SANJAY SRIVASTAVA Vs. STATE OF U P
LAWS(ALL)-2014-8-94
HIGH COURT OF ALLAHABAD (AT: LUCKNOW)
Decided on August 08,2014

Sanjay Srivastava Appellant
VERSUS
STATE OF U P Respondents

JUDGEMENT

- (1.) Mr.Upendra Nath Mishra, learned Advocate appears for the opposite party No.2 by filing his 'Vakalatnama', the same is taken on record.
(2.) Heard Mr.Ram Raj, learned counsel for the petitioner, Mr.Upendra Nath Mishra, learned counsel for the opposite party No.2 as well as learned Standing Counsel.
(3.) The petitioner has assailed the order dated 7th of July, 2014 (Annexure No.1), issued by the Secretary, Secretariat Administration Department, whereby he has been placed under suspension.;


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