Satish Kumar Singh vs State Of U.P. And 4 Others
2023 Latest Caselaw 8109 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 2678 of 2023
 

 
Petitioner :- Satish Kumar Singh
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Shailesh Upadhyay,Shiv Shantosh Pandey
 
Counsel for Respondent :- CSC
 

 
Hon'ble Ajit Kumar,J.

Heard Sri Akhilesh Kumar Singh, learned Advocate holding brief of Sri Shailesh Upadhyay, learned counsel for the petitioner and learned Standing Counsel for the State respondents.

By means of this petition filed under Article 226 of the Constitution, the petitioner has prayed for a direction to the respondent No.-3, namely, District Inspector of Schools, Azamgarh for taking decision on the representation of the petitioner in the light of the judgment of this Court dated 20th April, 2005 passed in Civil Misc. Writ Petition No.- 28072 of 1998.

Sri Virendra Kumar Pal, learned Standing Counsel has obtained instructions in the matter and has passed on to the Court, which is taken on record and a copy thereof has also been supplied to the learned counsel for the petitioner.

Upon perusal of the instructions, I find that the decision has been taken in the matter passed by the District Inspector of Schools on 18th March, 2023.

In view of the above, this petition has rendered infructuous and is, accordingly, consigned to record.

Order Date :- 20.3.2023

Atmesh