Lal Pratap Singh vs State Of U.P. And 3 Others
2017 Latest Caselaw 6496 ALL

Citation : 2017 Latest Caselaw 6496 ALL
Judgement Date : 8 November, 2017

Allahabad High Court

Lal Pratap Singh vs State Of U.P. And 3 Others on 8 November, 2017

Bench: Ram Surat (Maurya)




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - A No. - 52267 of 2017
 

 
Petitioner :- Lal Pratap Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Surendra Bahadur Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ram Surat Ram (Maurya),J.

The writ petition has been filed for mandamus directing Commissioner, Department of Food and Civil Supplies, Government of U.P. to take a decision on the claim of the petitioner submitted before him through representation dated 02.09.2013 for providing benefit of Assured Career Progression Scheme of the Government.

The writ petition is disposed of with the direction to Commissioner, Department of Food and Civil Supplies, Government of U.P. to pass appropriate order on the representation of the petitioner within a period of two months from the date of production of a certified copy of this order before the said authority.

Order Date :- 8.11.2017