SANJAY KUMAR PRAJAPATI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner, learned Standing Counsel appearing for respondent nos. 1 and Sri N.C. Mehrotra, learned counsel appearing for respondent nos.2 to 4.

(2.) In pursuance to the order dated 17.07.2019, the report of the Central Bureau of Investigation has been produced in sealed covered by Sri Kazim Ibrahim which has been perused by the Court.

(3.) Present petition has been filed challenging the order dated 26.06.2019 passed by respondent no.3, a copy of which is Annexure-1 to the petition, by which the petitioner has been placed under suspension on the ground of inquiry as initiated against the petitioner through charge sheet dated 05.11.2014.