Head Constable Jai Prkash Meena vs State Of U.P. And 3 Others
2021 Latest Caselaw 1479 ALL

Citation : 2021 Latest Caselaw 1479 ALL
Judgement Date : 22 January, 2021

Allahabad High Court

Head Constable Jai Prkash Meena vs State Of U.P. And 3 Others on 22 January, 2021

Bench: Munishwar Nath Bhandari, Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 40
 
Case :- SPECIAL APPEAL DEFECTIVE No. - 57 of 2021
 
Appellant :- Head Constable Jai Prkash Meena
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Appellant :- Mohammad Umar Khan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Munishwar Nath Bhandari,J.

Hon'ble Rohit Ranjan Agarwal,J.

Order on Exemption Application

The application seeking exemption from filing certified copies of the order of the High Court is allowed.

The defect stands cured.

Order on Memo of Appeal

By this appeal, a challenge is made to the judgment dated 04.01.2021 whereby, the writ petition preferred by the petitioner to challenge the order of minor punishment was dismissed finding no procedural illegality in passing the order of punishment. The appeal and revision preferred by the appellant were also dismissed by the competent authority finding no error in holding enquiry.

Learned counsel for the appellant could not indicate any illegality in the inquiry or the order of punishment and accordingly, we do not find any reason to cause interference in the order of learned Single Judge.

The appeal fails and is accordingly dismissed.

Order Date :- 22.1.2021

V.S.Singh