Dr. M.M. Singh vs State.
2013 Latest Caselaw 4882 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 10267 of 1993
 

 
Petitioner :- Dr. M.M. Singh
 
Respondent :- State.
 
Counsel for Petitioner :- Ajai Sharma,V.P.Singh Vats
 
Counsel for Respondent :- S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Manoj Misra,J.

Sri V.P. Singh Vats, learned counsel for the petitioner states that he does not want to file rejoinder affidavit to the counter affidavit filed by the State and submitted that let the matter be proceeded without the rejoinder affidavit.

By means of the present writ petition, the petitioner is challenging the adverse entry made against him vide order dated 3.11.1992. The petitioner has now been retired.

It appears that only one adverse entry, namely, leave from 1.9.1987 to 22.1.1989 had not been allowed and treated as a break in service and directed not to be considered for pension.

Inquiry report filed along with counter affidavit is not readable. Learned Standing Counsel may file a typed copy of the inquiry report and may also justify the aforesaid adverse entry.

Put up on Tuesday (6.8.2013.

Order Date :- 2.8.2013

OP