Keshav Ram Verma vs State Of U.P. Thru. Prin. Secy. Deptt. ...
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Allahabad High Court

Keshav Ram Verma vs State Of U.P. Thru. Prin. Secy. Deptt. ... on 1 October, 2024

Author: Manish Mathur

Bench: Manish Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:68091
 
Court No. - 18
 

 
Case :- WRIT - A No. - 8717 of 2024
 

 
Petitioner :- Keshav Ram Verma
 
Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Basic Edu. Lko. And 3 Others
 
Counsel for Petitioner :- Manoj Kumar Singh,Shiv Shankar Singh
 
Counsel for Respondent :- C.S.C.,Shailendra Singh Rajawat
 

 
Hon'ble Manish Mathur,J.
 

1. Heard learned counsel for petitioner, learned State Counsel for opposite parties no. 1 & 2 and Mr. S.S. Rajawat, learned counsel for opposite parties no. 3. In view of order being passed, notice to opposite party no. 4 stands dispensed with.

2. Petition has been filed seeking a direction to concerned authority to consider and decide petitioner's representation dated 17.08.2024 for taking disciplinary action against opposite party no. 4 in view of the fact that petitioner has lodged an FIR against the aforesaid person in pursuance of which he was arrested and as has subsequently been enlarged on jail.

3. It is submitted by learned counsel for petitioner that, however, no departmental proceedings have been initiated against the aforesaid person.

4. This Court in the Division Bench Judgment in the case of Amin Khan versus State of U.P. and others, 2008 (2) U.P.L.B.E.C. 1256 has already held that a complainant does not have any right or locus to seek the prayer as made in the present writ petition.

5. In view of aforesaid, petition being not maintainable at the behest of petitioner is dismissed.

Order Date :- 1.10.2024

Satish