MOHD. NASEEM UDDIN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Shivam Sharma, learned counsel for the petitioner and Sri Shailendra Kuamr Singh, C.S.C.-III assisted by Sri Shashank Bhasin, learned Standing Counsel for the State respondents.

(2.) By means of this petition the petitioner has prayed following relief:

(3.) Learned Standing Counsel has opposed the prayers made in the writ petition by submitting that the charge-sheet cannot be assailed before the writ Court and the petitioner should participate in the departmental enquiry.