DAULAT SINGH AERI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SRI Rajesh Joshi, Advocate present for the petitioner.

(2.) SRI N.P. Sah, Standing Counsel present for the State of Uttarakhand.

(3.) THE petitioner has challenged the impugned order dated 22.11.2010 on the principal of double jeopardy. It is the contention of the petitioner that on similar set of charges, punishment was imposed on him by the management committee on 11.5.2010 and he was constrained to file a writ petition. During the pendency of the said writ petition, order dated 11.5.2010 was recalled. It is submitted by the learned counsel for the petitioner that when the said order was recalled, there was no occasion for the management committee to give a show cause notice (presently impugned in the writ petition) on the similar set of charges.