- (1.) Heard Sri Wasim Alam, learned counsel for the petitioner and Sri Praveen Shukla, Advocate for the respondent no. 1.
(2.) This writ petition has been filed by the petitioner with the prayer to issue a writ, order or direction in the nature of certiorari quashing the order/recovery certificate dated 12.08.2009 and recovery citation dated 28.08.2009 issued by the respondent no. 3 (annexed as Annexure No. 1 and 3 to the writ petition).
(3.) It appears from the perusal of the averments made in the writ petition that disciplinary proceedings were initiated against the petitioner on the charge of financial irregularity committed by him to the tune of Rs. 11 lacs but even before the charge-sheet was issued, the impugned recovery certificate and recovery citation were illegally issued by the respondent no. 3, for recovery of a highly inflated and incorrect of? sum of Rs. 30 lacs, with regard to which the departmental proceedings against the petitioner had just commenced, without waiting for the result of the inquiry.;