Sanjay Srivastava vs Principal Secy.,Vigilance ...
2017 Latest Caselaw 8242 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 2
 

 
Case :- SERVICE BENCH No. - 31553 of 2017
 

 
Petitioner :- Sanjay Srivastava
 
Respondent :- Principal Secy.,Vigilance Department Govt.Of U.P.Lko.& Ors.
 
Counsel for Petitioner :- Sanjay Bhasin,Pancham Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

Hon'ble Rajnish Kumar,J.

Notices on behalf of opposite parties have been accepted by the learned Chief Standing Counsel.

The petitioner has challenged the charge sheet issued by Administrative Tribunal dated 11.12.2915 primarily on the ground that the same has not been issued in accordance with the provisions of Notification dated 29.08.1977 and also submitted that even after issuance of the impugned charge sheet the process of amendment of the same is under process and to this respect he had made specific averments in paragraphs 64 and 65 of the writ petition.

Learned Standing Counsel prays for and is granted a week's time to seek instructions in the matter specifically to the averments of paragraphs 64 and 65 of the writ petition.

List this case on 04.01.2018.

Order Date :- 21.12.2017

psd