Arun Kumar Singh vs State Of U.P. And 5 Ors
2014 Latest Caselaw 5609 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 46668 of 2014
 

 
Petitioner :- Arun Kumar Singh
 
Respondent :- State Of U.P. And 5 Ors
 
Counsel for Petitioner :- Jai Krishna Tiwari
 
Counsel for Respondent :- C.S.C.,Q.H. Siddiqui
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

Argument is that there happens to be two contradictory reports in respect to the charges; otherwise also petitioner was posted at Allahabad from 2007 to 2012 and at that point of time no irregularity was pointed out. It is further submitted that charges against the petitioner are too vague and otherwise not specific, and therefore, on the vague charges petitioner has been placed under suspension.

Sri V.K. Rai, learned Advocate has accepted notice on behalf of respondents 2 to 6. Learned Standing Counsel represents respondent no. 1.

All may file counter affidavit by the next date.

List this matter after three weeks.

As an interim measure, this court directs that till the next date of listing operation of the order of suspension dated 19.8.2014 shall remain stayed. However, inquiry against the petitioner, if any, shall proceed in which petitioner undertakes to cooperate.

Order Date :- 2.9.2014

M.A.A.

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