Dr. S.P. Paliwal vs State Of U.P. And 4 Others
2017 Latest Caselaw 4670 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 44199 of 2017
 

 
Petitioner :- Dr. S.P. Paliwal
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Pooja Agarwal
 
Counsel for Respondent :- C.S.C.,Vivek Verma
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

We have heard Ms. Pooja Agarweal, learned counsel for the petitioner, learned standing counsel for the State-Respondent and Sri Vivek Verma, learned counsel appearing for respondent no. 3.

In substance, the petitioner appears to be aggrieved by non disposal of his representation dated 12.6.2017 made before the Vice Chancellor, Dr. B.R. Ambedkar University, Paliwal Park, Agra with respect to improper appointment of Dr. S.K.S. Chauhan as officiating Principal of  Narain College, Shikohabad.

Considering the facts and circumstances of the case, without expressing any opinion on merit of the matter, we dispose of the writ petition with the direction to respondent no. 3, Vice Chancellor, Dr. B.R. Ambedkar University to consider the grievance of the petitioner and pass reasoned and speaking order on the objection of the petitioner dated 12.6.2017 after hearing all the concerned parties, expeditiously, not later than 3 months from the date of receipt of certified copy of the order of this Court. The petitioner is at liberty to annex true copies of the earlier representation / objection alongwith the order of this Court

Order Date :- 19.9.2017

SKS