Santosh Kumar Asthana vs U.P. State Bridge Corporation ...
2018 Latest Caselaw 1054 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 15960 of 2018
 
Petitioner :- Santosh Kumar Asthana
 
Respondent :- U.P. State Bridge Corporation Thru. M.D. And Anr.
 
Counsel for Petitioner :- Ashok Shukla,Alok Singh Chauhan
 
Counsel for Respondent :- Shishir Jain
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Ashok Shukla, learned counsel for the petitioner.

Notices for opposite parties have been accepted by Sri Shishir Jain, learned counsel, who has put in appearance on their behalf.

By means of this writ petition, the petitioner has assailed the charge-sheet dated 25.10.2016 approved on 15.11.2016 as well as of O.M. dated 28.03.2017, as contained in Annexure Nos.2 and 4 respectively to the writ petition.

The main ground for assailing the aforesaid charge-sheet and order is that there is no provision in the department to proceed against the retired employee and the petitioner has already retired from service on 31.05.2017. Therefore, learned counsel for the petitioner has submitted that the aforesaid charge-sheet and O.M. dated 28.03.2017 may be set aside and the authority concerned may be directed to pay all post retiral benefits to the petitioner with expedition.

Sri Shishir Jain, learned counsel appearing for the opposite parties prays for and is granted four weeks' time to seek instructions in the matter.

List this case on 03.07.2018 as fresh.

Order Date :- 29.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]