Ramesh Kumar Srivastava vs State Of U.P. And 4 Others
2021 Latest Caselaw 9674 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 562 of 2021
 

 
Appellant :- Ramesh Kumar Srivastava
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Appellant :- Narendra Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Munishwar Nath Bhandari,Acting Chief Justice
 
Hon'ble Subhash Chandra Sharma,J.

Order on Exemption Application No. 1 of 2021

Exemption Application is allowed.

The appellant is exempted from filing certified copy of the judgment dated 23.07.2021 to this appeal.

Order on Appeal

The appeal has been preferred against the judgment dated 23.07.2021 whereby the writ petition was dismissed due to availability of a statutory appeal under Rule 11 of Uttar Pradesh Government Servant (Discipline and Appeal) Rules, 1999. It is against the order of punishment.

We do not find any illegality in the order. It is more so when the learned Single Judge has given liberty to file an appeal within three weeks and to be decided on merit, that too expeditiously.

Accordingly, there is no ground to cause interference in the order passed by learned Single Judge and the appeal fails and is dismissed.

Order Date :- 5.8.2021

Nirmal Sinha

(Subhash Chandra Sharma, J.) (Munishwar Nath Bhandari, A.C.J.)