Jai Singh vs State Of U.P. & 5 Others
2015 Latest Caselaw 993 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - C No. - 36057 of 2015
 

 
Petitioner :- Jai Singh
 
Respondent :- State Of U.P. & 5 Others
 
Counsel for Petitioner :- Hari Lal Pandey,Maya Bajpai
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Ashwani Kumar Mishra,J.

Heard learned counsel for the petitioner and learned Standing Counsel appearing for the respondents.

The relief prayed for in the present petition has been confined only to the conclusion of the proceedings initiated against the petitioner by the District Supply Officer, Kanpur Nagar with reference to the charge sheet dated 19.5.2015. It is his case that reply to the charge sheet has been submitted on 30.5.2015.

In the facts and circumstances of the case, it is desirable that the proceedings  initiated may be brought to their logical end at the earliest possible, preferably within a period of two months from the date of production of a certified copy of this order before District Supply Officer.

The writ petition is disposed of accordingly.

Order Date :- 2.7.2015

Ashish Pd.