Dr. Anil Kumar Rawat vs State Of U.P. Thru Secy. And 4 ...
2014 Latest Caselaw 3497 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 37395 of 2014
 

 
Petitioner :- Dr. Anil Kumar Rawat
 
Respondent :- State Of U.P. Thru Secy. And 4 Others
 
Counsel for Petitioner :- V.K. Singh,D.K. Singh,Rajesh Kr. Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

Argument is that principal has no authority to pass the impugned order dated 26.5.2014 and as on date the committee of management in whose place respondent no. 4 is functioning can be said to have the authority to pass the order.

Learned Standing Counsel submits that the impugned order dated 26.5.2014 appears to be just a communication which is clear from the first line of the order.

Be as it may, learned Standing Counsel is to obtain instruction from respondent no. 4 that whether he has exercised his power and has passed any order which has been communicated by the Principal or that is an independent order.

Put up this matter, as fresh, on 31st July, 2014.

Order Date :- 22.7.2014

M.A.A

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