Krishna Mohan Singh vs State Of U.P. And 2 Others
2021 Latest Caselaw 8526 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 42
 

 
Case :- WRIT - C No. - 16241 of 2021
 

 
Petitioner :- Krishna Mohan Singh
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Grijesh Tiwari
 
Counsel for Respondent :- C.S.C.,Rohit Pandey
 

 
Hon'ble Vivek Kumar Birla,J.

Heard learned counsel for the petitioner and Sri Rohit Pandey, learned counsel appearing for the Respondent no. 2, University.

At the very outset, learned counsel for the petitioner and the learned Standing Counsel agree that the controversy involved in the present writ petition is fully covered by a decision of this Court dated 19.02.2021 passed in writ petition (c) no. 7106 of 2020 (Menaka Shukla vs. State of U.P. And 2 Others).

The said judgment dated 19.02.2021 is quoted hereinunder:-

"Heard learned counsel for the petitioner and learned Standing Counsel for the contesting respondents.

By means of present writ petition, petitioner has sought following relief(s):

"(i) issue a writ, order or direction in the nature of MANDAMUS commanding/directing the respondent University to issue the original degree/certificate of B.Ed. course 2005-06 to the petitioner forthwith or within the time stipulated by this Hon'ble Court.

(ii) issue any writ, order or direction which this Hon'ble Court deems fit and proper in the circumstances of the case.

(iii) to award the cost of the writ petition to the petitioner."

Learned counsel for the petitioner submits that a worthy representation for her grievances has already been moved by the petitioner on 10.12.2019 before respondent no.2, but the same has been kept pending and not disposed of as yet, which is causing great annoyance to the petitioner.

Learned Standing Counsel states that no useful purpose would be served by keeping this writ petition pending and same be disposed of by giving appropriate direction to the respondent concerned.

It is directed that the aforesaid representation shall be duly considered by respondent no. 2 as the case may be provided a copy of this order is produced before the aforesaid respondent within a period of three weeks from today and the same shall be disposed of by reasoned and speaking order within one month next after presentation of certified copy of this order.

With the aforesaid direction, the instant petition is disposed of. "

It may be clarified that date of representation in the present case is 05.03.2021.

Consequently, the present petition is also disposed of in terms of the aforesaid judgement dated 19.02.2021 as quoted above.

Order Date :- 23.7.2021

Aditya