Mohammad Sadik Khan vs State Of U.P. And Others
2014 Latest Caselaw 1188 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 33359 of 2011
 

 
Petitioner :- Mohammad Sadik Khan
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Shahid Ali Siddiqui,Gulam Mohd.,Mohd Naseer Ahmed,Vijay Kumar Mishra
 
Counsel for Respondent :- C.S.C.,S.F.A.Naqvi
 

 
Hon'ble Attau Rahman Masoodi,J.

Heard learned counsel for the petitioner , learned Standing Counsel appearing for respondent nos. 2 4, and 5 and Sri S.F.A. Naqvi, learned counsel appearing for respondent no.6 and perused the record.

The petitioner has confined his grievance  to the extent of  consideration of his representation made under Dying -In - Harness Rules which may or may not be accepted. There is no specific averment in the writ petition as to whether the rules applicable to Government employees  are applicable in the case of the petitioner.

Without expressing any opinion on the merits of the case , the respondent no.2  is directed to consider the representation of the petitioner which  he is  permitted to make within 15 days from today. If such a representation is made, the same shall be considered by respondent no.2 within a period of three months from the date of making  such representation along with a certified copy of this order.

With these observations/directions, the writ petition stands disposed of.

Order Date :- 24.4.2014

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(Attau Rahman Masoodi J. )