Lkhmahendra Singh vs State Of U.P. And 2 Others
2016 Latest Caselaw 6111 ALL

Citation : 2016 Latest Caselaw 6111 ALL
Judgement Date : 22 September, 2016

Allahabad High Court

Lkhmahendra Singh vs State Of U.P. And 2 Others on 22 September, 2016

Bench: B. Amit Sthalekar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 45724 of 2016
 

 
Petitioner :- Lkhmahendra Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Brijesh Kumar Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble B. Amit Sthalekar,J.

Heard Sri B.K. Pandey, learned counsel for the petitioner and Sri K.R.Singh, learned standing counsel for the respondents.

Petitioner is seeking quashing of the order dated 31.8.2016 whereby he has been placed under suspension.

Reading of the suspension order shows that the petitioner was transferred from Lekhpal region Sakutwa to Lalanagla but he did not handover the charge of Sakutwa. The other charge is that he has not mutated the name of deceased Ranjeet Singh son of Puran Singh despite having two months have passed.

Considering these facts I do not find any good ground for interference in the order of suspension.

Learned counsel for the petitioner states that till date no chargesheet has been issued to the petitioner.

No useful purpose would be served in keeping the petition pending.

This writ petition is therefore disposed of with a direction that in case the respondents contemplate holding a departmental enquiry against the petitioner, they shall issue a charge sheet to the petitioner within 15 days from the date a certified copy of this order is received in their office and thereafter the enquiry shall be completed within a further period of two months.

It is expected that the petitioner shall cooperate with the enquiry and no unnecessary adjournment shall be granted to any of the parties.

Order Date :- 22.9.2016

Asha