Allahabad High Court
Vijay Kumar Saini vs Additional ... on 18 January, 2021
Author: Abdul Moin
Bench: Abdul Moin
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- MISC. SINGLE No. - 944 of 2021 Petitioner :- Vijay Kumar Saini Respondent :- Additional Commissioner(Administrative),Lko. & Ors. Counsel for Petitioner :- Rajesh Kumar Sharma Counsel for Respondent :- C.S.C. Hon'ble Abdul Moin,J.
Heard learned counsel for the petitioner and learned Standing counsel appearing on behalf of the respondent nos. 1 and 2.
No notice need be issued to the private respondents taking into consideration the nature of order proposed to be passed.
With the consent of the learned counsel for the parties, the present writ petition is being disposed of finally.
The petitioner has approached this Court praying for a direction to respondent no.1 i.e. Additional Commissioner (Administration), Lucknow, to decide the interim relief application filed in Appeal No. 1237 of 2020 (Computerized Case No.202010000001237) in re: Vijay Kumar Saini Vs. Pratap Kumar @ Pratap Yadav and ors expeditiously.
Taking into consideration that the application for interim relief is still pending for consideration before respondent no.1, the present petition is disposed of with a direction to respondent no.1 to decide the same within a period of three months from the date of communication of this order in accordance with law after providing opportunity of hearing to all concerned parties. It is provided that the petitioner shall not seek any adjournment on any pretext before the concerned.
Learned counsel for the petitioner undertakes that if lawyers are abstaining from work even then the petitioners shall put in appearance and argue the case failing which benefit of this order will not be available to the petitioners.
Order Date :- 18.1.2021 Pachhere/-