Har Narayan vs State Of U.P. And 4 Others
2015 Latest Caselaw 3998 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - A No. - 62477 of 2015
 

 
Petitioner :- Har Narayan
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Brajesh Kumar
 
Counsel for Respondent :- C.S.C.,Pradeep Kumar Tripathi
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

The relief prayed for in the present petition has been confined to early conclusion of the proceedings initiated against the petitioner by the respondent no.2 (Deputy Secretary, Disciplinary Proceeding and Vigilance U.P. Lucknow).

The counsel for the respondents points out that the appeal filed by the petitioner under Regulation 6(1) of the U.P. State Electricity Board (Officers and Servants Conditions of Service Regulations, 1975) has been decided by means of order dated 22.7.2015 by the Electricity Board.

Nobody is present on behalf of the petitioner even in the revised call of the cause list.

The decision of the Board dated 22.7.2015 is placed on record.

In the facts and circumstances of the case, we permit the petitioner to seek his remedy before the authority concerned against the said order of the Board.

The writ petition is disposed of accordingly.

Order Date :- 6.11.2015

Ashish Pd.