Kaustubh Kumar Singh vs State Of Up Thru Prin.Secy.Apar ...
2019 Latest Caselaw 3368 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 11518 of 2019
 
Petitioner :- Kaustubh Kumar Singh
 
Respondent :- State Of Up Thru Prin.Secy.Apar Mukhya Sachiv Basic Edu.&Ors
 
Counsel for Petitioner :- Ajay Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Ajay Pratap Singh, learned counsel for the petitioner.

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

By means of this writ petition, the petitioner has prayed that the Competent Authority of the State Government be directed to appoint any other Inquiry Officer for holding a preliminary inquiry against the petitioner regarding the complaint made by one political person, namely, Sri Surya Bhan Singh M.L.A. and other persons in place of Sri Sanjay Sinha, Director, State Council for Education, Research and Training, Utter Pradesh, Lucknow for the reason that the petitioner is demanding the copy of complaint, which was made against him, but such copy has yet not been provided to him and the Inquiry Officer is proceeding the enquiry against the petitioner.

Learned counsel for the petitioner has submitted that the copy of the complaint must have been provided to him so that he could know the allegations of the complaint and could defend the same by filing proper reply to that effect and non-providing of the copy of such complaint is violative of principles of natural justice.

List this petition on 02.05.2019 as fresh to enable the learned Additional Chief Standing Counsel to seek complete instructions in the matter.

Order Date :- 23.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]