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Surendra Pal Singh vs Principal Chief Conservator Of ...
2016 Latest Caselaw 1475 ALL

Citation : 2016 Latest Caselaw 1475 ALL
Judgement Date : 18 April, 2016

Allahabad High Court
Surendra Pal Singh vs Principal Chief Conservator Of ... on 18 April, 2016
Bench: Pradeep Kumar Baghel



HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 13965 of 2016
 

 
Petitioner :- Surendra Pal Singh
 
Respondent :- Principal Chief Conservator Of Forest, Lucknow And 2 Others
 
Counsel for Petitioner :- Kamal Nayan Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

It is contended by the learned counsel for the petitioner that the suspension order has been passed without any pending enquiry. He submits that from the order itself it is evident that no enquiry is in contemplation.

Learned Standing Counsel was granted time to seek instruction on 31.03.2016. He has informed the appropriate authority on 01.04.2016.

On his prayer, a week further time is granted.

List this case in the next cause list among top ten cases.

Order Date :- 18.4.2016

AU

 

 

 
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