Awdhesh vs State Of U.P. Thru. Prin. Secy. ...
2021 Latest Caselaw 4030 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 21
 

 
Case :- MISC. SINGLE No. - 7234 of 2021
 

 
Petitioner :- Awdhesh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Panchayat Raj Lko. & Ors.
 
Counsel for Petitioner :- Gopal Krishna Dixit,Ravi Srivastava,Shantanu Agnihotri
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Jaspreet Singh,J.

Heard learned counsel for the petitioner. Notice on behalf of respondents No.1 to 6 has been accepted by the office of the 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 party no.1 to 5 to decide the representation of the petitioner dated 08.03.2021 which is still pending before the opposite parties, a copy of which is annexed as ANNEXURE NO.1 with the writ petition."

Learned counsel for the petitioner submits that the petitioner is the resident of village Rooppur, Majra Hirapur, Post Machrehta, District Sitapur. He has preferred a representation dated 08.03.2021 regarding allotment of OBC seat in his area as the Village Panchayat Heerapur has never been reserved for OBC category from 1995 till 2020.

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 writ petition is accordingly disposed of with the observations that the competent authority shall abide by 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 :- 18.3.2021

Rakesh/-