Shyam Sunder vs State Of U P And 4 Others
2018 Latest Caselaw 2588 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 30028 of 2018
 

 
Petitioner :- Shyam Sunder
 
Respondent :- State Of U P And 4 Others
 
Counsel for Petitioner :- Manoj Kumar
 
Counsel for Respondent :- C.S.C.,Ramesh Chandra Upadhyay
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

1. Heard learned counsel for the parties.

2. By means of this writ petition, the petitioner has come to this Court with the grievance that he has filed representation dated 7.8.2018 for being reserved the fair price shop of Village Jaldipur, Post Pawai, Tehsil Phulpur, District Azamgarh as Scheduled Caste category in view of the norms for reservation provided under Government Orders dated 17.8.2002, 10.8.2007 and 11.8.2015, the same is pending before the District Magistrate, District Azamgarh and the same may be decided expeditiously.

3. This Court, without entering into the merits of the case under the extra ordinary jurisdiction direct the Appellate Authority to decide the representation dated 7.8.2018 as expeditiously as possible but not later than 31st October, 2018.

4. With these observations, this petition stands disposed of.

Order Date :- 14.9.2018

Mukesh