RAKESH KUMAR NAYAK Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Mr. Rishi Raj learned counsel for petitioner, learned State Counsel for opposite parties no.1 to 4 and Mr. R.K.Upadhyaya, learned counsel for opposite party no.5.

(2.) Petition has been filed challenging charge-sheet dtd. 24/5/2023 as well as consequent departmental proceedings. Further prayers are for quashing of the order dtd. 31/12/2022 initiating departmental proceedings for imposition of major penalty as well as the order dtd. 23/2/2023 and the charge-sheet dtd. 26/11/2024.

(3.) It has been submitted that with regard to an incident which took place in the year 2015, a show cause notice was issued to petitioner on 16/11/2021 which was replied to by him, whereafter by means of order dtd. 31/12/2022, reference was made to the State Government for initiating departmental proceedings for imposition of major penalty.