Madan Pal vs State Of U.P. Thru Secy. And 3 ...
2014 Latest Caselaw 3675 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 38060 of 2014
 

 
Petitioner :- Madan Pal
 
Respondent :- State Of U.P. Thru Secy. And 3 Others
 
Counsel for Petitioner :- Sri Raman Pandey,B.P. Singh
 
Counsel for Respondent :- C.S.C.,Mohit Singh
 

 
Hon'ble Suneet Kumar,J.

Heard learned counsel for the petitioner, learned standing counsel for respondent no. 1 and Shri Mohit Singh appearing for respondent no. 2 to 4.

It transpires from the record that petitioner is a Class-III  employee working with U.P State Warehousing Corporation and the service conditions are governed by U.P State Warehousing Staff Regulation 1973. 

By the impugned order dated 29.3.2014, the penalty of recovery from the salary of the petitioner has been imposed by the Managing Director.

Shri Mohit Singh, learned counsel appearing for the  Corporation states that  under Rule 21(2) (ii), appeal lies to the Executive Committee against the order imposing penalty. 

This fact is not disputed by the learned counsel for the petitioner.

In such circumstances, the writ petition is dismissed on the ground of alternative remedy.

Order Date :- 25.7.2014

IB