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Surendra Singh v. State Of Uttar Pradesh & Others

Surendra Singh v. State Of Uttar Pradesh & Others

(High Court Of Judicature At Allahabad)

Writ Petition No. 33572 Of 2009 | 09-07-2009

Heard counsel for the petitioner and Sri S.B. Maurya for the contesting respondent.

This petition is directed against a suspension order dated 26.5.2009 passed in contemplation of an enquiry.

A perusal of the suspension order shows that the charges against the petitioner are very serious and relate to financial misdemeanour also. The petitioner has sough to explain the circumstances under which he could not deposit the amount mentioned in the order. This is his defence which can only be examined by the Enquiry Officer.

No other point has been urged.

In view of the aforesaid, no case for interference is made out. Rejected.

Advocate List
  • For the Petitioner Jahangir Haider, Advocate. For the Respondent C.S.C. and Surendra Beer Maurya, Advocates.
Bench
  • HON'BLE JUSTICE MR. D.P. SINGH
Eq Citations
  • LQ/AllHC/2009/1049
Head Note

Service Law — Suspension — Serious charges of financial misdemeanour — Enquiry Officer to examine petitioner's defence