Ashok Kumar Singh Chauchan vs State Of U.P. And 3 Others
2017 Latest Caselaw 3385 ALL

Citation : 2017 Latest Caselaw 3385 ALL
Judgement Date : 18 August, 2017

Allahabad High Court

Ashok Kumar Singh Chauchan vs State Of U.P. And 3 Others on 18 August, 2017

Bench: Ran Vijai Singh, Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 31096 of 2017
 

 
Petitioner :- Ashok Kumar Singh Chauchan
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Arvind Srivastava,Anil Kumar Pandey
 
Counsel for Respondent :- C.S.C.,Saurabh Tiwari
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

The petitioner, who happens to be Executive Officer, prays for issuing a writ of certiorari quashing the suspension order dated 09.06.2017.

Learned counsel for the petitioner submits that the appointing authority of the petitioner is the State Government and the Regional Director has no jurisdiction to suspend the petitioner.

Learned Standing Counsel is directed to seek instructions in this matter.

Put up this case on 28.08.2017 as fresh.

Order Date :- 18.8.2017

Swati

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