Alok Kumar vs State Of U.P. And 3 Others
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Allahabad High Court

Alok Kumar vs State Of U.P. And 3 Others on 3 January, 2024

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2024:AHC:545
 
Court No. - 36
 

 
Case :- WRIT - A No. - 14558 of 2023
 

 
Petitioner :- Alok Kumar
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Ashutosh Kumar Pandey
 
Counsel for Respondent :- C.S.C.,Archana Singh
 

 
Hon'ble Saurabh Shyam Shamshery,J.
 

1. Sri A.K. Pandey, learned counsel for petitioner has not disputed that there are various judgments of coordinate Benches of this Court which are against the relief sought by petitioner, however, he submits that there are certain judgments of other coordinate Benches of this Court whereby an opportunity was granted to petitioner to represent before Authority concerned and in this regard, he has referred an order passed in the case of Vinti Pandey vs. State of U.P. and 3 others, Writ A No. 1445 of 2021 decided on 29.10.2021.

2. Ms. Archana Singh, learned counsel for respondents has no objection if such a prayer of petitioner is considered, however, she prays that while considering the representation, Authority concerned may be directed to take note of the judgments passed by coordinate Benches of this Court.

3. In view of above circumstances, taking a lenient view and without going into merit of the case at this stage, this writ petition is disposed of with an observation that petitioner will be at liberty to pursue the Authority concerned to decide the representation.

Order Date :- 3.1.2024

N. Sinha