RANPAL SINGH RATHI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Anurag Kumar Singh, learned counsel for the petitioner and Sri Ram Pratap Singh Chauhan, learned counsel for the respondents.

(2.) The petitioner in this writ petition is seeking quashing of the departmental proceedings continuing against the petitioner as well as the chargesheet dated 24.05.2014 and is also praying for arrears of salary from 12.12.2013 to 31.01.2014.

(3.) The petitioner was working as Cane Development Inspector in the Uttar Pradesh, Cooperative Sugar Factories Federation Ltd. and had retired from service on 31.01.2014 on attaining the age of superannuation. He was placed under suspension by an order dated 12.12.2013 which was challenged in the Writ Petition No.7866 (S/S) of 2013 and the Court had been pleased to stay the order of suspension. In the meantime the petitioner has retired from service on 31.01.2014. Admittedly, a chargesheet was issued to the petitioner on 24.05.2014, copy of which has been filed as Annexure-6 at page 36 of the writ petition.