Ganga Ram Sonkar vs State Of U.P. And 2 Others
2023 Latest Caselaw 36278 ALL

Allahabad High Court

Ganga Ram Sonkar vs State Of U.P. And 2 Others on 21 December, 2023

Author: Ajit Kumar

Bench: Ajit Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:241900
 
Court No. - 34
 
Case :- WRIT - A No. - 21137 of 2023
 
Petitioner :- Ganga Ram Sonkar
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Babu Lal Ram
 
Counsel for Respondent :- C.S.C.
 
Hon'ble Ajit Kumar,J.
 

1. Supplementary affidavit filed today on behalf of the petitioner is taken on record.

2. Heard Sri Babu Lal Ram, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

3. By means of this petition filed under Article 226 of the Constitution, petitioner has questioned the order of suspension dated 31.08.2023 on the ground of delayed departmental proceedings and also for the fact that on 17.12.2023 an inquiry report has been submitted by the inquiry officer as per which, petitioner has not been found to be guilty of the charges.

4. Learned Standing Counsel submits that since the inquiry report itself has come to be submitted on 17.12.2023, the disciplinary proceedings, accordingly, may be directed to be concluded within stipulated period of time.

5. In the circumstances, this petition stands disposed of with a direction that the disciplinary inquiry in the question of suspension having already been completed and the report submitted on 17.12.2023 by the inquiry officer, the disciplinary authority would be acting upon further in terms of the relevant rules and will be concluding the disciplinary proceedings within next thirty days' time from the date of production of certified copy of this order.

6. It is made clear that the petitioner would be cooperating with the disciplinary proceedings and in the event, the disciplinary proceedings are not concluded, as directed hereinabove, it will remain open for the petitioner to question the order of suspension again before this Court in view of judgment of this Court passed in the case of Surya Bali Ram v. State of UP & ors, reported in 1996 (3) AWC 1514 All.

Order Date :- 21.12.2023/P Kesari