Dileep Kumar Mishra vs State Of U.P.Thru.Prin.Secy. ...
2021 Latest Caselaw 3739 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 1
 

 
Case :- MISC. BENCH No. - 7113 of 2021
 

 
Petitioner :- Dileep Kumar Mishra
 
Respondent :- State Of U.P.Thru.Prin.Secy. Panchayat Raj & Ors.
 
Counsel for Petitioner :- Ashok Kumar Shukla
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Ritu Raj Awasthi,J.

Hon'ble Manish Mathur,J.

Heard.

Notice on behalf of all opposite parties 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 mandamus commanding the opposite parties directing them to implement the notification dated 11.02.2021 and in its letter and spirit.

(ii) to issue a writ, order or direction in the nature of mandamus commanding the opposite party no. 4 directing him to consider and decide the representation/objection dated 08.03.2021 given by the petitioner through speaking and reasoned order.

(iii) Any other order which is deemed just and appropriate in the nature and circumstances of the case also passed in favour of the Petitioner in the interest of Justice along with cost this writ Petition."

Learned Counsel for the petitioner submits that in view of the judgment and order dated 15.3.2021 passed in P.I.L. Civil No. 6929 of 2021 (Ajay Kumar v. State of U.P. and others), the writ petition has become infructuous.

The writ petition is accordingly dismissed as infructuous.

Order Date :- 16.3.2021

lakshman