VED PRAKASH RAI S/O LATE PARAGI LAL RAI Vs. STATE OF U P THROUGH SECRETARY, DEPARTMENT OF SECONDARY EDUCATION, GOVERNMENT OF U P AND ORS

JUDGEMENT

(1.) Heard Sri Narendra Mohan, learned Counsel for the petitioner, learned Standing Counsel for respondents No. 1. 3 and 4, Sri Neeraj Tiwari for respondent No. 2. and Sri V.K. Goyal for respondent No. 6.

(2.) With the consent of learned Counsel for the parties this matter is decided finally at the admission stage.

(3.) This petition has been filed against the order of suspension dated 18.8.08 passed by respondent No. 5 appended to annexure-1 to the writ petition. On 5.9.08 a mention was made on behalf of Sri Neeraj Tiwari that notice of the petition has not been given him. Sri V.K. Goyal submits that petitioner has also filed writ petition No. 3437.2/08 in which lie has claimed substantial]) the same relief.