RAJEEV KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Mani Shanker Pandey, learned Counsel for the petitioner, Mr. Abhishek Srivastava, learned Counsel appearing on behalf of respondent Nos. 2 and 3, Mr. Ram Bahadur Singh, Advocate holding brief of Mr. Brajesh Pratap Singh, learned Counsel for respondent Nos. 4, 5 and 6 and Ms. Monica Arya, learned Additional Chief Standing Counsel appearing on behalf of respondent No. 1.

(2.) This writ petition is directed against the order dtd. 7/6/2023 passed by the Managing Director, Uttar Pradesh Power Corporation Limited, dismissing the petitioner from the Corporation's service.

(3.) A counter affidavit was filed on behalf of the U.P. Power Corporation on 27/7/2023 by Mr. Abhishek Srivastava, learned Counsel appearing on behalf of respondent Nos.2 and 3 and original records of the inquiry also produced before the Court on the date last mentioned. These records have been retained and perused. A statement was made on behalf of learned Counsel for the parties on 27/7/2023 that they do not intend to file any further affidavits. Accordingly, the writ petition was admitted to hearing and heard forthwith on the said date. Judgment was reserved.