ELAM DAS Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has moved this writ petition seeking indulgence of this Court for a direction to respondent No.1-Secretary, Urban Development Directorate, Uttarakhand to decide the Departmental Appeal of the petitioner dtd. 7/8/2023 filed under Rule 11 of the Uttarakhand Government Servant (Disciplinary and Appeals) Rules 2003 as amended up to date (hereinafter referred to as the Rules 2003) within a stipulated period.

(3.) Petitioner was posted as Executive Officer and he retired on 31/3/2022 from Nagar Nigam Rishikesh. He was departmentally proceeded with, on the basis of certain allegation of some financial irregularities in purchasing of LED street lights, for the period during which he was posted in Nagar Palika Parishad Manglore in the year 2014-16.