Keshav Dev Pandey vs Chairman And Managing ...
2011 Latest Caselaw 5774 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - A No. - 20206 of 2004
 

 
Petitioner :- Keshav Dev Pandey
 
Respondent :- Chairman And Managing Director,U.P.P.C.L. And Others
 
Petitioner Counsel :- G.C. Gaharana,Ashok Trivedi
 
Respondent Counsel :- R.D. Khare,S.C.
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Kashi Nath Pandey,J.

Learned counsel appearing for the U.P. Power Corporation states that for the purposes of continuing enquiry after the retirement of the employee of the Board, the Board, by its  resolution passed in the 72nd Meeting held in December 26, 1963 at item no. 2, has adopted the U.P. Government Servants Conduct Rules, 1956. In para 12 (1) it was specifically resolved that notwithstanding anything in the Regulations, the Chairman may refer to the Tribunal a case against a retired employee where proceedings are proposed to be held under Article 351-A of the Civil Services Regulations. In para 12 (2) it was resolved that where an employee retires during the pendency of any proceedings against him under these Regulations, the Chairman may order the proceeding to be continued for purpose of Article-351-A of the Civil Service Regulations.

Let an affidavit be filed bringing on record the resolution of the Court by a responsible officer of the U.P. Power Corporation.

List on 5.12.2011.

Order Date :- 15.11.2011

RKP