Smt. Munni Devi Bajpai vs The State Of U.P. And Others
2011 Latest Caselaw 5706 ALL

Citation : 2011 Latest Caselaw 5706 ALL
Judgement Date : 14 November, 2011

Allahabad High Court

Smt. Munni Devi Bajpai vs The State Of U.P. And Others on 14 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 64427 of 2011
 

 
Petitioner :- Smt. Munni Devi Bajpai
 
Respondent :- The State Of U.P. And Others
 
Petitioner Counsel :- Pawan Kumar Dubey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

The contention of the petitioner is that in view of the criminal cases pending against him, he has been suspended. Vide order dated 29.7.2011, the sentence awarded to the petitioner in a criminal proceeding has been suspended. In pursuance thereof, the petitioner has been allowed to join but he is not being given any work and is not being paid any salary.

Learned Standing Counsel may seek instruction in the matter.

Put up on 18.11.2011 as fresh.

Order Date :- 14.11.2011

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