RAHUL KUMAR SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Vijay Gautam, learned Senior Advocate appearing for the petitioner and Sri Vikram Bahadur Yadav, learned Standing Counsel representing the respondents.

(2.) Learned Standing Counsel representing the respondents concedes that the impugned order of suspension would not sustain since it is evidently in violation of the judgment rendered by the Court in Sachchidanand Tripathi v. State of U.P. and others [Writ-A No.69308 of 2013].

(3.) The Court further notices the following detailed order which was passed in Lalit Kumar v. State of U.P. and others [WritA No.6591 of 2021]:-