Arvind Chand Srivastava vs State Of U.P. And 2 Ors
2014 Latest Caselaw 6384 ALL

Citation : 2014 Latest Caselaw 6384 ALL
Judgement Date : 11 September, 2014

Allahabad High Court

Arvind Chand Srivastava 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. - 48924 of 2014
 

 
Petitioner :- Arvind Chand Srivastava
 
Respondent :- State Of U.P. And 2 Ors
 
Counsel for Petitioner :- Siddharth Khare,Ashok Khare
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

Argument is that petitioner was earlier suspended and was attached with the office of the Engineer in Chief and that order was stayed by this court and therefore, petitioner is entitled to be given posting at some other place but again placing him under attachment in the office of Chief Engineer (Development) is not justified.

Learned Standing Counsel is to obtain instruction and to make statement in this respect.

Let this matter be posted, as fresh, on 18th September, 2014.

Order Date :- 11.9.2014

M.A.A.

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