Bhagwati Prasad vs State Of U.P. And 4 Ors
2014 Latest Caselaw 6848 ALL

Citation : 2014 Latest Caselaw 6848 ALL
Judgement Date : 23 September, 2014

Allahabad High Court

Bhagwati Prasad vs State Of U.P. And 4 Ors on 23 September, 2014

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 51366 of 2014
 

 
Petitioner :- Bhagwati Prasad
 
Respondent :- State Of U.P. And 4 Ors
 
Counsel for Petitioner :- Arvind Sen Gupta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajan Roy,J.

The petitioner was engaged as a contractual employee. He has been disengaged on account of involvement in a criminal case.

In the circumstances of the case, I do not find any valid ground for interference under Article 226 of the Constitution of India. The writ petition is accordingly dismissed. However, it is open for the petitioner to avail such remedy as may be available to him under the law.

It is further provided that in the event no charge is framed against the petitioner, in the criminal case, he may move a representation to the concerned authority, who shall consider and decide the same expeditiously.

Order Date :- 23.9.2014

SKS