Sudhir Agarwal, J. - (1.) Sri G.S.D. Mishra, Advocate, holding brief of Sri Ashok Kumar Tiwari, Advocate, for petitioner and Sri Pranat Chaudhary, Advocate, holding brief of Sri R.C. Shukla, Advocate, for respondents.
(2.) The writ petition is directed against the recovery order dated 18.11.2003 seeking recovery Rs. 35,582.50 from petitioner on the ground that 17 Bearings which were purchased in the year 1997-98 could not be utilized till January, 2003.
(3.) It is contended that petitioner was only Store Keeper and with regard to user of Bearings has no role and even otherwise, there is no fault on the part of petitioner. It is further contended that against show cause notice dated 04.07.2003 petitioner submitted reply but without considering his reply, the impugned recovery has been imposed upon petitioner by a totally unreasoned and non speaking order.;