KRISHNA KANT Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel for the State, Sri Ashish Kumar Nagvanshi, learned counsel for respondent No. 3 and perused the record.

(2.) The petitioner has preferred instant writ petition challenging an order/recovery certificate dtd. 19/8/2025 issued by respondent No. 3, whereby recovery of Rs.71,10,614.00 has been ordered against the petitioner.

(3.) The order under challenge is a consequential order passed pursuant to the termination order dtd. 4/7/2025, by which appointment of the petitioner was declared void ab initio with effect from the date of his initial appointment i.e., 31/3/1998. The said order has already been assailed by the petitioner by means of Writ-A No. 10029 of 2025 (Krishna Kant v. State of U.P. and others), which came to be dismissed by this Court vide judgment and order dtd. 17/10/2025. The petitioner has preferred Special Appeal No. 1138 of 2025, challenging the aforesaid order dtd. 17/10/2025, which is still pending.