Pratap Singh Supyal vs State Of U.P. And Another
2015 Latest Caselaw 2034 ALL

Citation : 2015 Latest Caselaw 2034 ALL
Judgement Date : 31 August, 2015

Allahabad High Court

Pratap Singh Supyal vs State Of U.P. And Another on 31 August, 2015

Bench: Arun Tandon, Vijay Prakash Pathak




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 9
 

 
Case :- WRIT - A No. - 48864 of 2015
 

 
Petitioner :- Pratap Singh Supyal
 
Respondent :- State Of U.P. And Another
 
Counsel for Petitioner :- Girish Singh,H.R. Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vijay Prakash Pathak,J.

Heard learned counsel for the parties.

It is stated that the grievance of the petitioner has already been directed by the Governor of the State to be decided by respondent no. 2, namely, Principal Secretary, Law, U.P. Government as early as on 13th December, 2013. Thereafter reminder was also forwarded on 24.04.2014, but respondent no. 2 has not taken any final decision in the matter. Hence this petition.

In the facts and circumstances of the case, it is desirable that respondent no. 2 may decide the claim of the petitioner in light of the directions issued by the Governor, preferably within eight weeks from the date a certified copy of this order is filed before him.

Writ petition is disposed of.

Order Date :- 31.8.2015

Pkb/