STATE OF UTTAR PRADESH Vs. ABHAI KISHORE MASTA

JUDGEMENT

(1.) Leave granted. Heard counsel for both the parties.

(2.) The appeal is directed against the judgment of a Division Bench of the Allahabad High Court (Lucknow Bench) allowing the writ petition filed by the respondent.

(3.) While the respondent was working as an Executive Engineer at Etawah he was suspended pending enquiry on 13-10-1983 into certain charges. He challenged the said order by way of writ petition in the Allahabad High Court which was dismissed. Though the enquiry commenced, it was not concluded by the year 1988 when the respondent filed another Writ Petition (No. 4116 of 1988) challenging the continuation of the order of suspension pending enquiry. The High Court suspended the order of suspension pending enquiry on August 8, 1988.