Gurusharan Singh Niranjan vs State Of U.P. Thru ...
2019 Latest Caselaw 3525 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 8426 of 2019
 
Petitioner :- Gurusharan Singh Niranjan
 
Respondent :- State Of U.P. Thru Prin.Secy.Basic Edu. Lucknow
 
Counsel for Petitioner :- Anand Mani Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Anand Mani Tripathi, learned counsel for the petitioner and Dr. Udai Veer Singh, learned Additional Chief Standing Counsel for the State-respondents.

Dr. Udai Veer Singh, learned Additional Chief Standing Counsel has filed the personal affidavit of Dr. Prabhat Kumar, Additional Chief Secretary, Basic Education Department, Government of U.P., Civil Secretariat, Lucknow, today in the Court, the same is taken on record.

By means of para-6 of the aforesaid affidavit, it has been indicated that the decision regarding revocation of suspension order has been taken and the same has been placed before the Competent Authority for approval and it is expected that approval would be granted by the Competent Authority, as early as possible.

Dr. Udai Veer Singh has submitted that the order of suspension of the petitioner has been revoked by the Competent Authority and only the approval is required.

In the wake of the aforesaid submission, it is expected that the formal order to that effect be provided to the petitioner within three days from today.

Since the suspension order has been revoked, therefore, the petitioner shall be reinstated immediately after receiving the order of revocation.

It has also been submitted by Dr. Udai Veer Singh that final decision in the matter has not yet been taken in the issue in question in terms of order dated 15.04.2019 passed by this Court. Therefore, it is also expected that final decision in the matter of the petitioner shall be taken within a period of fifteen days. It is clarified that if the order of revocation of the suspension of the petitioner is not provided to the petitioner within the aforesaid period of three days from today and the final decision is not taken within the aforesaid period of fifteen days, any competent officer not below the rank of Special Secretary in the Department of Basic Education, Lucknow shall appear in person along with records to assist the Court and also to explain the reason as to why this undue and unexplained delay has been caused in taking final decision in the issue in question.

List this petition on 14.05.2019 within top ten cases.

Order Date :- 25.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]