PAWAN KUMAR SRIVASTAVA Vs. STATE OF U P

JUDGEMENT

(1.) THE present appeal has been filed against the judgment and order dated 11th March, 2010 passed by learned Single Judge whereby taking into consideration the grievance of the petitioner appellant, the writ petition has been disposed of with certain directions. The case before the learned Single Judge was that the requisite documents had not been supplied to him in the formal inquiry which is conducted by the appellant and he made an application dated 11th January, 2010 requesting the authorities to give the requisite documents which has not been given till date. After taking into consideration the aforesaid argument, learned Single Judge found that the appellant had already submitted his reply on 25th January, 2010 before the District Magistrate but till date no decision has been taken. Learned Single Judge therefore, directed the District Magistrate, Azamgarh to see and ensure that final decision is taken on the reply so submitted by the appellant in accordance with law, preferably within period of two months from the date of production of certified copy of this order before the concerned officer.

(2.) WE have heard Sri O.P. Pandey, learned counsel appearing for the petitioner appellant and learned Standing Counsel who represent respondents nos. 1, 2 and 3 and perused the judgment and order dated 11th March, 2010 passed by learned Single Judge along with memo of appeal.

(3.) THE appeal fails and is dismissed.