Pavan Kumar Pno No. 852310148 vs State Of U.P. Thru. Prin. Secy. Deptt. Of ...
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Allahabad High Court

Pavan Kumar Pno No. 852310148 vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 22 December, 2023

Author: Manish Mathur

Bench: Manish Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:85536
 
Court No. - 20
 

 
Case :- WRIT - A No. - 10101 of 2023
 
Petitioner :- Pavan Kumar Pno No. 852310148
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Home And 2 Others
 
Counsel for Petitioner :- Ramesh Singh,Anand Singh Pawar
 
Counsel for Respondent :- C.S.C.,Raj Kumar Upadhyaya (R.K.Upadhyaya)
 

 
Hon'ble Manish Mathur,J.
 

1. Heard learned counsel for petitioner, learned State Counsel appearing on behalf of opposite parties no.1 and 2 and Mr. R.K. Upadhyaya, learned counsel for opposite party no.3.

2. Petition has been filed seeking the following reliefs:

"I. Issue a writ, direction or order in the nature of Mandamus commanding the opposite parties to promote the petitioner from the post of Inspector (Confidential) to the post of Deputy Superintendent of Police (Confidential Assistant Branch/Stenographer Reporter Branch) w.e.f. 31.5.2021, the date, when similarly situated persons and juniors to the petitioner were promoted on the said post, ignoring the minor punishments relating to the incident of the year 2003 & 2005, in the light of the judgment dated 8.8.2023 passed by this Hon'ble court in Writ A No.5557 of 2023, Sanjay Kumar Singh versus State of U.P. & others and judgment dated 27.2.2023 passed by the Division Bench of this Hon'ble court in Writ A No.1766 of 2023, State of U.P. & another versus Pramod Kumar Tewari and another, contained as Annexure No.3 to this writ petition. ......................"

3. For the aforesaid grievance, petitioner has already submitted a representation but seeks liberty to file fresh representation before competent authority. At present learned counsel for petitioner restricts his prayer for a final decision with regard to same.

4. Considering innocuous prayer being made by learned counsel for petitioner and without entering into the merits of the case petitioner is granted liberty to file fresh representation before concerned authority. In case such a representation is filed, the same shall be considered and decided within a period of six weeks from the date a certified copy of this order is produced before the said authority.

5. With the aforesaid observation, petition stands disposed of.

Order Date :- 22.12.2023

Subodh/-