Allahabad High Court
Narayan Datt Sharma vs State Of U.P. And 4 Others on 22 October, 2019
Author: Sunita Agarwal
Bench: Sunita Agarwal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 36 Case :- WRIT - A No. - 16678 of 2019 Petitioner :- Narayan Datt Sharma Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Namit Srivastava,Parul Srivastava Counsel for Respondent :- C.S.C. Hon'ble Mrs. Sunita Agarwal,J.
Learned counsel for the petitioner prays for and is granted permission to make correction in the prayer clause of the writ petition.
The prayer made in the present writ petition is to issue a direction to the competent disciplinary authority to take decision in the matter of disciplinary enquiry wherein an enquiry report dated 22.04.2019 has been submitted by the Enquiry Officer.
In view of the said innocuous prayer, without expressing any opinion as to the merits of the claim made by the petitioner, the writ petition is being disposed of with the direction to the competent disciplinary authority namely Commissioner and Registrar, Co-operative, U.P. Lucknow to take a final decision in the disciplinary enquiry pending against the petitioner after issuing necessary show cause notice to the petitioner and he shall submit a reply, thereafter.
The entire exercise shall be completed in the matter of pending enquiry, preferably, within a period of two months from the date of submission of certified copy of this order Order Date :- 22.10.2019 Himanshu