Susheel Kumar Singh vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 3738 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- MISC. SINGLE No. - 7091 of 2021
 

 
Petitioner :- Susheel Kumar Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Panchayat Raj,Lko.& Ors.
 
Counsel for Petitioner :- Raj Kumar Singh,Devendra Singh
 
Counsel for Respondent :- C.S.C.,Rakesh Kumar Chaudhary
 

 
Hon'ble Jaspreet Singh,J.

Heard learned counsel for the petitioner. Notice on behalf of respondent No.6 has been accepted by Shri Rakesh Kumar Chaudhary, Advocate. Notice on behalf of respondents No.1 to 5 has been accepted by the learned Chief Standing Counsel.

The writ petition has been filed seeking following reliefs:-

"i. to issue a writ, order or direction in the nature of certiorari to quash the allotment of the tentative reservation of Pradhan in respect of village Murali, Post Lambhua, Block Lambhua, Tehsil Lambhua, District Sultanpur publish on notice board dated 01.03.2021 for the General Panchayat Election, 2021 contained as ANNEXURE NO.1 to this writ petition.

ii. to issue writ, order or direction in the nature of MANDAMUS commanding respondents to decide the objection dated 08.03.2021 filed by the petitioner keeping in view of the Government Order dated 11.02.2021 and Rules 1994 in respect of village Murali, Post Lambhua, Block Lambhua, Tehsil Lambhua, District Sultanpur."

Learned counsel for the petitioner submits that the petitioner is the resident of village Murali, Post Lambhua, Block Lambhua, Tehsil Lambhua, District Sultanpur. He has preferred the objections dated 06.3.2021 regarding tentative list which was published on 01.02.2021 was never reserved for Scheduled Caste Community or Other Backward Caste.

Learned Standing Counsel informs that a Division Bench of this Court vide judgment and order dated 15th March, 2021 has decided the Writ Petition No.6929 (PIL Civil) of 2021;Ajay Kumar Vs. State of U.P. & others, issuing certain directions. The request of the petitioner may be considered keeping in mind the aforesaid judgment.

The writ petition is accordingly disposed of with the observations that the competent authority may consider the objection of the petitioner dated 06.03.2021 and take appropriate decision in accordance with law keeping in mind the judgment and order dated 15th March, 2021, passed in Writ Petition No.6929 (PIL Civil) of 2021;Ajay Kumar Vs. State of U.P. & others.

Order Date :- 16.3.2021

Rakesh/-