Gopal Chandra Gautam vs State Of U.P. And 3 Others
2016 Latest Caselaw 2872 ALL

Citation : 2016 Latest Caselaw 2872 ALL
Judgement Date : 20 May, 2016

Allahabad High Court

Gopal Chandra Gautam vs State Of U.P. And 3 Others on 20 May, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 23020 of 2016
 

 
Petitioner :- Gopal Chandra Gautam
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Anil Kant Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

It is contended on behalf of the petitioner that the punishment of reversion has been passed by the respondent no.3.

Aggrieved by the said order, the petitioner has filed an appeal before the fourth respondent, who is next higher authority, i.e. Group Commander Group B N.C.C. Head Quarter (B) Sampurnanand Vishwavidylaya Parishar, Varanasi. However, his appeal has been rejected by the same disciplinary authority without disclosing any reason although the delay has been condoned, which is evident from the order dated 24.02.2016.

Learned Standing Counsel may seek instruction in the matter.

Put up this case in the additional cause list before the appropriate bench on 11.08.2016.

Order Date :- 20.5.2016