Surendra Singh vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 18497 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:47980
 
Court No. - 7
 
Case :- WRIT - A No. - 5193 of 2023
 
Petitioner :- Surendra Singh
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And 2 Others
 
Counsel for Petitioner :- Phool Bux Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.

Heard learned counsel for the petitioner and learned Additional Chief Standing Counsel appearing for the State-respondents .

With the consent of learned counsel for appearing for the contesting parties, the instant writ petition is being finally decided.

At the very outset, learned counsel for the petitioner prays for and is permitted to correct the respondents no. 2 & 1 in the array of parties by deleting Additional Chief Secretary (Finance), U.P, Lucknow & Finance Department, respectively during the course of the day.

Instant writ petition has been filed praying for the following main reliefs:-

(i) Issue a writ, order or direction in the nature of mandamus commanding and directing the opposite parties to consider the case of the petitioner in the light of the judgment and order dated 27.01.2023 "regularization on the ground that the petitioner falls in clause 2 (3) of the U.P Regularization of persons working on Daily wages or on work charge or on contract in Government Departments on Group C and Group D" posts (Out side the purview of the Uttar Pradesh Public Service Commission) Rules, 2016" as contained in Annexure No. 1 to this writ petition.

(ii) Issue a writ, order or direction in the nature of Mandamus commanding the opposite parties to decide the representation of the petitioner dated 16.06.2020, 16.062020, as contained in Annexure No. 7 to this writ petition."

Learned counsel for the petitioner submits that with regard to the relief sought in the writ petition, the petitioner may be permitted to submit a representation before the respondent No.2 which may be directed to be decided within a fixed time frame to which learned Additional Chief Standing Counsel has no objection.

In view of the above, it is provided that in case the petitioner submits a representation within two weeks from today before the respondent No.2 then the respondent No.2 shall endevour to decide the same by means of a reasoned and speaking order within a further period of three months from the date of receipt of a certified copy of this order along with representation.

With the aforesaid direction, writ petition is disposed of.

It is made clear that this Court has not gone into the merits of the case.

Order Date :- 21.7.2023

Pachhere/-