Ram Shanker vs State Of U.P.Thru.Secy. Revenue & ...
2021 Latest Caselaw 4784 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 17
 

 
Case :- SERVICE SINGLE No. - 8999 of 2021
 

 
Petitioner :- Ram Shanker
 
Respondent :- State Of U.P.Thru.Secy. Revenue & Ors.
 
Counsel for Petitioner :- Ram Ji Trivedi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Irshad Ali,J.

Heard learned counsel for the petitioner and learned Standing Counsel for respondent-State.

At earlier point of time, the petitioner filed Writ Petition No.24378 (S/S) of 2020, wherein this Court refused to interfere in the order of suspension as well as disciplinary proceeding initiated against him. While dismissing the writ petition, this Court made observation/ direction to the disciplinary authority to take care that the proceeding initiated against the petitioner should be concluded prior to the date of retirement i.e. 31.3.2021.

By means of the present writ petition, the petitioner has again rushed to this Court challenging the order of suspension and with the prayer to ensure certain payment of salary to him.

Once this Court has examined the order under challenge in the aforesaid writ petition and has dismissed the same, which has not been assailed in any other proceeding, challenging the said judgment, therefore, it has attained finality in the eyes of law.

Accordingly, challenging the order of suspension by means of present writ petition is nothing but abuse of process of the Court. In case the order passed by this Court is not complied with, the petitioner has remedy to file contempt petition for non compliance of the order passed by this Court.

With the aforesaid observation, the writ petition is finally disposed of.

Order Date :- 26.3.2021

Gautam