- (1.) Heard Sri Siddharth Srivastava, Advocate, for petitioner and learned Standing Counsel for State-Respondent. None appeared on Behalf of respondents 2 and 3 though the case has been called in revised. In the circumstances, we proceed to hear and decide this case finally after hearing learned counsel for petitioner and learned Standing Counsel.
(2.) This writ petition under Article 226 of Constitution has come up against the judgment and order dated 13.06.2005 passed by Vice Chancellor, Bulandshahar Khurja Development Authority, Bulandshahar (hereinafter referred to as 'BKDA") holding that petitioner was not entitled for salary for the period interim order dated 10.03.2003 was operating in S.L.P. (CC) No. 1596 of 2000 and therefore the said amount paid to petitioner for the period 11.03.2000 to 18.04.2004 is liable to be refunded. Petitioner has been directed to refund the said amount failing which it shall be recovered as arrears of land revenue.
(3.) Facts, giving rise to present dispute, are as under.;