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State Of U.P. vs Dr. Ashok Kumar Pandey on 7 November, 2017

Bench: Kurian Joseph, R. Banumathi

     ITEM NO.8                                  COURT NO.5                    SECTION XI

                                     S U P R E M E C O U R T O F           I N D I A
                                             RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s). 36570/2010
     (Arising out of impugned final judgment and order dated 09-07-2008
     in WP No. 851/2008 passed by the High Court of Judicature at
     Allahabad, Lucknow Bench)

     STATE OF U.P. & ANR.                                                      Petitioner(s)
                                                         VERSUS
     DR. ASHOK KUMAR PANDEY                                                     Respondent(s)

     (WITH APPLN(S) FOR CONDONATION OF DELAY IN FILING                          ON IA 1/2010)

     Date : 07-11-2017 These matters were called on for hearing today.

     CORAM :                  HON'BLE MR. JUSTICE KURIAN JOSEPH
                              HON'BLE MRS. JUSTICE R. BANUMATHI

     For Petitioner(s)                    Ms. Anamika Agrawal,Adv.
                                          Mr. G.R. Pandey,Adv.
                                          Mr. Ravi Prakash Mehrotra, AOR

     For Respondent(s)                  Mr. Suryodaya Prakash Tiwari,Adv.
                                        Mr. Rahul Kumar Tripathi,Adv.
                                        Mr. Vishal Ranjan,Adv.
                                        Mr. Harish Pandey, AOR
                              UPON hearing the counsel the Court made the following
                                                 O R D E R

Delay condoned.

The issue raised in this special leave petition pertains to an adverse entry made in the record of the respondent during the Financial Year 2000-2001. The Tribunal has taken the view that in view of the long delay in passing the orders on the representation, the adverse entry had only be ignored.

The High Court declined to interfere with the order passed by the Tribunal In view of the efflux of time and further intervening developments, we do not find it necessary to go into the merits of the matter. The special leave petition is dismissed.

However, the question of law is left open.

Pending application(s), if any, shall stand disposed of. 16:50:32 IST Reason:

(NARENDRA PRASAD) (SNEH LATA SHARMA) COURT MASTER COURT MASTER