Birendra Pal Singh vs State Of U.P. And Others
2011 Latest Caselaw 1889 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 
Case :- WRIT - A No. - 29819 of 2011
 
Petitioner :- Birendra Pal Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Dhiraj Srivastava,B.. Srivastava
 
Respondent Counsel :- C.S.C.,Suresh Singh
 

 
Hon'ble V.K. Shukla,J.

Heard learned counsel for the petitioner and Sri Suresh Singh, Advocate for respondents.

Annexure -4 to the writ petition is the order of suspension dated 29.04.2011 and the allegations which have come forward against the petitioner is that in respect of fictitious entries which has been so made in the Revenue records effective proceedings have not at all been undertaken by the petitioner in spite of precise directives and further at the  point of time when he proceeded on deputation, files in question were not at all handed over to the concern authority.

Once such is the factual situation and based on the same petitioner has been placed under suspension, as such there is no occasion for this Court to intervene into the matter at this stage.

However ends of justice would be more served in case disciplinary proceedings so undertaken against the petitioner is directed to be concluded at the earliest.

Consequently, respondents are directed to see and ensure that disciplinary proceedings so undertaken against the petitioner is concluded in accordance with law preferably within three months from the date of presentation of certified copy of the order passed by this Court subject to full cooperation being extended by the petitioner in ongoing disciplinary proceedings.

With the above direction present writ petition is disposed of.

Order Date :- 23.5.2011

Dhruv