LAWS(SC)-2001-4-168

J P SINGH Vs. STATE OF UTTAR PRADESH

Decided On April 18, 2001
J.P.SINGH Appellant
V/S
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

(1.) Through this appeal by special leave petition the appellant has put in issue certain observations and comments made against him by a learned Single Judge of the High Court of allahabad while making orders in Criminal miscellaneous Transfer Petition No. 6225/ 1991 titled Ashfaq Hussain v. State of U. P. and Anr. The remarks and observations made by the learned Single Judge of the High Court resulted in disciplinary inquiry being held against the appellant. We are informed that in the disciplinary inquiry initiated vide Administrative committee's Resolution dated 15.7.1992, the enquiry Officer has since submitted his report in respect of various charges and that report came up for consideration before the Judges meeting on 19.8.2000, when the report was accepted and certain punishments were imposed upon the appellant, who has since retired from service. These facts have been stated on an affidavit dated 13.3.2001 by Shri T. M. Khan Officer-on-Special Duty (Litigation) , High court of Allahabad filed in this Court on 23.3.2001. In view of these subsequent developments, this appeal has been rendered infructuous and is dismissed and such. No costs. Appeal dismissed.