Vikramajit Mishra, S/O- Sri ... vs State Of U.P.Thru.Prin. Secy., ...
2012 Latest Caselaw 3052 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 26
 

 
Case :- SERVICE SINGLE No. - 550 of 2010
 

 
Petitioner :- Vikramajit Mishra, S/O- Sri Bhikari Mishra
 
Respondent :- State Of U.P.Thru.Prin. Secy., Coop. Societies, & Others
 
Petitioner Counsel :- Kartikey Bajpai
 
Respondent Counsel :- C.S.C.,R.S.Pandey,Rakesh Kumar Nigam
 

 
Hon'ble Ajai Lamba,J. 

Learned counsel for the petitioner contends that sofar as writ for issuance of certiorari in challenge to order of suspension dated 3rd November, 2003 is concerned, the same has been rendered infructuous so much as order of removal from service has been passed. However, the petitioner has not been paid any subsistence allowance for the period of suspension and, therefore, this writ petition survives in regard to prayer no.2.  A writ, order or direction in the nature of mandamus may be issued to the opposite parties to  pay allowances  for the period of suspension.

Arguing counsel for the respondent is not available.

List on 26.7.2012.

No further adjournment would be given.

In case, counsel for the respondent does not appear on the adjourned date, the writ petition be decided on the basis of pleadings.

Order Date :- 18.7.2012

A.Nigam