SANJEEVA KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anil Pratap Singh, learned Additional Advocate General assisted by Sri Indrajeet Shukla, learned Additional Chief Standing Counsel for the Applicant / opposite parties in the writ petition and Sri S.M. Singh Royekwar, learned counsel for the writ petitioner / respondents in the present application.

(2.) Admittedly, the writ petition bearing Service Single No. 30782 of 2018 (Sanjeev Kumar Singh vs. State of U.P. and others) has already been decided finally on 27/5/2019 but the State opposite parties have filed the application under the title of "Application for Leave to Pass Final Order In Disciplinary Proceedings Against The Petitioner In Terms Of Directions Contained in Judgment And Order dtd. 27/5/2019" on 29/7/2022.

(3.) For disposal of the aforesaid application it would be necessary to reproduce the final order dtd. 27/5/2019 herein below: