Padam Prakash vs State Of U.P. And Others
2012 Latest Caselaw 1247 ALL

Citation : 2012 Latest Caselaw 1247 ALL
Judgement Date : 2 May, 2012

Allahabad High Court

Padam Prakash vs State Of U.P. And Others on 2 May, 2012

Bench: Dilip Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 21465 of 2012
 

 
Petitioner :- Padam Prakash
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Vijay Gautam
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Dilip Gupta,J.

The sole relief pressed for by the learned counsel for the petitioner at the time of hearing of this petition is that the Revision filed by the petitioner under Rule 23 of the U.P. Police Officers of the Subordinate Ranks (Punishment & Appeal) Rules, 1991, be decided.

Learned Standing Counsel appearing for the respondents states that the Revision filed by the petitioner shall be decided expeditiously.

This petition is, accordingly, disposed of with a direction to the competent authority to decide the Revision filed by by the petitioner expeditiously, preferably within a period of three months from the date a certified copy of this order is filed by the petitioner.

It is made clear that the Court has not adjudicated on the merits of the case which shall be examined by the authority concerned in accordance with law.

Order Date :- 2.5.2012