Kamlesh And Another vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 680 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 4
 

 
Case :- WRIT - A No. - 8241 of 2022
 

 
Petitioner :- Kamlesh And Another
 
Respondent :- State Of U.P. Thru. Prin. Secy. Revenue Civil Secrett. Lko. And 2 Others
 
Counsel for Petitioner :- Piyush Pathak,Priya Rai
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Chaudhary,J.

Heard learned counsel for petitioners and learned standing counsel for State.

Present writ petition is filed by the petitioners claiming that they are entitled for being considered for appointment on the post of regular collection peon in the district from the post of seasonal collection peon.

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

Learned standing counsel has no objection to the same.

In view thereof, petitioners are permitted to make a fresh detailed representation to respondent no.2 District Magistrate/Collector, District-Unnao, raising all their grievance, annexing therewith a copy of this writ petition along with annexures, judgment/orders of this Court, if any, and all the documents in support of their claim within a period of three weeks from today along with a certified copy of this order.

In case such a representation is moved by petitioner, respondent no.2 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 :- 6.1.2023

Arti/-

[Vivek Chaudhary,J.]