Dindayal vs State Of U.P. And 2 Others
2022 Latest Caselaw 2118 ALL

Citation : 2022 Latest Caselaw 2118 ALL
Judgement Date : 5 May, 2022

Allahabad High Court

Dindayal vs State Of U.P. And 2 Others on 5 May, 2022

Bench: Saurabh Shyam Shamshery




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 5467 of 2022
 

 
Petitioner :- Dindayal
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Shiv Shankar Pd Gupta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. This Court passed following order on 13.04.2022:

"This writ petition is filed against the suspension order and counsel for petitioner has relied upon a proviso to Section 4 of the U.P. Government Servant (Discipline and Appeal) Rules, 1999 that considering nature of allegation, order of suspension is not required. He seeks time to place certain judgments in support of his submission.

As prayed, put up this petition on 4.5.2022, as fresh.

Meanwhile, it is directed that respondents/concerned authorities shall conclude the inquiry, in accordance with law, expeditiously, preferably within a period of four weeks from today.

On the next date fixed, learned counsel for parties are directed to place the status of inquiry."

2. Sri Vikram Bahadur Yadav, learned Additional Chief Standing Counsel, on instruction, submits that inquiry has been concluded and a punishment order is passed on 30.04.2022.

3. Learned counsel for petitioner submits that copy of said order has not been forwarded to petitioner.

4. In view thereof, the prayer made in this writ petition does not survive. Therefore, the writ petition is disposed of with a direction that in case above referred order is not sent or served to petitioner the same may be done within three weeks from today.

Order Date :- 5.5.2022