Patna High Court - Orders
Sanjay Kumar Tiwari vs The Union Of India & Ors on 22 September, 2014
Author: Hemant Kumar Srivastava
Bench: Hemant Kumar Srivastava
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.12464 of 2010
======================================================
Sanjay Kumar Tiwari
.... .... Petitioner/s
Versus
The Union of India & Ors
.... .... Respondent/s
======================================================
Appearance :
For the Petitioner/s : Mr. Shekhar Singh
For the Railway : Mr. Arvind Ujjwal.
======================================================
CORAM: HONOURABLE MR. JUSTICE HEMANT KUMAR
SRIVASTAVA
ORAL ORDER
7 22-09-2014Learned counsel, Mr. Arvind Ujjwal, appearing for railway points out that a departmental proceeding was initiated in respect of concerned employees but after conclusion of proceeding, it was found that the petitioner sustained injury, accidentally, and he was never assaulted by the employees.
Learned counsel, appearing for the petitioner submits that no doubt, a letter was received by the wife of the petitioner for giving evidence, in respect of the proceeding, initiated against the erring employees, but the condition of the petitioner was not proper and he immediately, replied to the aforesaid letter, requesting the concerned authorities to fix another date for evidence of the petitioner as well as his wife but after that, no reply of the aforesaid request letter was either received by the petitioner or his wife and thereafter, the petitioner could not know what happened to the aforesaid proceeding. Patna High Court CWJC No.12464 of 2010 (7) dt.22-09-2014 2
Learned counsel, appearing for railway must bring the entire record of concerned proceeding, so that, the petitioner as well as this court could know as to what happened after request letter, sent by the petitioner for fixing another date for his evidence.
Let this matter be listed on 16-10-2014 under the heading "Admission-II".
(Hemant Kumar Srivastava, J) A.K.V./-
U