Hari Lal Singh vs State Of U.P. And 4 Others
2015 Latest Caselaw 1624 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 
Case :- WRIT - A No. - 32958 of 2013
 
Petitioner :- Hari Lal Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Kamal Kumar Singh
 
Counsel for Respondent :- C.S.C.,R.S. Dubey
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard Sri Kamal Kumar Singh, learned counsel for the petitioner and learned Standing Counsel for the State.

By means of this writ petition, the petitioner has prayed for quashing the appointment of respondent no.5 on the post of Safaikarmi at Village Khajegadhwa, Gram Panchayat Pakari Lala, Block Salempur, Distt. Deoria and further prayed for commanding the respondents to hold enquiry against the illegal appointment of the respondent no.5. It is also prayed that the respondents be directed to decide the representation of the petitioner dt. 21.3.2013.

This court  vide order dated 05.06.2013 had directed the respondents to file counter affidavit in the matter.   The counter affidavit has been filed on beahlf of respondent no.5.  The State resondents has not filed any counter affidavbit so far.

Learned counsel for the petitioner precisely submits that direction may be issued to the respondents to decide the representation to be moved by the petitioner.

Learned counsel for the respondents submits that if any, such application is filed, the same will be considered and decided within stipulated period of time.

In view of the above, there is no need to keep this matter pending. Without expressing any opinion of the merits of the matter,  it is directed that the petitioner may file detailed representation to the respondent no. 4 within 10 days from today. The same may be considered and decided by the respondent no. 4 i.e. District Panchayat Raj Officer, Deoria by a speaking order in accordance with law within two weeks thereafter.

The writ petition is disposed of accordingly.

(Mahesh Chandra Tripathi,J)

Order Date :- 4.8.2015/M Zaid