AMITA TRIPATHI Vs. STATE OF U. P.

JUDGEMENT

(1.) Earlier, when the order dtd. 11/11/2024 directing the respondent No.5 to file his personal affidavit was not complied with, this Court, by order dtd. 21/11/2024, directed personal appearance of the officer concerned explaining the reason of initiation of another inquiry despite stay of third de novo investigation.

(2.) Today, personal affidavit of Shri N.B. Savita, presently posted as Joint Development Commissioner, Kanpur Division, Kanpur has been filed in Court which is taken on record. The said officer is also personally present before us.

(3.) The grievance raised by means of this writ petition is to the effect that despite culmination of inquiries, one after another, in favour of the petitioner, the respondent-officers are bent upon to hold de novo inquiry which is an abuse of the process of law. Considering the material on record and the arguments advanced, this Court passed following order on 8/8/2024:-