Nand Lal vs Union Of India Thru Secretary, ...
2011 Latest Caselaw 5883 ALL

Citation : 2011 Latest Caselaw 5883 ALL
Judgement Date : 17 November, 2011

Allahabad High Court

Nand Lal vs Union Of India Thru Secretary, ... on 17 November, 2011

Bench: Rajes Kumar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 65455 of 2011
 

 
Petitioner :- Nand Lal
 
Respondent :- Union Of India Thru Secretary, Deptt Of Railways & Another
 
Petitioner Counsel :- Poonam Dubey,M.D. Misra
 
Respondent Counsel :- Vivek Singh
 

 
Hon'ble Rajes Kumar,J.

The petitioner is claiming promotion. The promotion of the petitioner has been denied on the ground that against the petitioner criminal cases are pending.

Learned counsel for the petitioner submitted that by the order dated 22.10.2010, in Criminal Misc. Bail Application No. 308538 of 2010, his sentence has been suspended by this Court and, therefore, he is entitled to be considered for promotion.

Learned counsel for the petitioner may show any authority that during the suspension of sentence, the claim of promotion can be considered.

Put up tomorrow i.e. on 18.11.2011 as fresh.

Order Date :- 17.11.2011