Ramkesh Verma vs State Of U.P. And Others
2011 Latest Caselaw 1029 ALL

Citation : 2011 Latest Caselaw 1029 ALL
Judgement Date : 13 April, 2011

Allahabad High Court

Ramkesh Verma vs State Of U.P. And Others on 13 April, 2011

Bench: V.K. Shukla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 21131 of 2011
 

 
Petitioner :- Ramkesh Verma
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- R.P.Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble V.K. Shukla,J.

In the present case minor punishment had been imposed against the petitioner by Superintendent of Police, Kanpur on 21.12.2004. As is envisaged under rule 11 of the U.P. Police Officers of Subordinate Rank (Punishment and Appeal) Rules, 1991, petitioner preferred appeal, which was allowed on 15.11.2005 and the order of punishment was set aside. Petitioner has stated that in spite of the appeal having been allowed, till date benefit of the same has not been extended to the petitioner.

Consequently, in the facts of the case, Superintendent of Police, Farrukhabad is directed to see and ensure that the grievance of the petitioner is remedied, within next eight weeks from the date of receipt of a certified copy of this order.

Writ petition stands disposed of accordingly.

Order Date :- 13.4.2011

SRY