Mukesh Kumar Shukla vs District Magistrate / District Program ...
2024 Latest Caselaw 16924 ALL

Allahabad High Court

Mukesh Kumar Shukla vs District Magistrate / District Program ... on 13 May, 2024

Author: Sangeeta Chandra

Bench: Sangeeta Chandra

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:36524-DB
 
Court No. - 3
 

 
Case :- WRIT - C No. - 4187 of 2024
 

 
Petitioner :- Mukesh Kumar Shukla
 
Respondent :- District Magistrate / District Program Coordinator District Hardoi And 5 Others
 
Counsel for Petitioner :- Arunendra Nath Mishra, Prashant Srivastava
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Mrs. Sangeeta Chandra,J.
 

Hon'ble Brij Raj Singh,J.

(1) Heard the learned counsel for the petitioner and the learned Standing counsel who appears for the Opposite party nos.1 to 4.

(2) This petition has been filed by the petitioner for the following main prayer:-

"1) Issue a writ, order or direction in the nature of Mandamus commanding the Opposite party no.1 to compliance the Award/ Judgment dated 16.06.2023 passed by Lokpal (MANREGA), District Hardoi, in Complaint No.09/02-01-2023, 'Mukesh Kumar Shukla Vs. Rajesh Kumar Singh' pending before the Opposite party no.1 for consideration / compliance annexed as Annexure No.1 with this petition, in the interest of justice."

(3) It is the case of the petitioner that he had filed a complaint before the Opposite party no.6- Lokpal (MANREGA), District Hardoi, against the conduct of the Opposite party no.5- Rajesh Kumar Singh, the Retired Assistant Engineer, District Rural Development Agency, District Hardoi. The Lokpal (MANREGA) passed an order on 16.06.2023 which is not being complied with by the State-respondents.

(4) Learned counsel appearing on behalf of the State-respondents, on the basis of instructions, received from the Deputy Labour Commissioner/ Joint District Program Coordinator, District Hardoi, the Opposite party no.3, says that the Appeal has been filed by the Opposite party no.5 against an order passed by the Opposite party no.6 which is pending.

(5) The petitioner is directed to approach the Appellate Authority alongwith his Application for vacation of interim order, if any, granted by the Appellate Authority in favour of the Opposite party no.5.

(6) The writ petition stands disposed of.

Order Date :- 13.5.2024

N.PAL