SHASHI MOHAN SAXENA Vs. STATE OF U.P. AND ORS.
LAWS(ALL)-2009-8-333
HIGH COURT OF ALLAHABAD
Decided on August 20,2009

Shashi Mohan Saxena Appellant
VERSUS
State of U.P. and Ors. Respondents

JUDGEMENT

D.P.Singh , J. - (1.) Heard learned Counsel for the petitioner and the learned Standing counsel.
(2.) This petition is directed against an order of suspension dated 9.1.2008.
(3.) Petitioner was working as a Fisheries Development Officer at Braielly when he was transferred by the Deputy Director of Fisheries, Braielly to Fatehpur vide order dated 29.6.2007 but it appears that he did not join and subsequently the Director of Fisheries vide order dated 31.7.2007 cancelled the said transfer order for a period of one year. Subsequently, vide order dated 22.9.2007 the petitioner was attached with the Assistant Director of Fisheries, Pilibhit but again he did not join and made various representations to the Director etc. In the meantime, the petitioner was placed under suspension, vide the impugned order dated 9.1.2008, in contemplation of an enquiry and subsequently the attachment order dated 22.9.2007 was cancelled in view of a Government order dated 26.11.2007.;


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