Dr. Rajvir Singh vs State Of U.P. And 2 Ors
2014 Latest Caselaw 6365 ALL

Citation : 2014 Latest Caselaw 6365 ALL
Judgement Date : 11 September, 2014

Allahabad High Court

Dr. Rajvir Singh vs State Of U.P. And 2 Ors on 11 September, 2014

Bench: Sheo Kumar Singh, Dinesh Maheshwari




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 48922 of 2014
 

 
Petitioner :- Dr. Rajvir Singh
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- Pradeep Saxena,Ram Singh
 
Counsel for Respondent :- C.S.C.,Pankaj Srivastava
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

One of the argument is that State Government being appointing authority, the Municipal Commissioner has no jurisdiction to withdraw the work and get the resolution of removal of the petitioner carried out.

Learned Standing Counsel is to obtain instruction that whether State Government is the competent authority or Municipal Commissioner is the competent authority.

Put up this matter, as fresh, on 18.9.2014.

Order Date :- 11.9.2014

M.A.A.

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

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