Baba Ram Nath Shiksha Samiti ... vs State Of U.P. Through Its ...
2023 Latest Caselaw 21016 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:51885-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 4731 of 2012
 

 
Petitioner :- Baba Ram Nath Shiksha Samiti Baborapur Amethi
 
Respondent :- State Of U.P. Through Its Principal Secy. Social Welfareandors
 
Counsel for Petitioner :- J.N. Mishra,G.C.Verma,Rakesh Kumar Singh
 
Counsel for Respondent :- C.S.C.,A.S.G.,Anand Dwivedi,Jayant Singh Tomar
 

 
Hon'ble Vivek Chaudhary,J.

Hon'ble Manish Kumar,J.

Heard learned counsel for petitioner, Anand Dwivedi, learned counsel for Union of India, and learned standing counsel for State.

Present writ petition is filed by the petitioner for the following primary relief:-

"(i) Issue a writ order or direction in the nature of Mandamus commanding the opposite parties to consider the grievance of the petitioner and recommended the budget of the petitioner to the central Government for providing the budget tot he school of the petitioner for the year 2009-10 and continued to save the petitioner school from the financial crises."

Learned counsel for petitioner submits that grievance of petitioner would be sufficiently met in case representation of petitioner for the said purposes is considered and decided in a time bound manner.

Learned counsel for respondents have no objection to the same.

In view thereof, petitioner is permitted to make a fresh detailed representation to respondent no.4 Under Secretary, Ministry of Social Justice and Improvement Shastri Bhawan, New Delhi, raising all his grievance, annexing therewith a copy of this writ petition along with annexures, judgments, if any, and all the documents in support of his claim within a period of two weeks from today along with a certified copy of this order.

In case such a representation is moved by petitioner, respondent no.4 shall consider and decide the same in accordance with law by a reasoned and speaking order within a period of three months from the date a certified copy of this order along with representation is placed before him.

It is made clear that this court has not applied itself on the merits of the case and all questions are left open to be considered and decided by the competent authority in accordance with law.

With the aforesaid directions, the writ petition is disposed of.

Order Date :- 7.8.2023

Arti/-

[Manish Kumar,J.] [Vivek Chaudhary,J.]