Har Govind Singh vs State Of U.P. Thru Prin.Secy. ...
2018 Latest Caselaw 1270 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 17487 of 2018
 

 
Petitioner :- Har Govind Singh
 
Respondent :- State Of U.P. Thru Prin.Secy. P.W.D. Lucknow And 4 Ors.
 
Counsel for Petitioner :- Birendra Kumar Yadav,Prafulla Kumar Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the parties.

In compliance of order of this Court dated 06.06.2018, learned Additional Chief Standing Counsel has submitted that he could not receive any instructions in the matter, therefore, he may be granted some more time to seek instructions.

The orders under challenge in the instant writ petition are on same date i.e. 11.05.2018, which are contained as Annexure Nos.1 & 2 respectively to the writ petition, whereby the departmental inquiry has been initiated against the petitioner and he has been placed under suspension. The petitioner has assailed the aforesaid orders on the ground that for the same set of facts and the same witnesses, the criminal proceedings were already initiated by lodging the First Information Report against the petitioner under Sections 409 & 420 I.P.C. and the aforesaid criminal case shall be tried before the trial court. However, the arrest of the petitioner was stayed by this Court.

Let the counter affidavit be filed by the opposite parties within a period of three weeks. Rejoinder affidavit, if any, may be filed within one week thereafter.

List in the week commencing 09.07.2018 as fresh.

Till the next date of listing, the suspension order dated 11.05.2018 is kept in abeyance.

Order Date :- 8.6.2018

Suresh/

[Rajesh Singh Chauhan,J.]