Allahabad High Court
Ram Bihari Dwivedi vs State Of U.P. And 5 Others on 18 August, 2022
Author: Manish Mathur
Bench: Manish Mathur
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- WRIT - A No. - 12077 of 2022 Petitioner :- Ram Bihari Dwivedi Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Rakesh Kumar Verma Counsel for Respondent :- CSC Hon'ble Manish Mathur,J.
Heard learned counsel for petitioner and learned State counsel appearing on behalf of respondents.
Petition has been filed seeking a direction to the respondents to include his name in the seniority list dated 27.06.2022 considering the fact that petitioner's name earlier appeared at serial no.4312 in the earlier tentative seniority list and at serial no.4320 in the revised tentative seniority list wille also appearing at serial no.7 in the seniority list pertaining to Allahabad Division but does not find mention in the final seniority list dated 27.06.2022. For the said grievance, the petitioner has already submitted a representation dated 04.07.2022. At present learned counsel for petitioner restricts his prayer for a final decision with regard to same.
Considering innocuous prayer being made by learned counsel for the petitioner and without entering into the merits of the case petitioner is granted liberty to file a fresh representation before respondent No.2 i.e. Education Director (Secondary)/Education Appointment (Government), Secondary Anubhag, Prayagraj. In case such a representation is filed, the same shall be decided by a reasoned and speaking order within with period of six months from the date a copy of this order is produced before the said authority.
With the aforesaid observations, the writ petition stands disposed of.
Order Date :- 18.8.2022 Subodh/-