Mahendra Pal Singh vs State Of U.P. And Others
2011 Latest Caselaw 2319 ALL

Citation : 2011 Latest Caselaw 2319 ALL
Judgement Date : 13 June, 2011

Allahabad High Court

Mahendra Pal Singh vs State Of U.P. And Others on 13 June, 2011

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 34190 of 2011
 

 
Petitioner :- Mahendra Pal Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Raj Narain
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

This writ petition has been filed against the order of suspension dated 9.5.2011 in contemplation of enquiry and during the period of suspension the petitioner is allowed subsistence allowance to be paid. Whatever the grievance of the petitioner is, the same is to be sorted out in the enquiry itself.

No interference is called for by this Court in exercise of the writ jurisdiction under Article 226 of the Constitution of India.

The petition is, accordingly, dismissed.

Order Date :- 13.6.2011

SKM

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