Allahabad High Court
Hc 84 Cp Om Prakash Sharma And 70 Others vs State Of U.P. And 3 Others on 26 September, 2014
Author: Rajan Roy
Bench: Rajan Roy
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 59 Case :- WRIT - A No. - 42753 of 2014 Petitioner :- Hc 84 Cp Om Prakash Sharma And 70 Others Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Harikesh Kumar Gupta Counsel for Respondent :- C.S.C. Hon'ble Rajan Roy,J.
Heard Harikesh Kumar Gupta, learned counsel for the petitioners and the learned Standing Counsel.
The petitioners herein seek benefit of the order dated 22.5.2014, a copy of which is annexed as Annexure 1 to the writ petition.
The petitioner may submit their representations to the respective Senior Superintendent of Police/ Superintendent of Police of the concerned district where the petitioners are posted.
Without adjudicating the claim of the petitioners on merit, the writ petition is disposed of with a direction to the concerned respondents to consider and decide the representations of the petitioners within a period of three months from the date, a certified copy of this order is produced before them.
Order Date :- 26.9.2014 SKS