Allahabad High Court
Uday Pratap Singh @ Harikesh vs State Of U.P. And Another on 15 July, 2019
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 6 Case :- WRIT - C No. - 21199 of 2019 Petitioner :- Uday Pratap Singh @ Harikesh Respondent :- State Of U.P. And Another Counsel for Petitioner :- Arvind Kumar Singh Counsel for Respondent :- C.S.C. Hon'ble Yashwant Varma,J.
Heard learned counsel for the petitioner and the learned Standing Counsel.
Pursuant to the liberty granted, the learned Standing Counsel has obtain instructions. From the instructions and material it is pointed out that although the enquiry report has found that the works were completed, it has also come to light that the petitioner had withdrawn moneys in the names of different individuals. It is on this basis that the impugned show cause notice has been issued.
Bearing in mind the nature of charges and material which have prima facie come to light, the Court finds no ground to interfere with the impugned show cause notice. The petition is dismissed.
Order Date :- 15.7.2019 faraz