Suresh Singh S/O Ranjit Singh vs State Of U.P. Thru. P.S. Handloom & ...
2014 Latest Caselaw 505 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 65740 of 2008
 

 
Petitioner :- Suresh Singh S/O Ranjit Singh
 
Respondent :- State Of U.P. Thru. P.S. Handloom & Textiles..& Others
 
Counsel for Petitioner :- Udayan Nandan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajes Kumar,J.

Hon'ble Anjani Kumar Mishra,J.

Writ Petition No. 37505 of 1997, Rajendra Kumar Vs. Commissioner & Director, Hathkargha Evam Vastra & another, is pending and is cognizable by the learned Single Judge.  In the  said writ petition, Sri Rajendra Kumar has challenged his termination order. The operation of the termination order has been stayed by this Court vide order dated 21.11.1997.

We are of the view that the decision in Writ Petition No. 37505 of 1997, Rajendra Kumar Vs. Commissioner & Director, Hathkargha Evam Vastra & another will have the material bearing on the present case. In the circumstances, let this writ petition be listed after the decision in Writ Petition No. 37505 of 1997.

Office is directed to list the Writ Petition No. 37505 of 1997 before the learned Single Judge.

Order Date :- 3.4.2014

OP