Arun Tandon, J. - (1.) Heard Sri Raj Mohan Saggi, Advocate on behalf of petitioner and learned Standing Counsel on behalf of respondent Nos. 7.
(2.) Learned counsel for the parties agree that the present writ petition may be disposed of finally at the admission stage itself without calling for counter affidavit.
(3.) The petitioner, Ramesh Chandra Yadav, who is working as Senior Clerk/Cashier, in the Irrigation Department of the State of Uttar Pradesh is aggrieved by order dated 28th December, 2004 as well as the consequential directions issued in pursuance thereof by the Executive Engineer, Flood Works, Division, Allahabad dated 5th September, 2005 wherein it has been directed that a sum of Rs. 2600/- per month be deducted from the salary of the petitioner towards loss caused to the State Government because of action or inaction on the part of the petitioner in discharge of official duty.;