Vijay Kumar vs State Of U.P. Thru. Prin. Secy. Deptt. ...
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Allahabad High Court

Vijay Kumar vs State Of U.P. Thru. Prin. Secy. Deptt. ... on 7 May, 2024

Author: Abdul Moin

Bench: Abdul Moin

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:35164
 
Court No. - 6
 

 
Case :- WRIT - A No. - 3521 of 2024
 

 
Petitioner :- Vijay Kumar
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Irrigation And Water Resources Lko. And Another
 
Counsel for Petitioner :- Prashant Kumar Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.
 

1. Heard learned counsel for the petitioner and learned Standing Counsel appearing for the respondents.

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

3. The contention of learned counsel for the petitioner is that despite the punishment order imposed upon the petitioner vide order dated 02.06.2020, a copy of which is Annexure-1 to the writ petition, having been quashed by the U.P. Public Services Tribunal vide judgment and order dated 08.03.2022, a copy of which is Annexure-2 to the writ petition, which in turn has not been stayed by this Court in a writ petition filed by the respondents-State, the juniors of the petitioner have been promoted to the post of Superintending Engineer (Mechanical) on 24.01.2024 while the case of the petitioner has not been considered.

4. Learned counsel for the petitioner after arguing at some length submits that with regard to the relief sought in the writ petition, the petitioner may be permitted to submit a fresh representation before respondent no.1 which may be directed to be decided within a time frame fixed by this Court to which learned Standing Counsel has no objection.

5. In view of the above, it is provided that in case the petitioner submits a representation within two weeks from today before respondent no.1 then respondent no.1 shall endevour to decide the same by means of a reasoned and speaking order within a further period of six weeks from the date of submission of the representation along with certified copy of this order.

6. With the aforesaid direction, writ petition is disposed off.

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

Order Date :- 7.5.2024

A. Katiyar