NARENDRA SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Manish Misra and Sri Sarvesh Kumar Saxena, learned counsels for the petitioner and Sri Pankaj Patel, learned Additional Chief Standing Counsel for the State-opposite parties.

(2.) Both the aforesaid writ petitions have been filed by one and the same petitioner, therefore, with the consent of learned counsel for the parties, both the writ petitions have been connected and are being decided by a common judgment.

(3.) On the basis of arguments so advanced by the learned counsel for the parties in both the writ petitions and pleadings so exchanged therein, the question involved in the writ petitions is that as to whether departmental inquiry would be treated to have been initiated with effect from the date when the order for initiation of departmental inquiry is issued or from the date when the charge-sheet is issued to the charged employee seeking defence reply.