Allahabad High Court
Naresh Chandra Sharma vs Registrar, Cooperative Societies on 29 July, 2010
Author: Anil Kumar
Bench: Anil Kumar
Court No. - 26 Case :- WRIT - A No. - 14789 of 1997 Petitioner :- Naresh Chandra Sharma Respondent :- Registrar, Cooperative Societies Petitioner Counsel :- S.K. Misra Respondent Counsel :- S.C. Hon'ble Anil Kumar,J.
Matter is taken in the revised cause list.
None appears on behalf of the petitioner.
Heard learned Standing Counsel on behalf of the opposite parties and perused the record.
By means of the present writ petition, the petitioner has assailed the order dated 08.10.1994(Annexure-1) passed by opposite party No.2 by which he was placed under suspension.
In view of the aforesaid facts and in the interest of justice, it is provided that in case, the final orders has not been passed in the matter in question till date in respect to the incident in which petitioner has been placed under suspension, the competent authority shall complete the enquiry within a further period of six weeks from today and passed final orders.
With the above observations , the present writ petition is finally disposed of.
Order Date :- 29.7.2010 Ravi/-