WPSB/52/2023
2023 Latest Caselaw 401 UK

       IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL

           THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                  AND
               THE HON'BLE SRI JUSTICE RAVINDRA MAITHANI


                  WRIT PETITION (S/B) NO. 52 OF 2023

                             14th FEBRUARY, 2023

Between:

Shyam Arya                                     ......          Petitioner

and

State of Uttarakhand & others                  ......          Respondents


Counsel for the petitioner         :    Mr.   Shailendra   Nauriyal,    learned
                                        counsel

Counsel for the respondents        : Mr. K.N. Joshi, learned Deputy Advocate
                                     General for the State of Uttarakhand /
                                     respondents



The Court made the following:


JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)

             The petitioner has preferred the present petition to

assail the suspension order dated 30.01.2023, making

allegations against him with regard to non-disbursal of funds

in relation to the budget for the year 2020.

             In    our    view,    the     present     petition   is    highly

premature.         No charge sheet has been issued to the

petitioner till date, as stated by the counsel for the

petitioner.       In     case,    the    respondents       do   not     initiate

disciplinary proceedings against the petitioner within the
                                   2


next four weeks, it shall be open to the petitioner to

approach the Court again.

              The   writ   petition   stands   disposed   of   in   the

aforesaid terms.


                                               _________________
                                                VIPIN SANGHI, C.J.


                                         __________________
                                         RAVINDRA MAITHANI, J.

th Dt: 14 FEBRUARY, 2023 Negi