Omkar vs State Of U.P. And 3 Others
2015 Latest Caselaw 2206 ALL

Citation : 2015 Latest Caselaw 2206 ALL
Judgement Date : 8 September, 2015

Allahabad High Court

Omkar vs State Of U.P. And 3 Others on 8 September, 2015

Bench: Arun Tandon, Shashi Kant




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - A No. - 50827 of 2015
 

 
Petitioner :- Omkar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- B.P. Signh,Shri Raman Pandey
 
Counsel for Respondent :- C.S.C.,Mohit Singh
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record.

It is the case of the petitioner that he had retired from service on 4.7.2015 and thereafter, the order of punishment was passed on 28.7.2015. The service conditions applicable to the employees of the Central Warehousing Corporation do not permit passing of any order of punishment after the retirement of the employee concerned.

Counsel for the petitioner has placed reliance upon the judgment of Apex Court in the case of Dev Prakash Tewari Vs. U.P.Cooperative Institutional Service Board reported in SCC-2014-7-260.

Counsel for the respondents may file a response positively by 28.9.2015 on the said aspect of the matter only.

Put up on 28.9.2015.

Order Date :- 8.9.2015

Ashish Pd.