Anil Kumar Upadhyay, J. - (1.)Heard learned counsel for the petitioner and learned counsel appearing on behalf of the State.
(2.)The petitioner is aggrieved by the order dated 20.4.2011, Annexure-8. From perusal of the said order it appears that the petitioner was fastened with the liability of payment of Rs. 20, 000/- on the ground that during the aforesaid period the petitioner was not engaged in teaching work but he was deputed for election duty and he has discharged election duty.
(3.)Earlier also this Court has the occasion to come across such type of absurd order. If the petitioner refused to join election duty he is liable to be prosecuted and disciplinary action. If he carried the direction and discharged the duty at the dictates of the district administration in election duty then he has to suffer the liability of recovery of salary paid during that period on the alleged objection of office of Accountant General that the petitioner has not discharged teaching duty.