MAHENDRA KUMAR TRIPATHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing counsel appearing for the State-respondents.

(2.) With the consent of learned counsels for the contesting parties, the instant writ petition is being finally decided.

(3.) Under challenge is the order dated 17.07.2019, a copy of which is annexure 1 to the petition by which the respondent no. 6 i.e The Commandant, 37th Bn, P.A.C, Kanpur has required the District Magistrate, Lucknow to order the Chief Treasury Officer, Lucknow to recover an amount of Rs. 98,599/- from the dues of the petitioner taking into consideration the audit objection in this regard.