AJAY KUMAR PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this petition the petitioner has assailed the order dated 20.1.2017 issued by the Director, Museum, Directorate, U.P. whereby the petitioner has been given the charge-sheet dated 19.1.2017 which is contained as Annexure no. 1 to the writ petition, therefore, the present petition impeaches the charge-sheet dated 19.1.2017.

(3.) It is to be noted here that by means of Writ-Service Single No. 20361 of 2016: Dr. Ajay Kumar Pandey vs. State of U.P. & others the petitioner has impeached the suspension order dated 4.8.2016 and the said writ petition was connected with this writ petition vide order dated 9.3.2017 passed by this Court. The aforesaid writ petition i.e. Service Single No. 20361 of 2016 has been allowed by this Court vide judgment and order dated 24.7.2019 quashing the suspension order dated 4.8.2016.