Saroj Kumar vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 27939 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:65701
 
Court No. - 7
 
Case :- WRIT - C No. - 8098 of 2023
 
Petitioner :- Saroj Kumar
 
Respondent :- State Of U.P. Thru. Prin. Secy. (Higher Education), Lucknow And 5 Others
 
Counsel for Petitioner :- Jay Prakash Singh
 
Counsel for Respondent :- C.S.C.,Atul Kumar Dwivedi
 

 
Hon'ble Abdul Moin,J.

Learned counsel for the petitioner, learned Standing counsel appearing on behalf of the State-respondents and Sri Sudeep Seth, learned Senior Advocate assisted by Sri Atul Kumar Dwivedi, learned counsel appearing on behalf of the respondents no. 2 to 6.

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

Instant writ petition has been filed praying for a Mandamus commanding the respondents no.2 to 6 to allow the petitioner to submit the requisite fees without putting any strict condition.

The contention of learned counsel for the petitioner is that matter is issue has been considered by this Court threadbare in a judgment passed in Writ-C No. 23756 of 2021 Inre; Pallavi Soni Vs. State of U.P and Ors decided on 31.05.2023, a copy of which is annexure 6 to the writ petition.

Learned counsel for the petitioner contends that he may be permitted to submit an application in this regard to the competent authority namely the Registrar of the University-respondent no. 2 and prays that the competent authority be directed to consider the said application in accordance with law as well as considering the judgment of this Court in the case of Pallavi Soni (supra). To the aforesaid prayer, Sri Sudeep Seth, learned Senior Advocate has no objection.

Accordingly, the writ petition is disposed of leaving it open to the petitioner to submit an application with regard to her grievance to the Registrar of the University within a period of one week from today. In case, such an application is filed then the respondent no. 2 shall proceed to consider the same and pass a reasoned and speaking order considering the judgment of this Court in the case of Pallavi Soni (supra).

Let such an order be passed within a period of four weeks from the date of receipt of an application along with certified copy of this order.

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

Order Date :- 10.10.2023/Pachhere/-