Supreme Court - Daily Orders
The State Of Uttar Pradesh vs Ramakant Shukla on 9 April, 2018
Bench: Madan B. Lokur, Deepak Gupta
ITEM NO.39 COURT NO.4 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 7951/2018
(Arising out of impugned final judgment and order dated 06-12-2017
in WA No. 58222/2017 passed by the High Court Of Judicature At
Allahabad)
THE STATE OF UTTAR PRADESH & ANR. Petitioner(s)
VERSUS
RAMAKANT SHUKLA Respondent(s)
(FOR I.R. and IA No.43491/2018-EXEMPTION FROM FILING O.T.)
Date : 09-04-2018 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MADAN B. LOKUR
HON'BLE MR. JUSTICE DEEPAK GUPTA
For Petitioner(s) Mr. Ajay Kumar Mishra, AAG
Mr. Akshat Kumar, AOR
Mr. Jitendra Tripathi, Adv.
For Respondent(s) Mr. Raunak Parekh, Adv.
Mr. Vivek Tiwari, Adv.
Mr. Amit Wadhwa, Adv.
Dr. Vinod Kumar Tewari, AOR
Mr. Vinay Rai, Adv.
UPON hearing the counsel the Court made the following
O R D E R
We have heard learned counsel for the parties. We are not in agreement with the order passed by the High Court whereby the suspension of the respondent vide order dated 22.11.2017 has itself been suspended. In addition, the High Court has stayed the enquiry proceedings against the respondent. Signature Not Verified
We are of the view that it would be appropriate if the Digitally signed by MEENAKSHI KOHLI Date: 2018.04.10 petitioners issue a charge sheet to the respondent within a period 17:12:35 IST Reason:
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of two weeks from today and thereafter conduct an enquiry in accordance with law.
Learned counsel for the respondent says that he will cooperate with the enquiry proceedings.
In view of the above, the order of the High Court is set aside.
The special leave petition is disposed of.
(MEENAKSHI KOHLI) (SAROJ KUMARI GAUR)
COURT MASTER COURT MASTER
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