AKHILESH DIXIT Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Kunwar Mayank Singh, learned counsel for the petitioner, Sri Laxmi Kant Mishra, learned counsel appearing for the respondent Mandi Parishad, learned Standing Counsel appearing for the State respondent and perused the record.

(2.) By means of this writ petition, under Article 226 of the Constitution of India, the petitioner has prayed for conclusion of the pending enquiry against the Secretary of the Mandi Parishad concerned in accordance with law.

(3.) At the very outset, learned counsel appearing for the respondent Mandi Parishad has placed before this Court the enquiry report submitted before the Deputy Director (Administration) of U.P. State Krishi Utpadan Mandi Parishad on 9.9.2019, copy of the same is taken on record.