Allahabad High Court
Ved Prakash Saxena vs Union Of India And Others on 4 December, 2019
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- WRIT - A No. - 48487 of 2009 Petitioner :- Ved Prakash Saxena Respondent :- Union Of India And Others Counsel for Petitioner :- Kailash Pandey,S.K. Srivastava Counsel for Respondent :- A.S.G.I.,Archana Singh,S.C. Hon'ble Surya Prakash Kesarwani,J.
List revised. Case called out.
No one appears on behalf of the petitioner to press this writ petition.
Ms. Manjana Singh holding brief of Ms. Archana Singh, learned counsel for the respondent nos. 2 to 6 and the learned standing counsel for the State respondents are present.
This writ petition has been filed challenging the order passed by the competent authority whereby the petitioner was suspended. Suspension is not a punishment. This writ petition is pending in this Court from about ten years. Therefore, I do not find any good reason to interfere with the impugned order of suspension dated 23.4.2008 In view of the aforesaid, the writ petition is dismissed.
Order Date :- 4.12.2019 Arif