RICHH PAL SINGH Vs. STATE OF U P

JUDGEMENT

(1.) HEARD Sri Siddharth Khare, learned counsel for the petitioner, Sri Shivam Yadav, learned counsel for the respondents No.2 & 3 and the learned standing counsel for the respondents No.1 & 5.

(2.) BY means of this writ petition, the petitioner, who was an Assistant Teacher, in the respondent No.4 -College has challenged the orders dated 15.09.2003, 23.12.2003 and 23.02.2004 passed by the respondent No.3 and the consequential order dated 01.05.2004 passed by the respondent No.4, by means of which, an amount of Rs.189835/ - was ordered to be recovered from the petitioner.

(3.) THE impugned orders were stayed by this court vide order dated 24.05.2006, accordingly, the amount in question has not yet been recovered.