Raj Kumar vs State Of U.P. & Others
2012 Latest Caselaw 3824 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - A No. - 41566 of 2012
 

 
Petitioner :- Raj Kumar
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- S.N. Pandey,A.K. Dwivedi
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Devendra Pratap Singh,J.

Heard learned counsel for the parties and with their consent this petition is being finally disposed off.

The petitioner was working as a 'Neel Chitrakar' in the office of Executive Engineer, Prantiya Khand, P.W.D., Karvi, Chitrakoot. He was sent to jail in a Case Crime No. 377 of 2012 under section 452, 323, 506 I.P.C.on 3.7.2012 and since he was in jail for more than 48 hours, he was suspended under the rules vide order dated 10.7.2012. However, the petitioner has been released on bail on 10.7.2012 itself and therefore has approached the Executive Engineer through various representations including the representation dated 16.7.2012, Annexure-6 to the writ petition but yet no consequential orders have been passed.

If that is so, the respondent no.3 may consider the claim of the petitioner within a period of four weeks from the date of submission of a certified copy of this order along with a fresh copy of his representation.

Order Date :- 29.8.2012

AU