Ram Narayan Patel vs State Of U.P. Thru Secy. And 3 ...
2014 Latest Caselaw 3759 ALL

Citation : 2014 Latest Caselaw 3759 ALL
Judgement Date : 28 July, 2014

Allahabad High Court

Ram Narayan Patel vs State Of U.P. Thru Secy. And 3 ... on 28 July, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 38330 of 2014
 

 
Petitioner :- Ram Narayan Patel
 
Respondent :- State Of U.P. Thru Secy. And 3 Others
 
Counsel for Petitioner :- Arvind Srivastava,Mohd. Israr
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

Argument is that petitioner was on election duty at Kanpur Dehat on 13.5.2014 and on that date the lady was at Allahabad which may be clear from the call details, and therefore, placing the petitioner under suspension is not at all justified.

Learned Standing Counsel may obtain instruction specially in the first part of the order.

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

Order Date :- 28.7.2014

M.A.A.

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

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