Indra Pal vs Food Corporation Of India Through ...
2012 Latest Caselaw 3345 ALL

Citation : 2012 Latest Caselaw 3345 ALL
Judgement Date : 1 August, 2012

Allahabad High Court

Indra Pal vs Food Corporation Of India Through ... on 1 August, 2012

Bench: Ajai Lamba




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 6942 of 2010
 

 
Petitioner :- Indra Pal
 
Respondent :- Food Corporation Of India Through Its General Manager Lko.
 
Petitioner Counsel :- Shishir Jain
 
Respondent Counsel :- Ashutosh Kumar Singh,Alka Verma
 

 
Hon'ble Ajai Lamba,J.

Learned counsel for the respondent has pointed out that it is has been held by the Hon'ble Supreme Court of India in (2007) 1 UPLBEC 962, Noida Enterpreneurs Association v. Noida & ors., that criminal proceedings and disciplinary proceedings can co-exist and, therefore, order of stay be vacated. Similar view has been taken by the Hon'ble Supreme Court in (1996) 6 SCC 417, State of Rajasthan v. B.K. Meena & ors.

Taking into account the legal position, as contended by learned counsel for the respondent, interim direction is vacated.

List this case on 27.8.2012.

Order Date :- 1.8.2012

A.Nigam