment of due salary of the petitioner from January, 2014 to December, 2019.