A.K. Upadhyay vs State Of U.P. And 2 Others
2014 Latest Caselaw 2543 ALL

Citation : 2014 Latest Caselaw 2543 ALL
Judgement Date : 4 July, 2014

Allahabad High Court

A.K. Upadhyay vs State Of U.P. And 2 Others on 4 July, 2014

Bench: Sheo Kumar Singh, Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 33961 of 2014
 

 
Petitioner :- A.K. Upadhyay
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Ram Kumar Ojha,Vinod Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Rajan Roy,J.

Main argument is that petitioner has been suspended for the charge in relation to the period when he was not posted at that place.

This is a factual issue.

Averment in this respect is made in para 3, 4 and other paragraph of the writ petition.

Learned Standing Counsel is to obtain instruction and place the complete facts before this court on the next date.

Put up this matter on 15th July, 2014, as fresh.

Order Date :- 4.7.2014

M.A.A.

( Rajan Roy, J.) ( S.K. Singh, J. )

Download the LatestLaws.com Mobile App