Vaibhav Kumar Singh vs State Of U.P. And 3 Others
2022 Latest Caselaw 1627 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 6247 of 2022
 

 
Petitioner :- Vaibhav Kumar Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Sameer Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saurabh Shyam Shamshery,J.

1. Sri Sameer Srivastava, learned counsel for petitioner, after arguing for some time, submits that the suspension order was issued on 08.04.2022 with the direction that inquiry will be completed within one month thereafter. However, till date even charge sheet has not been submitted. Learned counsel for petitioner has relied on certain judgments that even the preliminary inquiry was not conducted in due process of law and it would be vitiated if tested at the anvil of the provisions of law and the judgments relied by him.

2. Considering the above submissions and without entering into the merit of the case, the writ petition is disposed of finally with the direction that in case the departmental proceeding is not concluded within six weeks from today and there is no allegation of non cooperation of petitioner, the impugned suspension order dated 08.04.2022 would be deemed to be kept in abeyance till the inquiry is concluded.

Order Date :- 27.4.2022

AK