BAHGAT SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Mr. Pankaj Rai, learned Additional Chief Standing Counsel for the respondents.

(2.) The grievance of the petitioner that impugned order dated 27.07.2014 passed by the respondent no.4 is an ex-parte order and same is liable to be set-aside.

(3.) With the consent of learned counsel for the parties, I proceed to decide this matter finally at this stage under the Rules of this Court since learned Additional Chief Standing Counsel submitted that the argument advanced by learned counsel for the petitioner is based on the facts borne out from bare perusal of impugned order as also the legal position well settled in this regard.