Dr. Smt. Sutta Singh vs State Of U.P. Thru Addl.Chief ...
2019 Latest Caselaw 755 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 6584 of 2019
 
Petitioner :- Dr. Smt. Sutta Singh
 
Respondent :- State Of U.P. Thru Addl.Chief Secy. Basic Edu. Lko. & Ors.
 
Counsel for Petitioner :- Meenakshi Singh Parihar,Shasshank Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri H.G.S. Parihar, learned Senior Advocate assisted by Ms. Meenakshi Parihar Singh, Advocate for the petitioner and Sri Ran Vijay Singh, learned Additional Chief Standing Counsel for the State-respondents.

By means of this writ petition, the petitioner has assailed the suspension order dated 08.09.2018 passed by the opposite party No.1 for the reason that even till date no charge-sheet has been provided to the petitioner.

List this petition on 14.03.2019 as fresh to enable the learned Additional Chief Standing Counsel to seek complete instructions in the matter.

The interim relief application of the petitioner may be considered on the next date.

Order Date :- 7.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]