Pradeep Kumar vs State Of U.P. And 2 Others
2021 Latest Caselaw 7954 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 5392 of 2021
 

 
Petitioner :- Pradeep Kumar
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Amitabh Tripathi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Saral Srivastava,J.

Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

Petitioner is before this Court with a request commanding the respondent no. 2 to consider the claim of the petitioner for extension of services for the next year on his respective post in his respective Homoeopathic Medical Colleges within stipulated time.

In support of his submissions, learned counsel for the petitioner has placed reliance upon judgment passed by this Court in bunch of the matters leading case Service Single No. 14731 of 2020, Dr. Narendra Singh Sengar & Ors. Vs. State of U.P. Thru Addl. Chief Secy. Ayush Deptt. Lko & Ors. filed by similarly situated persons, wherein, this Court has allowed all the writ petitions combinely vide order of date 9.12.2020. Learned counsel for the petitioner submits that in response thereof, the competent authority has already taken decision in favour of those petitioners vide order dated 18.2.2021. However, it is being claimed that the petitioner has been discriminated.

Learned Standing Counsel very fairly that in case an appropriate application/representation is moved by the petitioner, definitely, the same would be considered and decided expeditiously by the competent authority in the light of aforesaid judgment.

In view of the above, on consent and without expressing any opinion on the merits of the issue and considering the facts and circumstances of the case, this writ petition is disposed of finally asking the petitioner to move an appropriate representation before the competent authority ventilating his grievances within two weeks from today and in case any such representation is being preferred definitely the same would be looked into, examined and remedied in the light of Dr. Narendra Singh Sengar(supra) within six weeks thereafter.

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 persons (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 computerised copy of the order from the official website of High Court Allahabad and shall make a declaration of such verification in writing.

Order Date :- 14.7.2021

Sattyarth