Bhuneshwar Prasad Lawania vs State Of U.P. & 2 Others
2017 Latest Caselaw 3383 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 27332 of 2017
 

 
Petitioner :- Bhuneshwar Prasad Lawania
 
Respondent :- State Of U.P. & 2 Others
 
Counsel for Petitioner :- Anil Kumar Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Sri Anil Kumar Srivastava, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

In substance, the petitioner appears to be aggrieved by non consideration of this promotion on the post of Block Development Officer.

Without entering into the merit of the case the writ petition is disposed of at liberty to make a proper representation in this regard before the competent authority. In case, such representation is filed alongwith certified copy of the order of this Court, in accordance with law by passing a reasoned speaking order, expeditiously, preferably within a period of two months from the date of receipt of representation.

It may be clarified that we have have not addressed ourselves on the merit of the concerned parties to pass an independent order in accordance with law.

Order Date :- 18.8.2017

Swati