Zahid Ali Pno. No. 920471313 vs State Of U.P. Thru. Addl. Chief Secy. ...
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Allahabad High Court

Zahid Ali Pno. No. 920471313 vs State Of U.P. Thru. Addl. Chief Secy. ... on 22 December, 2023

Author: Manish Mathur

Bench: Manish Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:85705
 
Court No. - 20
 
Case :- WRIT - A No. - 10049 of 2023
 
Petitioner :- Zahid Ali Pno. No. 920471313
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Deptt. Home Lko. And 2 Others
 
Counsel for Petitioner :- M.P. Raju
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Mathur,J.
 

Heard learned counsel for the petitioner and learned Standing Counsel for the opposite parties.

Present petition has been filed challenging order dated 31.7.2023 whereby the petitioner has been placed under suspension.

It has been submitted that a charge sheet was subsequently issued to the petitioner to which he has already submitted his reply on 25.10.2023 but despite more than one year having been passed the aforesaid proceedings are still pending consideration despite co-operation of the petitioner.

Considering the aforesaid facts the concerned authorities are directed to conclude the inquiry pending against the petitioner expeditiously within a period of four months from the date a certified copy of this order is produced before the said authority subject to co-operation by the petitioner keeping in view the judgment rendered by the Hon'ble Supreme Court in the case of Ajay Kumar Choudhary vs. Union of India passed in Civil Appeal No.19132 of 2015.

It is directed that in case the inquiry proceedings are not concluded within aforesaid time period despite co-operation by the petitioner, impugned suspension order dated 31.7.2023 shall stand revoked.

With the aforesaid, the petition stands disposed of.

Order Date :- 22.12.2023

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