Raj Narain Singh vs State Of U.P. And Others
2012 Latest Caselaw 1480 ALL

Citation : 2012 Latest Caselaw 1480 ALL
Judgement Date : 9 May, 2012

Allahabad High Court

Raj Narain Singh vs State Of U.P. And Others on 9 May, 2012

Bench: Rakesh Tiwari, Het Singh Yadav




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 21644 of 2012
 

 
Petitioner :- Raj Narain Singh
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Irshad Ali
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rakesh Tiwari,J.

Hon'ble Het Singh Yadav,J.

Heard learned counsel for the parties and pursed the record.

By means of this petition, the petitioner has prayed for quashing the order dated 13.4.2012 passed by Director, Sports, Sports Directorate, U.P. Khel Bhawan, Sports Building Lucknow. ( Annexure No. 14 to the writ petition).

The petitioner was appointed on the post of Regional Sports Officer, Grade II at Lucknow Headquarter on 12.2.2004. The petitioner was given additional charge on the post of Regional Sports Officer, District Allahabad on 25.3.2011. The inmates of the hostel as well as players who were connected with the Amitabh Bachchan Sport Complex, Allahabad made complaint to the Regional Sports Officer. Respondent no.4 also made complaint to the Director Sports and Secretary Sport U.P. Lucknow. Pursuant to that the Principal Secretary, Sports U.P. Government, Lucknow has passed the impugned suspension order dated 13.4.2012 and appointing Shri Anil Kumar Banodha, Deputy Director, Sports as Inquiry Officer to inquire into the allegations leveled against the petitioner.

Learned standing counsel submits that petitioner has been suspended on complains of girls inmates and employees of the Sports complex aforesaid of harassment and not payment of salary.

Moreover, the suspension is not punishment and requires no interference at this stage under Article 226 of the Constitution of India.

However, in the facts and circumstances of the case, we direct the Inquiry Officer to conclude the inquiry proceedings within a period of two months from the date of production of a certified copy this order. The petitioner will submit a certified copy of this order before the respondents within two weeks and will co-operate in the inquiry proceedings.

The writ petition is accordingly disposed of.

Order Date :- 9.5.2012