Dr. Karan Singh vs State Of U.P. And Another
2014 Latest Caselaw 5405 ALL

Citation : 2014 Latest Caselaw 5405 ALL
Judgement Date : 29 August, 2014

Allahabad High Court

Dr. Karan Singh vs State Of U.P. And Another on 29 August, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 45843 of 2014
 

 
Petitioner :- Dr. Karan Singh
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- S.P. Sharma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

Argument is that petitioner has discharged his duties with utmost satisfaction to the public at large. It is submitted that the charges levelled are not so serious warranting any major punishment.

On the facts, respondents are to file counter affidavit on or before the next date.

List this matter after one month.

As an interim measure, this court directs that till the next date of listing operation of the order dated 9th August, 2014 shall remain stayed and petitioner will not be treated under suspension.

However, inquiry, if any against the petitioner is to proceed in which petitioner undertakes to cooperate.

Order Date :- 29.8.2014

M.A.A.

(Dinesh Maheshwari, J.) ( S.K. Singh, J.)