Allahabad High Court
Devendra Nath Shukla vs State Of U.P. And Others on 11 August, 2010
Bench: Sheo Kumar Singh, Devendra Kumar Arora
Court No. - 29 Case :- WRIT - A No. - 65485 of 2005 Petitioner :- Devendra Nath Shukla Respondent :- State Of U.P. And Others Petitioner Counsel :- P.S. Baghel Respondent Counsel :- C.S.C. Hon'ble Sheo Kumar Singh,J.
Hon'ble Devendra Kumar Arora,J.
Matter is taken up in the revision of list. No one appears on behalf of the petitioner to press this writ petition.
By means of present writ petition, petitioner has challenged the impugned suspension order dated 01.10.2005 passed by the respondent no.4, (Annexure- 1 to the writ petition).
A Coordinate Bench of this Court by means of order dated 20.10.2005 stayed the suspension order.
Learned Standing Counsel is present, but not in a position to inform the Court about the present status of enquiry.
Since the matter relates to the year 2005, it appears that the disciplinary proceedings against the petitioner must have been concluded. However, in the interest of justice, it is directed that if the enquiry proceedings against the petitioner has not been completed till date, the same shall be completed within three months from the date of receipt of a certified copy of this order and the authority concerned shall pass final order within one month thereafter as per law.
Interm order granted earlier shall continue till the completion of disciplinary proceedings.
Learned Standing Counsel shall inform the authority concerned about this order.
Subject to the aforesaid observations and directions, this writ petition is disposed of finally.
Order Date :- 11.8.2010 Suresh