Shailendra Kumar Tandon vs State Of U.P. Thorugh The Secy. ...
2019 Latest Caselaw 126 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- SERVICE SINGLE No. - 4625 of 2011
 

 
Petitioner :- Shailendra Kumar Tandon
 
Respondent :- State Of U.P. Thorugh The Secy. Dept.Of Medical And Health
 
Counsel for Petitioner :- S.P.Shukla,Jitendra Singh
 
Counsel for Respondent :- C.S.C.,Amitabh Pratap Singh,B.K.Singh
 

 
Hon'ble Rajnish Kumar,J.

In view of the order dated 01.08.2011 the respondents have constituted a three Member Committee for enquiring the matter by means of Office Memorandum dated 09.02.2018, a copy of which has been annexed as Annexure No.-CA-1. The Committee was granted three months time to complete the enquiry and submit the report and it has been mentioned in para 6 of the counter affidavit that on receipt of the enquiry rerport, necessary steps will be taken by the Government.

Sri Vishal Agarwal, learned Standing Counsel prays for and is granted a week's time to seek instructions and bring on record the enquiry report submitted in pursuance of the Office Memorandum dated 09.02.2018 and as to what action has been taken by the Government in pursuance of the enquiry report.

List in second week of March, 2019.

Order Date :- 25.2.2019

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