Uma Shanker Agrawal vs State Of U.P.& 2 Ors.
2018 Latest Caselaw 274 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 30545 of 2013
 

 
Petitioner :- Uma Shanker Agrawal
 
Respondent :- State Of U.P.& 2 Ors.
 
Counsel for Petitioner :- Anil Bhushan,Adarsh Bhushan
 
Counsel for Respondent :- C.S.C.,Aditya Kr. Singh
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Bachchoo Lal,J.

1.   It is contended by Sri Anil Bhushan, learned counsel for the petitioner that disciplinary inquiry if initiated during service, then inquiry can be continued even after retirement but in this case charge-sheet was served upon petitioner on 27.8.2010 i.e. after his retirement on 30.6.2010. It has further been submitted that there is no provision in which disciplinary proceedings can be initiated after retirement.

2. Shri Ashok Khare, Senior Advocate, learned counsel for respondents argued that the letter dated 30.6.2019 of bank authority discloses of invoking Regulation no. 44 (ii) of Ballia-Etawah Gramin Bank ( Officers and Employees) Service Regulation, 2000 but whether such letter can be construed as initiation of disciplinary proceedings, he wants time to prepare the matter.

3.    As prayed, put up on 1.5.2018.

Order Date :- 27.4.2018

Gss