M. DEVARAJ Vs. RAKESH KUMAR SHARMA

JUDGEMENT

(1.) Heard Sri. Manish Goyal, learned Additional Advocate General, assisted by Ms. Akansha Sharma, learned Standing Counsel for the respondent-appellant, Shri. Abhishek Srivastava, learned counsel for the U.P. Power Corporation Limited and Sri Manu Mishra, learned counsel for petitioner-respondent.

(2.) This intra-court appeal has been filed by Sri M. Devraj, Principal Secretary, Department of Technical Education, Government of U.P., Lucknow, being aggrieved by the order of learned single judge dtd. 7/8/2023, passed in Writ-A No. 12847 of 2023 (Rakesh Kumar Sharma v. U.P. Power Corporation Limited and 4 Others).

(3.) By that order, the learned single judge has required the present respondent-appellant (hereinafter referred to as the Revising Authority) to explain the circumstances in which he failed to notice the "gaping flaw in the proceedings before the Inquiry Officer" as described by the learned single judge. For ready reference, the entire order dtd. 7/8/2023, passed by the learned single judge is quoted below: