Mithlesh Kumar Yadav vs State Of U.P. And 3 Others
2019 Latest Caselaw 2328 ALL

Citation : 2019 Latest Caselaw 2328 ALL
Judgement Date : 2 April, 2019

Allahabad High Court

Mithlesh Kumar Yadav vs State Of U.P. And 3 Others on 2 April, 2019

Bench: Prakash Padia




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 4900 of 2019
 

 
Petitioner :- Mithlesh Kumar Yadav
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rohit Nandan Pandey,Sanjeev Kumar Pandey
 
Counsel for Respondent :- C.S.C.,Bhupendra Kumar Yadav
 

 
Hon'ble Prakash Padia,J.

Heard Mr. Sajeev Kumar Pandey, learned counsel for the petitioner. Learned Standing Counsel has accepted notices on behalf of respondent nos.1 and 2. Mr. B. K. Yadav, learned counsel, has accepted notice on behalf of respondent no.3.

It is contended by learned counsel for the petitioner that the order of suspension dated 16.3.2019 was passed only in order to harass the petitioner. It is further contended that the charges levelled in the order of suspension is totally false and incorrect.

The matter requires consideration.

Issue notice to respondent no.4 returnable at an early date. Steps be taken through speed post within three days.

Counter affidavit be filed by all the respondents within two weeks. Rejoinder affidavit may be filed within a week, thereafter.

List on 25.4.2019.

Order Date :- 2.4.2019

Pramod Tripathi