Vinod Kumar Sharma vs State Of U.P. And 3 Others
2015 Latest Caselaw 2252 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- SPECIAL APPEAL No. - 635 of 2015
 

 
Appellant :- Vinod Kumar Sharma
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Appellant :- Namit Srivastava,V.N. Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Shashi Kant,J.

Heard learned counsel for the parties and perused the record. 

The Hon'ble Single Judge has recorded in the facts of the case that the suspension of the appellant, for not responding to the directions issued by the superior authorities and in the matter of non production of the list of Chaukidars appointed without specific directions unauthorisedly warrants no interference.

The issue as to whether the charges as levelled against the appellant would be established during the departmental enquiry need not be gone into at this stage as during departmental enquiry, petitioner will have every opportunity to prove his innocence by leading such evidence as he may be advised.

We find no illegality in the order of the Single Judge.

The appeal is accordingly disposed of.

Order Date :- 10.9.2015

Ashish Pd.