Sudhir Agarwal, J. - (1.) Heard learned Counsel for the Petitioner and learned Standing Counsel.
(2.) The Petitioner is aggrieved by the order dated 13.07.2004 whereby the Executive Engineer, Electricity Testing Division, Hathras has directed for recovery of a sum of Rs. 2,44,374/ -from the Petitioner w.e.f 03.01.1992 as Misc. Advance.
(3.) Learned Counsel for the Petitioner submitted that there was no Misc. Advance forwarded to the Petitioner. Actually what happened on 03.01.1992, a mob raided the premises and set the properties on fire due causing huge loss to the property of the Respondents. A Committee was constituted by the U.P. State Electricity Board for assessing the damages consisting of following members: S/Shri 1. Devendra Gupta, A.E. (M) Electricity Test Lab, Hathras. - President 2. N P Singh, Asstt. Acctt. Electricity Division, Aligarh - Member 3. S L Sharma, JE Electricity Test Lab, Hathras - Member 4. S K Tiwari, JE Electricity Test Lab, Hathras - Member 5. B S Rahi, A.S.K Electricity Test Lab, Hathras - Member (Shashi Kant)Executive Member;