Niyaj Ahmad vs State Of ...
2019 Latest Caselaw 4664 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
Case :- SERVICE SINGLE No. - 14000 of 2019
 
Petitioner :- Niyaj Ahmad
 
Respondent :- State Of U.P.Throu.Secy.Education (Basic) Lko.And Ors.
 
Counsel for Petitioner :- Vinay Misra
 
Counsel for Respondent :- C.S.C.,P.K.Singh Bisen
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Vinay Misra, learned counsel for the petitioner.

Notices on behalf of opposite party Nos.1, 2, 3 & 4 have been accepted by the office of the learned Chief Standing Counsel, while Sri P.K. Singh Bisen, Advocate has accepted notice on behalf of opposite party No.5.

By means of this writ petition, the petitioner has assailed the suspension order dated 18.01.2019 mainly on two grounds. Firstly, the allegation levelled in the suspension order is not upto such gravity pursuant to which the petitioner could have been placed under suspension and secondly, about four months period have passed but no charge-sheet has been provided to the petitioner.

List/ put up this case on 20.05.2019 as fresh in the additional cause list to enable the learned counsel for the opposite parties to seek complete instructions in the matter.

Order Date :- 16.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]