ARBIND KUMAR SINHA Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the petitioner has filed a rejoinder which is taken on the record.

(2.) HEARD Mr. K.B.Verma, learned counsel for the petitioner and Mr. Sanjay Prakash Verma, Junior Counsel to Government Pleader No. 1 on behalf of the State respondents.

(3.) LEARNED counsel for the petitioner states that the Executive Engineer, respondent no.7 ignoring the aforesaid direction/observation of the Chief Engineer -cum -Additional Secretary is proceeding with recovery of the said amount.