Rajendra Kumar vs State Of U.P.Throu The Prin. Secy. ...
2012 Latest Caselaw 3892 ALL

Citation : 2012 Latest Caselaw 3892 ALL
Judgement Date : 31 August, 2012

Allahabad High Court

Rajendra Kumar vs State Of U.P.Throu The Prin. Secy. ... on 31 August, 2012

Bench: Ritu Raj Awasthi




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 5
 

 
Case :- SERVICE SINGLE No. - 4593 of 2012
 

 
Petitioner :- Rajendra Kumar
 
Respondent :- State Of U.P.Throu The Prin. Secy. Deptt.Of Bal Vikas & Ors.
 
Petitioner Counsel :- A.P.Singh
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Ritu Raj Awasthi,J.

Notice on behalf of opposite party nos. 1 to 4 has been accepted by the learned Chief Standing Counsel.

Learned counsel for the petitioner submits that the petitioner has been placed under suspension on totally vague and unsustainable allegations as the pettiioner has no role to play with respect to use of money for hot cook and the District Programme Officer, who has issued the cheque of the said scheme has not been placed under suspension.

Learned Standing Counsel shall seek instructions in the matter within a week.

List thereafter, as fresh.

Order Date :- 31.8.2012

Subodh/-