Hari Singh vs State Of U.P. Thru Its Prin.Secy ...
2014 Latest Caselaw 4635 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- MISC. SINGLE No. - 2400 of 2014
 

 
Petitioner :- Hari Singh
 
Respondent :- State Of U.P. Thru Its Prin.Secy Socities Chits & 2 Other
 
Counsel for Petitioner :- Ajeet Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Sudhir Kumar Saxena,J.

This writ petition has been filed with the following reliefs:-

"1) Issue a writ, order or direction in the nature of Mandamus commanding the opposite party no. 2 to take immediate decision with regard to removal of opposite party no. 3 from the post of President of Pradeshiya Shikshak Sangh within time framed in compliance of the order dated 26.11.2013 passed by this Hon'ble Court, contained as Annexure no. 5 to the writ petition.

2) Issue a writ, order or direction in the nature of mandamus commanding the opposite party no. 2 to seize the power of opposite party no. 3 until matter pending before him is decided.

3) Issue any other writ or direction in the nature of mandamus as this Hon'ble court may deem fit under the facts and circumstances of the case.

4) Allow the writ petition with cost against the opposite parties."

After hearing learned counsel for the petitioner and learned Standing Counsel, this writ petition is disposed of with a direction to the Deputy Registrar (Firm and Societies), Lucknow Division, Lucknow to pass appropriate order on the representation of the petitioner within a period of one month from the date of production/receipt of a certified copy of this order along with fresh representation.

Order Date :- 20.8.2014

Nitesh