SHARMILA TRIPATHI Vs. STATE OF U P

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and the learned Standing Counsel appearing for the opposite parties prays for and is allowed six weeks' time for filing counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter. List immediately after expiry of the aforesaid period. The submission of the learned counsel for the petitioner is that the impugned order dated 01.06.2009, by which the petitioner's services have been terminated, has been passed without considering the reply submitted by the petitioner to the charge-sheet and without holding any enquiry in gross violation of principles of natural justice. In view of the above, it is provided that the effect and operation of the order dated 01.06.2009 passed by the opposite party no.3, as contained in Annexure-1 to the writ petition, shall remain until further orders of this Court. However, it will be open to the opposite parties to proceed against the petitioner in accordance with law.