Dinesh Kumar Singh vs State Of U.P. Thru. Secy. ...
2021 Latest Caselaw 4325 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- MISC. SINGLE No. - 7327 of 2021
 

 
Petitioner :- Dinesh Kumar Singh
 
Respondent :- State Of U.P. Thru. Secy. Panchayat Raj Lko. & Ors.
 
Counsel for Petitioner :- Akhilesh Pratap Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajnish Kumar,J.

List has been revised. Learned counsel for the petitioner is not present.

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.

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