Shiv Lal Pal vs State Of U.P. And Others
2011 Latest Caselaw 4022 ALL

Citation : 2011 Latest Caselaw 4022 ALL
Judgement Date : 23 August, 2011

Allahabad High Court

Shiv Lal Pal vs State Of U.P. And Others on 23 August, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 47674 of 2011
 

 
Petitioner :- Shiv Lal Pal
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.K.Pal,Sushil Kumar Pal
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The petitioner is challenging the suspension order on the ground that on vague allegations, the impugned order has been passed.

I have perused the impugned order. The suspension is based only on vague assertion without giving any details for arriving to the allegations made in the order.

Learned Standing Counsel prays for and is granted four weeks time to file counter affidavit. Rejoinder affidavit may be filed within two weeks thereafter.

List thereafter.

Till the next date of listing, the impugned order dated 5.8.2011 shall remain stayed. However, the respondents are not precluded from concluding the inquiry in accordance to law.

Order Date :- 23.8.2011