Rajesh Singh Chauhan, J. - (1.) Heard Sri Amrendra Nath Tripathi, learned counsel for the petitioner. Notice for opposite party no.1 has been accepted by the office of learned CSC. Sri Rakesh Kumar Chaudhary has accepted notices for opposite parties no.2 to 4.
(2.) By means of this petition, the petitioner has assailed the order dated 12.4.2019 passed by opposite party no.3 i.e. Secretary, State Election Commission, U.P. (Panchayat and Local Bodies), Lucknow and also charge sheet dated 19.7.2018 (Annexure No.3 to the writ petition).
(3.) The case set forth by the learned counsel for the petitioner is that the charge sheet dated 19.7.2018 has admittedly been served upon the petitioner on 21.7.2018 as being reflected from Annexure No.5 to the writ petition, which is the enquiry report and it has been indicated in the aforesaid charge sheet that the petitioner would file defence reply to the charge sheet on or before 20.7.2018.;