AKHILESH CHANDRA SHARMA Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Birendra Singh, Learned Counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) Learned Standing Counsel states that he does not propose to file counter-affidavit and the writ petition may be heard and decided at this stage on the basis of material available on record.

(3.) The present writ petition is directed against the suspension order dated 29.4.2011 whereby the petitioner has been placed under suspension in a contemplated departmental enquiry on the allegation that he was prima facie found guilty of misbehaving with a Class VIII student in the concerned primary school.