Pramod Kumar And Another vs The State Of U.P. And Others
2011 Latest Caselaw 5615 ALL

Citation : 2011 Latest Caselaw 5615 ALL
Judgement Date : 9 November, 2011

Allahabad High Court

Pramod Kumar And Another vs The State Of U.P. And Others on 9 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 64052 of 2011
 

 
Petitioner :- Pramod Kumar And Another
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- Anil Kumar Mishra
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Heard learned counsel for the parties.

The petitioner no.1 is the Lab Technician and the petitioner no.2 is the X-ray Technician.

It appears that the petitioners have been awarded adverse entry in their character rolls. The petitioners have been issued show cause notice dated 14.8.2011 to give reply on the adverse entry.

The contention of the petitioners is that the reply was filed and the enquiry was made, thereafter, the Deputy Chief Medical Officer, Mirzapur vide his letter dated 25.8.2011 has recommended to expunge the adverse remarks, but till date no action has been taken and the matter is pending before the respondent no.2.

In view of the aforesaid facts and circumstances, the writ petition is disposed of directing the respondent no.2 to take the appropriate decision in the case of the petitioner, expeditiously, preferably within two months from the date of presentation of a certified copy of this order.

Order Date :- 9.11.2011

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