BRAHMA SHANKAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri R.J. Trivedi, learned counsel for the petitioner and Dr. Udai Veer Singh, learned Addl. Chief Standing Counsel for the State-respondents.

(2.) Under challenge is the order dated 4.11.2019 passed by opposite party no.1 whereby the direction for conducting the departmental enquiry against the petitioner has been issued dispensing with the condition of seeking approval under Regulation 351-A of the Civil Services Regulations treating the continuous enquiry pursuant to the order of Hon'ble Apex Court in this matter. The petitioner has also assailed the charge sheet dated 8.11.2019 issued by the enquiry officer.

(3.) I have reserved the judgment in this case on 2.12.2019 and before delivering the judgment, on 4.12.2019, Sri R.J. Trivedi has filed an application in the Court, which is unnumbered in the title of 'application for taking official order dated 30.11.2019' on record. I am taking cognizance of the aforesaid application by placing it on record. By means of this application, learned counsel for the petitioner has brought a copy of office memo dated 30.11.2019 on record whereby the impugned charge sheet dated 8.11.2019 has been withdrawn by the competent authority holding that the enquiry shall be conducted on the basis of earlier charge sheet dated 21.4.2006.