NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO(S). 3474/2018 (ARISING FROM SLP (C) NO.30093/2017)

LAKSHMI NARAIN DUBEY                               APPELLANT(S)

                               VERSUS

STATE OF UTTAR PRADESH & ORS.                    RESPONDENT(S)

J U D G M E N T

KURIAN, J.

Leave granted. 2. The appellant is before this Court, aggrieved by the judgment dated 16.08.2017, whereby the Division Bench of the High Court declined to interfere with the  judgment  dated  17.07.2012  passed  in  Writ  A. No.33265/2012.  The learned Single Judge had rejected the request of the appellant to interfere with the order of the Competent Authority declining approval to his appointment. 3. In the nature of order we propose to pass, it is not necessary to go into the factual matrix.  Suffice it to note that the issue pertains to the service of

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the appellant under the Management.   4. Learned  counsel  appearing  for  the  appellant submits that since the appellant is in service, he can  be  terminated  from  service  only  after  a  show cause  notice  is  issued  and  his  explanation  is considered. 5. Learned  counsel  appearing  for  the  proposed impleader/Mr. Ram Raseele Pandey submits that he may be  heard  in  the  matter  since  the  appellant  has suppressed some relevant information from this Court. 6. We  do not  think that  we should  go into  these aspects at this stage.  As and when the appellant is issued a show cause notice and he is heard, Mr. Ram Raseele Pandey, who now seeks to be impleaded will also be given an opportunity of hearing. 7. In  that  view  of  the  matter,  this  appeal  is disposed of as follows:

The Competent Authority shall issue a show cause notice to the appellant within a period of one month from today.  Thereafter, the Competent Authority shall afford an opportunity for hearing to the appellant and  Mr. Ram Raseele Pandey and any other interested/affected parties and take a final decision in the matter, within a period of three  months  thereafter.   The  impugned  orders

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shall  not  stand  in  the  way  of  the  Competent Authority passing orders on merits.

8. Pending  applications,  if  any,  shall  stand disposed of. 9. There shall be no orders as to costs.

.......................J.               [KURIAN JOSEPH]  

.......................J.               [NAVIN SINHA]  

NEW DELHI; APRIL 02, 2018.

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