Chandra Shekhar Shahi vs State Of U.P. And 2 Others
2023 Latest Caselaw 1506 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 205 of 2023
 

 
Petitioner :- Chandra Shekhar Shahi
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Ved Prakash Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Neeraj Tiwari,J.

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

Learned Standing Counsel has raised objection and submitted that against the impugned order dated 26.10.2021, petitioner was also filed appeal on 8.12.2021 under the provisions of U.P. Government Servants (Discipline & Appeal) Rules, 1999 (hereinafter referred to as Rules, 1999) before the respondent no.1, therefore, this petition is not maintainable.

Upon which, learned counsel for the petitioner submitted that a suitable direction may be issued to respondent no. 1 to decide the aforesaid appeal of the petitioner considering the judgment and order of this Court dated 23.11.2022 passed in Special Appeal No. 328 of 2021 at the earliest for which learned Standing Counsel has no objection.

Considering the facts and circumstances of the case, this writ petition is disposed of with direction to respondent no. 1 to decide the aforesaid appeal of the petitioner strictly in accordance with law within a period of four weeks from the date of production of certified copy of this order. While deciding the appeal, he shall also consider the judgment and order of this Court dated 23.11.2022 passed in Special Appeal No. 328 of 2021

Order Date :- 13.1.2023

Junaid