Allahabad High Court
Dr. Vidya Shanker Sonkar vs State Of U.P. Thru Secy. Medical ... on 3 July, 2010
Bench: Uma Nath Singh, Devendra Kumar Arora
Court No. - 2 Case :- SERVICE BENCH No. - 407 of 2009 Petitioner :- Dr. Vidya Shanker Sonkar Respondent :- State Of U.P. Thru Secy. Medical Education & Others Petitioner Counsel :- A.S. Rakhra Respondent Counsel :- C.S.C. Hon'ble Uma Nath Singh,J.
Hon'ble Devendra Kumar Arora,J.
The petitioner has challenged the impugned suspension order dated 27.01.2009 and also the Charge Sheet dated 27.01.2009, as contained in Annexure Nos.1 and 2 respectively to the writ petition. Vide order dated 06.03.2009, this Court stayed the operation of the impugned suspension order dated 27.01.2009. Learned State Counsel is not in a position to inform the present status of the disciplinary proceedings.
Since the suspension order of the petitioner is of 2009, therefore, in the interest of justice, it is hereby directed that if the disciplinary proceedings have not yet been concluded, the same will be concluded by the authority concerned as per law within a period of three months from the date of receiving a copy of this order and the outcome of the same will be communicated to the petitioner. Interim order dated 06.03.2009 will continue to remain in operation till completion of departmental proceedings. Learned State Counsel will communicate the order of this Court to the authority concerned.
With the aforesaid observations and directions, the writ petition is disposed of finally.
Order Date :- 3.7.2010 A. Katiyar