Shrawan Kumar vs State Of U.P. And 4 Others
2021 Latest Caselaw 55 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - A No. - 12028 of 2020
 

 
Petitioner :- Shrawan Kumar
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Satya Prakash Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mahesh Chandra Tripathi,J.

Heard learned counsel for parties.

The petitioner is before this Court for a direction to the second respondent i.e. Principal Secretary, U.P. Government, Social Welfare Department-2 Lucknow to take decision on the letter dated 28.12.2018 within stipulated period.

Learned counsel for the petitioner submits that the similar controversy has earlier been raised before this Court in Writ-A No.11738 of 2020 (Ajay Kumar v. State of U.P. & Ors.) in which indulgence has been accorded by this Court on 14.12.2020 and as such it is submitted that similar indulgence may also be accorded in the writ petition also. For ready reference, the order dated 14.12.2020 is quoted as under:-

"Heard learned counsel for the parties.

Learned Standing Counsel appearing for the respondent no.2 states that subject to verification of all facts and contentions on merits being kept open, the prayer for accordal of approval in terms of the communication of the Director, Social Welfare dated 28 December 2018, shall be duly evaluated and a final decision in respect thereof communicated with expedition and preferably within a period of three months from the date of presentation of a duly authenticated copy of this order.

Accordingly, this petition shall stand disposed of in light of the statement noted above."

The aforesaid fact has not been disputed by learned Standing Counsel.

In view of above, present writ petition is also disposed of in terms of judgment in Ajay Kumar (Supra).

The party shall file computer generated copy of such order downloaded from the official website of High Court Allahabad, self attested by the petitioner alongwith a self attested identity proof of the said person (preferably Aadhar Card) mentioning the mobile number to which the said Aadhar Card is linked.

The concerned Court/Authority/Official shall verify the authenticity of such computerized copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 4.1.2021

SP/