Gaurav Jaiswal vs State Of U.P. Thru. Addl. Chief ...
2021 Latest Caselaw 4306 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- MISC. SINGLE No. - 6880 of 2021
 

 
Petitioner :- Gaurav Jaiswal
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Panchayati Raj & Ors.
 
Counsel for Petitioner :- Smriti
 
Counsel for Respondent :- C.S.C.,Anurag Kumar Singh
 

 
Hon'ble Rajnish Kumar,J.

Heard Ms. Smriti, learned counsel for the petitioner and Sri Anil Chaubey, learned Standing Counsel.

Learned Standing Counsel, on the basis of instructions, submitted that in pursuance to the judgment and order dated 15.02.2021 passed in P.I.L.(Civil) No.6929 of 2021(Ajay Kumar Singh versus State of U.P. and others),a fresh tentative list of reservation has been issued and if the petitioner has any grievance, he may avail appropriate remedy against the same as available under law. Therefore this writ petition has rendered infructuous and the same may be dismissed as such, which could not be disputed by learned counsel for the petitioner.

In view of above, the writ petition is dismissed as having rendered infructuous with liberty to the petitioner to avail appropriate remedy as available under law against the fresh reservation, if aggrieved.

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.............................................(Rajnish Kumar,J.)

Order Date :- 22.3.2021

Akanksha