Allahabad High Court
Radhey Shyam Chaudhary vs State Of U.P. Through Its ... on 20 July, 2010
Author: Shabihul Hasnain
Bench: Shabihul Hasnain
Court No. - 6 Case :- SERVICE SINGLE No. - 2595 of 2010 Petitioner :- Radhey Shyam Chaudhary Respondent :- State Of U.P. Through Its Secy.Panchayat Raj Dept.And Ors. Petitioner Counsel :- Abdul Razzaque Khan Respondent Counsel :- C.S.C. Hon'ble Shabihul Hasnain,J.
Heard Sri A.R. Khan, learned counsel for the petitioner and Mrs. Jai Laxmi Tewari, standing counsel.
The petitioner was suspended vide order dated 12.6.2009. In earlier writ petition, this Court had directed that the inquiry be concluded within the stipulated period. The inquiry has not been completed till date. The record was summoned to see as to what is the stage of the inquiry as the learned standing counsel was not having complete instruction by the departmental official.
Today the record has been placed before this Court. It is a sad reflection on the working of the Department that despite the Court's order, duplicate file, has been sent. There is no official present before the Court despite the fact that yesterday orders were passed in his presence that the case will be taken up today.
Neither any official is present nor the original record is here and further the learned standing counsel has not been properly briefed about the case. This Court is left with no option except to call the District Panchayat Raj Officer, Bahraich, to appear before this Court in person, along with the original record of the case to assist the Court and learned standing counsel to be able to counter or concede the allegations levelled by the petitioner in the matter.
List/ put up this case on 27.7.2010.
Order Date :- 20.7.2010 Sadiq