Ganpati Jha, Archak vs State Of U.P. And Anr.
2016 Latest Caselaw 4783 ALL

Citation : 2016 Latest Caselaw 4783 ALL
Judgement Date : 2 August, 2016

Allahabad High Court

Ganpati Jha, Archak vs State Of U.P. And Anr. on 2 August, 2016

Bench: Pradeep Kumar Baghel




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - A No. - 35074 of 2016
 

 
Petitioner :- Ganpati Jha, Archak
 
Respondent :- State Of U.P. And Anr.
 
Counsel for Petitioner :- Pranab Kumar Ganguli,Anil Bhushan
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pradeep Kumar Singh Baghel,J.

It is contended on behalf of the petitioner that he has been placed under suspension for more that one year and disciplinary proceedings have not been concluded. Learned counsel for the petitioner has placed reliance on a recent judgment of the Supreme Court in the case of Ajai Kumar Chaudhary v. Union of India hrough its Secretary and another, JT 2015 (2) SC 487 wherein the Supreme Court has held that prolong suspension is an arbitrary action.

Let Chief Executive Officer, respondent no.2 file his personal affidavit in the matter on the next date.

Put up this case on 22.08.2016 as supplementary fresh.

Order Date :- 2.8.2016