Allahabad High Court
State Of U.P. Thru ... vs Gyanesh Kumar Dixit And Another on 31 July, 2019
Bench: Anil Kumar, Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- SERVICE BENCH No. - 27058 of 2017 Petitioner :- State Of U.P. Thru Prin.Secy.Institutional Finance Lko.&Ors. Respondent :- Gyanesh Kumar Dixit And Another Counsel for Petitioner :- C.S.C. Counsel for Respondent :- C.S.C.,Shireesh Kumar Hon'ble Anil Kumar,J.
Hon'ble Saurabh Lavania,J.
Heard Sri Sanjay Srivastava, learned counsel for the petitioner/State and Sri Shireesh Kumar, learned counsel for opposite party no.1.
By means of present writ petition, petitioner has challenged the order dated 07.10.2015 passed by opposite party no.1/ State Public Service Tribunal, Indira Bhawan, Lucknow in claim petition no.1772 of 2008 ( Gyanesh Kumar Dixit Vs. State of U.P.).
Sri Shireesh Kumar, learned counsel for opposite party no.1 submits that in identical facts and circumstances this Court has passed an order dated 25.7.2017 in Writ Petition no.12754 (SB) of 2016 ( State of U.P. and others Vs. Sanjeev Kumar and another), so the present writ petition may be dismissed in terms of the aforesaid order.
Sri Sanjay Srivastava, learned counsel for the petitioner/ State did not dispute the said facts, however, he submits that as in the order dated 25.7.2017 this Court has stated that it would however be open for the State to proceed afresh in accordance with law, so the State may be permitted to make afresh inquiry from the stage where there is procedural irregularities.
We have heard learned counsel for the parties and gone through the record.
The writ petition is dismissed accordingly in terms of the order dated 25.7.2017 passed in Writ Petition no.12754 (SB) of 2016 (State of U.P. and others Vs. Sanjeev Kumar and another).
No order as to cost.
(Saurabh Lavania, J.) (Anil Kumar, J.) Order Date :- 31.7.2019 Ravi/