Vikramajit Mishra, S/O- Sri ... vs State Of U.P.Thru.Prin. Secy., ...
2012 Latest Caselaw 3230 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 
Case :- SERVICE SINGLE No. - 550 of 2010
 
Petitioner :- Vikramajit Mishra, S/O- Sri Bhikari Mishra
 
Respondent :- State Of U.P.Thru.Prin. Secy., Coop. Societies, & Others
 
Petitioner Counsel :- Kartikey Bajpai
 
Respondent Counsel :- C.S.C.,R.S.Pandey,Rakesh Kumar Nigam
 

 
Hon'ble Ajai Lamba,J.

(C.M.A. No.65661/10)

This application has been filed on behalf of District Administrative Committee, U.P. Primary Agricultural Cooperative Societies, Barabanki.  It has been pleaded that the applicant is  disciplinary authority of the petitioner.  The impugned order has been passed by the applicant and, therefore, is a necessary party.

Application is allowed.

Let the applicant be impleaded as opposite party.

Order Date :- 26.7.2012/A.Nigam

.

Case :- SERVICE SINGLE No. - 550 of 2010

Petitioner :- Vikramajit Mishra, S/O- Sri Bhikari Mishra

Respondent :- State Of U.P.Thru.Prin. Secy., Coop. Societies, & Others

Petitioner Counsel :- Kartikey Bajpai

Respondent Counsel :- C.S.C.,R.S.Pandey,Rakesh Kumar Nigam

Hon'ble Ajai Lamba,J.

Vide order dated 04.10.2010 the petitioner has been dismissed from service.  Copy of the order has been furnished in court, which is taken on record.

Learned counsel for the petitioner contends that against the order of dismissal, departmental statutory appeal has already been filed. 

In view of this later development, this writ petition is disposed of, however, with liberty to the petitioner that in case any adverse order is passed against him, he may approach this court at appropriate stage.

Petitioner would also be at liberty to press his claim for release of subsistence allowance before the appellate authority, where the appeal is already pending.

This court trusts that the appellate authority shall take a decision in regard to release of subsistence allowance within a reasonable period.

Order Date :- 26.7.2012/A.Nigam