Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1]

Allahabad High Court

Smt. Pratibha Srivastava vs State Of U.P. And 3 Others on 24 September, 2019

Author: Neeraj Tiwari

Bench: Neeraj Tiwari





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 
Case :- WRIT - A No. - 12743 of 2019
 
Petitioner :- Smt. Pratibha Srivastava
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Vijay Singh Sengar
 
Counsel for Respondent :- C.S.C.,Akhilesh Chandra Srivastava
 

 
Hon'ble Neeraj Tiwari,J.
 

Learned counsel for the petitioner is permitted to implead District Level Committee, District Etawah through its Chairman/ District Magistrate as respondent no.5 during the course of day.

Heard learned counsel for the petitioner, learned standing counsel for the respondent no. 1, 3 & 5 and SriAkhilesh Chandra Srivastava, learned counsel for the respondent nos. 2 & 4.

Learned counsel for the petitioner is assailing the impugned adjustment order dated 15.07.2019 passed by respondent no.4 on different factual grounds.

Sri Akhilesh Chandra Srivastava, learned counsel for the respondent nos. 2 & 4 submitted that petitioner has alternative remedy to approach the District Level Committee-respondent no.5 as provided in Government Order dated 17.06.2019, which could not be disputed by the learned counsel for the petitioner.

Under such facts and circumstances, the writ petition is disposed of with liberty to the petitioner to approach District Level Committee-respondent no.5 constituted under the provisions of Government Order dated 17.06.2019 headed by District Magistrate by filing representation maximum within one week. In case any such representation is filed before the Committee, Committee shall consider and decide the same strictly in accordance with law maximum within four weeks from the date of production of certified copy of this order. For a period of five weeks from today or till decision taken by the Committee, whichever is earlier, no coercive action shall be taken against the petitioner.

It is made clear that Court has not adjudicated the case on merits and it is upon the Committee to decide the representation of the petitioner after considering the relevant Rules as well as Government Orders occupying the filed.

Order Date :- 24.9.2019 Junaid