Ram Karan Nishad vs State Of U.P. And 3 Others
2015 Latest Caselaw 631 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 30108 of 2015
 

 
Petitioner :- Ram Karan Nishad
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- R.A. Prasad
 
Counsel for Respondent :- C.S.C.,Sunil Kumar Mishra
 

 
Hon'ble B. Amit Sthalekar,J.

Heard Sri R.A. Prasad, learned counsel for the petitioner.

The petitioner is challenging the penalty order dated 16.12.2013 and appellate order dated 4.5.2014.

A preliminary objection has been raised by  Sri Sunil Kumar Mishra, learned counsel appearing for respondents no. 2, 3 and 4 that the petitioner has an alternative remedy by way of departmental revision under Rule 69-A of the Uttar Pradesh State Road Transport Corporation Employees Services Regulation 1981.

The writ petition is dismissed on the ground of alternative remedy.

It is however, provided that in case the petitioner prefers his revision within 15 days from today before the revisional authority, the said authority shall decide the revision on merit.

Order Date :- 21.5.2015

Ashish Pd.