Nempal Singh vs State Of U.P. And 3 Others
2023 Latest Caselaw 2851 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 

 
Case :- WRIT - A No. - 20742 of 2022
 

 
Petitioner :- Nempal Singh
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Pradeep Kumar Pandey,Km.Preete,Pankaj Pandey
 
Counsel for Respondent :- C.S.C.,Sanjeev Singh,Suresh Bahadur Singh
 

 
Hon'ble Neeraj Tiwari,J.

Rejoinder affidavit filed today be taken on record.

Heard learned counsel for the petitioner, learned standing counsel for the respondents and Sri Sanjeev Singh, learned counsel for the respondent nos. 3 & 4.

Learned counsel for the petitioner relying upon the judgment and order of this Court dated 26.5.2022 passed in Writ-A No. 8151 of 2022 submitted that he may be permitted to move representation for promotion on the post of Tax Collector and a suitable direction may be issued to respondent authorities to decide the representation of the petitioner in light of aforesaid judgment within stipulated period.

Sri Sanjeev Singh, learned counsel for the respondent nos. 3 & 4 submitted that in case any such representation is filed, the same shall be considered and decided at the earliest.

Considering the facts and circumstances of the case, the present petition is disposed of with liberty to petitioner to move representation before the respondent no.3 for considering his promotion on the post of Tax Collector. In case any such representation is filed before the respondent no.3, he shall consider and decide the same within a period of six weeks from the date of production of certified copy of this order.

It is made clear that Court has not adjudicated the case on merits and it is upon the respondent no. 3 to decide the representation of the petitioner after considering the relevant Acts, Rules, Government Orders, Judicial pronouncement made by the Court as well as facts of the case.

Order Date :- 27.1.2023

Junaid