State Of U.P. Thru' Cane Secry. And ... vs Vimal Kumar Bajpai
2011 Latest Caselaw 2739 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Chief Justice's Court
 

 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 684 of 2011
 

 
Petitioner :- State Of U.P. Thru' Cane Secry. And Others
 
Respondent :- Vimal Kumar Bajpai
 
Petitioner Counsel :- M.S. Pipersenia
 
Respondent Counsel :- B.B. Jauhari
 

 
Hon'ble Ferdino Inacio Rebello,Chief Justice
 
Hon'ble Vikram Nath,J.

Order on Delay Condonation Application:

This is an application for condoning the delay in filing the appeal.

Considering the cause shown in the affidavit filed in support of the delay condonation application, the delay in filing the appeal is condoned. Application stands allowed. Officer  to register the appeal. 

Order Date :- 14.7.2011

VPC

(Vikram Nath, J)(F. I. Rebello,CJ)

Hon'ble Ferdino Inacio Rebello,Chief Justice

Hon'ble Vikram Nath,J.

We have heard learned Standing Cousel as also the counsel for the respondent.

Learned Single Judge has recorded a finding that no oral enquiry was held inasmuch as no departmental witness was examined nor the respondent admitted his guilt in the enquiry that the charges against him were proved.

It is not in doubt that the Enquiry Officer conducted the enquiry himself and recorded a finding . By our opinion the finding by the learned Single Judge that enquiry vitiated cannot be faulted . In the light of that the appeal is dismissed.

Order Date :- 14.7.2011

VPC

(Vikram Nath, J)(F. I. Rebello,CJ)