Society For Education & Welfare ... vs Union Of India And Others
2012 Latest Caselaw 5960 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 63730 of 2012
 

 
Petitioner :- Society For Education & Welfare Awareness And Another
 
Respondent :- Union Of India And Others
 
Petitioner Counsel :- I.N. Singh,Ajay Yadav
 
Respondent Counsel :- C.S.C.,A.S.G.I.(2012/5764),Sunil Kumar Singh
 

 
Hon'ble Sushil Harkauli,J.

Hon'ble Kalimullah Khan,J.

By the apparently final order dated 31.5.2011, this Court required and directed an inquiry to be held by the State Government through an officer not below the rank of Principal Secretary.

The impugned order annexure-1 to this writ petition, which is dated 30.6.2012 is by the District Magistrate. It does not refer to any kind of inquiry having been conducted by any officer not below the rank of Principal Secretary.

Learned counsel for the respondent no.1 and the learned counsel for the remaining respondents pray for and are granted one month's time to file a counter affidavit. List thereafter.

In the meantime, in view of what has been stated above, we direct that no coercive action shall be taken against the petitioners on the basis of the impugned order dated 30.6.2012, passed by the District Magistrate, Kanpur-Nagar (Annexure 1) and Annexure 2, till the next date of listing.

Order Date :- 7.12.2012

Hasnain

(Kalimullah Khan, J.)    (Sushil Harkauli, J.)