Rishi Pal Singh vs U.P. State Warehousing Corp. ...
2023 Latest Caselaw 5816 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 15530 of 2019
 

 
Petitioner :- Rishi Pal Singh
 
Respondent :- U.P. State Warehousing Corp. Lucknow Thru M.D. And Ors.
 
Counsel for Petitioner :- Ratnesh Singh Tomar,Ashutosh Kr. Singh
 
Counsel for Respondent :- Rakesh Kumar Chaudhary
 

 
Hon'ble Pankaj Bhatia,J.

The present petition has been filed challenging the order dated 29.03.2016 (Annexure no.1) whereby the punishment has been imposed upon the petitioner after the retirement.

It is claimed that the petitioner retired on 30.06.2015 and there is no provision for continuation of the proceedings after the retirement. He places reliance on the judgment of this Court in Writ A No.3959 of 2016 (Rishi Pal Singh vs. State of U.P. and others) decided on 23.05.2017.

Considering the said judgment, the impugned order dated 29.03.2016 is set aside. However, the respondents-corporation would be entitled to take action as may be permissible under law, if so advised.

The amounts deducted in pursuance to the impugned order shall be refunded to the petitioner and the petitioner shall also be paid the other retiral dues to which he is entitled in accordance with law within a period of three months.

The writ petition stands disposed off with the said observations.

Order Date :- 21.2.2023

VNP/-