MURLI MANOHAR SHUKLA Vs. MEMBER SECRETARY DISTRICT ADMINISTRATIVE COMMITTEE AND DISTRICT ASISTANT
LAWS(ALL)-1998-8-12
HIGH COURT OF ALLAHABAD
Decided on August 18,1998

MURLI MANOHAR SHUKLA Appellant
VERSUS
MEMBER SECRETARY, DISTRICT ADMINISTRATIVE COMMITTEE AND DISTRICT ASISTANT Respondents

JUDGEMENT

D.S.Sinha, Bhagwan Din, JJ. - (1.) Heard Sri K. D. Tripathi, learned counsel appearing for the petitioner.
(2.) The petitioner is an employee of the U. P. Primary Agriculture Co-operative Credit Society. He is alleged to be involved in certain serious financial irregularities mentioned in the order of suspension dated 20th May. 1993, a copy whereof is Annexure-4 to the petition. This order is under challenge in this petition.
(3.) A perusal of the impugned order reveals that for the alleged serious financial irregularities, an enquiry is proposed to be held against the petitioner and for the said purpose, the petitioner has been placed under suspension. The impugned order also purports to appoint an Enquiry Officer requiring him to submit a report within specified period.;


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