LAWS(ALL)-2012-9-282

VINAY KUMAR SINGH Vs. STATE OF U.P.

Decided On September 18, 2012
VINAY KUMAR SINGH Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) HEARD Mr. Avinash Chandra, learned counsel for petitioner as well as Mohd. Mansoor, learned Chief Standing Counsel and perused the records. The writ petition has been filed challenging the order dated 29th February, 2012 whereby an amount of Rs. 2,58,781/ - has been ordered to be recovered from petitioner and petitioner has been directed to deposit the same otherwise it would be recovered as arrears of land revenue.

(2.) LEARNED counsel for petitioner submits that petitioner was not provided opportunity of hearing before passing of the impugned order and, as such, it is not sustainable in the eyes of law.

(3.) IT is further submitted that in any case petitioner has, admittedly, worked during the period 20.7.2004 to May, 2007 and, as such, he is entitled to get salary for the said period. There is no question of recovery of the said amount.