RAM NARAYAN PANDEY Vs. STATE OF U P
LAWS(ALL)-2010-11-7
HIGH COURT OF ALLAHABAD
Decided on November 22,2010

RAM NARAYAN PANDEY Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) We have head Sri M.K. Upadhyay, for the Petitioner. Learned standing counsel appears for the Respondents.
(2.) By this writ petition, the Petitioner has prayed for increase in the subsistence allowance in accordance with law, and to decide his representation, which is recommended by the Additional Director, Treasuries and Pension, Allahabad.
(3.) The Petitioner was serving as Accounts Officer in the Office of the District Basic Shiksha Adhikari, Fatehpur. On 6.5.1995, he was caught red handed in a trap case by the Vigilance and Anti Corruption Department, and was placed under suspension. A criminal case was registered against him under Section 7/13(2) of the Prevention of Corruption Act. He is continuing under suspension for last 15 years.;


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