Jiut Bandhan Pandey vs State Of U.P. And Another
2021 Latest Caselaw 1131 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 63946 of 2015
 

 
Petitioner :- Jiut Bandhan Pandey
 
Respondent :- State of U.P. and Another
 
Counsel for Petitioner :- Ashutosh Tripathi
 
Counsel for Respondent :- C.S.C.,Mohit Singh,Satyam Singh,Shiv Nath Singh
 

 
Hon'ble Ashwani Kumar Mishra,J.

Controversy raised in the present petition has already been answered by Division Bench of this Court vide judgment, dated 7.11.2017, passed in Writ Petition No. 30300 of 2015.

In the facts of the present case, four out of five pages of the enquiry report merely contains the explanation of the petitioner with a finding of enquiry officer contained in the last paragraph which merely states that petitioner's justification is not liable to be accepted.

Enquiry report is absolutely cryptic and legally unsustainable. For the reasons recorded by the Division Bench in its judgment, dated 7.11.2017, this writ petition also succeeds and is allowed. The order dated, 3.10.2015, passed by respondent no. 2, stands quashed.

Order Date :- 19.1.2021

Ranjeet Sahu