Allahabad High Court
Lascar Yogendra Ram Chaurasiya vs State Of U.P. And Others on 20 July, 2010
Author: Shishir Kumar
Bench: Shishir Kumar
Court No. - 38 Case :- WRIT - A No. - 41585 of 2010 Petitioner :- Lascar Yogendra Ram Chaurasiya Respondent :- State Of U.P. And Others Petitioner Counsel :- Dr. Ramjeet Singh Yadav Respondent Counsel :- C. S. C. Hon'ble Shishir Kumar,J.
Heard learned counsel for the petitioner and learned Standing Counsel.
The petitioner is aggrieved by the order of suspension dated 19.06.2010 levelling certain charges. According to the petitioner, the charges levelled against the petitioner are not such which can lead to major punishment like dismissal, termination or removal.
I have considered the submission of the petitioner and perused the record. As it is a case of suspension pending enquiry, therefore, normally this Court does not interfere in the order of suspension. But in the facts and circumstances of the present case, it will be appropriate that the disciplinary enquiry against the petitioner be completed within a period of six months after affording full opportunity to the petitioner in case the petitioner cooperates with the enquiry.
The writ petition is disposed of accordingly.
No order as to costs.
Order Date :- 20.7.2010 Sazia