Paras Nath vs State Of U.P. And 3 Ors
2014 Latest Caselaw 6739 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 50696 of 2014
 

 
Petitioner :- Paras Nath
 
Respondent :- State Of U.P. And 3 Ors
 
Counsel for Petitioner :- A. Chaturvedi,Shashi Nandan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sheo Kumar Singh,J.

Hon'ble Dinesh Maheshwari,J.

Argument is that against the order which has been referred in the impugned order, a revision has already been filed which is still pending, and therefore, on the premises that order passed by the petitioner was incorrect and that was to extend benefit to some of the persons, suspension is not at all justified.

Notices means for respondents have been accepted by learned Chief Standing Counsel.

Counter affidavit may be filed by the next date.

List this petition after six weeks.

As an interim measure, we direct that till the next date of listing operation of the order dated 3rd September, 2014 shall remain stayed. However, inquiry against the petitioner, if any, is to proceed in which petitioner undertakes to cooperate.

Order Date :- 19.9.2014

M.A.A.

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