Allahabad High Court
Sudarshan Prasad Verma vs State Of U.P. & Others on 29 February, 2012
Author: V.K. Shukla
Bench: V.K. Shukla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- WRIT - A No. - 51408 of 2009 Petitioner :- Sudarshan Prasad Verma Respondent :- State Of U.P. & Others Petitioner Counsel :- Shailesh Verma Respondent Counsel :- C.S.C. Hon'ble V.K. Shukla,J.
Today when the matter has been taken up, Sri Shailesh Verma, Advocate, submits that as far as order dated 31.03.2006 is concerned, at no point of time said order had ever been communicated to the petitioner, and coupled with the the prescribed procedure as provided for under sub-rule (2) of Rule 14 of the U.P. Police Officers of Subordinate Rank (Punishment and Appeal) Rules, 1991 has been adhered to. Contrary to this, learned standing counsel submits that punishment in question had been awarded in presence of petitioner and the petitioner at that point of time had appended his signature.
As allegations and counter allegations are alleged, it would be much more appropriate that entire original record in reference to the proceeding in question is produced before the Court. Consequently, learned standing counsel is directed to produce the entire relevant record before this Court on the next date fixed.
List this case on 22.03.2012.
Let a copy of this order be made available to learned standing counsel for its compliance.
Order Date :- 29.2.2012 SRY