Kaushal Singh Bhadauria vs State Of U.P. Thru' Principal ...
2013 Latest Caselaw 992 ALL

Citation : 2013 Latest Caselaw 992 ALL
Judgement Date : 16 April, 2013

Allahabad High Court

Kaushal Singh Bhadauria vs State Of U.P. Thru' Principal ... on 16 April, 2013

Bench: Tarun Agarwala




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - A No. - 26080 of 2008
 

 
Petitioner :- Kaushal Singh Bhadauria
 
Respondent :- State Of U.P. Thru' Principal Secy. Home & Others
 
Petitioner Counsel :- Sharad Kumar Srivastava,Ajay Bhanot
 
Respondent Counsel :- C.S.C.,B.N.Mishra
 

 
Hon'ble Tarun Agarwala,J.

Heard the learned counsel for the petitioner and the learned Standing Counsel.

The controversy involved in the present writ petition is squarely covered by a decision of this Court dated 5th March, 2013 passed in Writ Petition No.50026 of 2007, Raghvendra Nath Tripathi Vs. State of U.P. and others, who were also suspended pursuant to the same offence.

In the light of the aforesaid, the suspension order is quashed.

The writ petition is allowed.

Order Date :- 16.4.2013

Bhaskar

(Tarun Agarwala, J.)

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