HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- WRIT - A No. - 38573 of 2011 Petitioner :- Gyan Prakash Srivastava Respondent :- State Of U.P. And Anr. Petitioner Counsel :- Arun Kumar Respondent Counsel :- C.S.C. Hon'ble Krishna Murari,J.
Heard learned counsel for the petitioner and learned Standing Counsel.
Against the order dated 15.5.97 awarding punishment to the petitioner of adverse entries, he made a representation dated 2.1.07 before respondent no.1. It is alleged that the said representation is still pending and has not yet been decided.
Considering the facts, the writ petition stands disposed of with the liberty to the petitioner to make a fresh representation along with the certified copy of this order annexing all the relevant rules before respondent no.1 within six weeks from today. In case such a representation is filed, the same shall be considered in accordance with law and relevant rules and Government Orders within a further period of eight weeks.
Order Date :- 19.7.2011 SM