A Division Bench of the Allahabad High Court comprising Justice Dr. Kaushal Jayendra Thakar and Justice Subhash Chand has observed that the Union of India is not adequately represented in the High Court and issued notice to the Additional Solicitor General of India.
The Bench expressed that,
“Even on the last occasion before the earlier Bench, none has appeared for Union of India. We are really pained that the matter of Union of India remains unattended.”
Court Reasoning & Judgment
The Court expounded that even on the last occasion before the earlier Bench none has appeared for Union of India. We are really pained that the matter of Union of India remains unattended. Counter affidavit has not been filed despite enough time being granted from February 2021 till date. We hereby close the opportunity.
The Court issued notice to learned Additional Solicitor General of India, as it appears that in the State of Uttar Pradesh Union of India is not being represented properly despite our request being made to the Assistant Solicitor General of India just two days before and none has turned up though assured us that some counsel would remain present to assist the Court on behalf of Union of India but we are pained to mention that no counsel for Union of India is present in this matter.
The Court listed the matter on September 22, 2021.
Case Details
Case:- WRIT - A No. - 2944 of 2021
Petitioner: Shamim Begum
Respondent: Union of India And 2 Others
Counsel for the Petitioner: Vibhu Rai
Counsel for the Respondent: A.S.G.I.
Judge: Chief Justice Ravi Ranjan and Justice Sujit Narayan Prasad
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