NAGEENA SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Learned counsel for the petitioner submits that he has challenged the recovery order dtd. 13/9/2023 issued by learned District Magistrate, Azamgarh under Sec. 27 of U.P. Panchayat Raj Act on the ground the inquiry was not conduced by Chief Audit Officer as required under law.

(2.) The aforesaid issue has been settled by Division Bench of this Court in the case of 'Dinesh Kumar and others vs. State of U.P. and others' reported in 2023 (1) ADJ 81.

(3.) Learned counsel for the petitioner as well as learned AGA does not dispute the aforesaid.