NANDAN SINGH RAWAT Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Satendra Nath Rai, learned counsel for the petitioner. Notice for opposite party no.1 has been accepted by the office of learned CSC. Sri Anurag Vikram has put in appearance for opposite party no.2, 3 and 4.

(2.) By means of this petition, the petitioner has assailed the impugned order/ recovery notice dated 8.10.2020 (Annexure No.1), impugned order/ recovery notice/ office letter dated 8.12.2020 (Annexure No.4) and notice dated 21.12.2020 (Annexure No.5). The petitioner has also prayed that the opposite parties may be directed to release his post retiral dues and to make payment of arrears of salary for 16 months i.e. March, 2018 and July to December, 2018 as well as January, 2019 to September, 2019.

(3.) The precise submission of learned counsel for the petitioner is that the petitioner retired from service on 30.11.2019 after attaining the age of superannuation. Till retirement of the petitioner, no departmental enquiry was initiated. However, after eleven months from the retirement of the petitioner, recovery order dated 8.10.2020 has been issued by opposite party no.4. Subsequent impugned orders dated 8.12.2020 and notice dated 21.12.2020 have been issued for making recovery of Rs.83,12,398.49.