Deepak Singh vs State Of U.P. And 4 Others
2021 Latest Caselaw 6721 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 37
 

 
Case :- WRIT - A No. - 13955 of 2020
 

 
Petitioner :- Deepak Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Pratik Chandra
 
Counsel for Respondent :- C.S.C.,Rajesh Khare
 

 
Hon'ble Dr. Kaushal Jayendra Thaker,J.

Sri Rajesh Khare, learned counsel neither appear through web link nor responded to the phone call made to him.

I have heard Sri Pratik Chandra, learned Counsel for the petitioner and learned Standing Counsel for the State.

By means of this petition, the petition has prayed for following prayers:-

"i) Issue a writ, order or direction in the nature of mandamus commanding the respondents to allot the District in order of Merit after taking into account the preference expressed by the petitioner.

ii) Issue a writ, order or direction in the nature of mandamus commanding the respondents to consider the claim of the petitioner for the allotment of District in order of Merit after taking into account the preference expressed by the petitioner and to take decision within stipulated period of time as prescribed by this Hon'ble Court."

The matter is covered by the Judgment of this Court in Writ a No. 19737 of 2018 (Shikha singh and 48 others Vs. State of U.P. and three other) decided on 29.8.2019, which has attained finality. In that view of the matter, by way of mandamus, the respondents are directed to consider the claim of the petitioner within a period of eight weeks from today for allotment of district in order of merit of his choice taking into account the preference expressed by the petitioner.

With these observations, present petition is disposed of.

Order Date :- 28.6.2021

Ram Murti