Dr.Suresh Chandra vs State Of U.P. Thorugh The ...
2011 Latest Caselaw 1493 ALL

Citation : 2011 Latest Caselaw 1493 ALL
Judgement Date : 4 May, 2011

Allahabad High Court

Dr.Suresh Chandra vs State Of U.P. Thorugh The ... on 4 May, 2011

Bench: Devi Prasad Singh, S.C. Chaurasia




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 27
 

 
Case :- SERVICE BENCH No. - 813 of 2011
 

 
Petitioner :- Dr.Suresh Chandra
 
Respondent :- State Of U.P. Thorugh The Principal Secy. Medical Edu. Lko.
 
Petitioner Counsel :- S.C.Yadav
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Devi Prasad Singh,J.

Hon'ble S.C. Chaurasia,J.

The grievance of the petitioner is that the impugned order of suspension has been passed on unfounded ground. The petitioner was never posted in the District Hospital-Etawah rather he has been posted at outline hospital situated at Birari. Submission of learned counsel is that only officiating charge of the office has been given to him of District Hospital-Etawah, where it is not necessary to remain present always.

Put up on 6.5.2011 to enable learned Standing Counsel to seek instructions in the matter and also produce the relevant record.

Order Date :- 4.5.2011

Rizvi