PRADEEP KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing counsel appearing on behalf of the State-respondents.

(2.) With the consent of learned counsel appearing for the contesting parties, the instant writ petition is being finally decided.

(3.) Instant writ petition has been filed praying for quashing of the order dtd. 22/6/2023, a copy of which is Annexure 1 to the writ petition as well as praying for a mandamus commanding the respondents to pay full salary to the petitioner during his suspension period from 6/9/2011 till 24/10/2016.