Section 15(1)(c) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

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State of Uttar Pradesh - Subsection

Section 15(1)(c) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947

(c)the enquiry against a charged Government servant being a "Judicial Officer" (as defined in the amended rules) was held by a Tribunal as constituted under the unamended rules or the punishment was awarded to him without the recommendation of the High Court in this behalf, or the High Court was not consulted at some other stage, then in either of the following case, namely:

(i)the proceedings before tribunal under the unamended rules are still pending; or

(ii)the proceedings before the tribunal having been concluded the matter is pending consideration with the Governor; or

(iii)the validity of any proceedings before the Tribunal or of the order of imposition of penalty has been challenged in a court of law on any of the aforementioned forms (a), (b) and (c) and the matter is either pending before the court or such proceedings or order has been adjudicated void by the court further proceedings shall be taken in the manner hereinafter provided

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State of Uttar Pradesh - Subsection

Section 15(1)(c) in The U.P. Disciplinary Proceedings (Administrative Tribunal) Rules, 1947