Allahabad High Court
Vijaypal vs Union Of India And 3 Others on 1 November, 2022
Bench: Manoj Kumar Gupta, Jayant Banerji
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 21 Case :- WRIT - C No. - 32552 of 2022 Petitioner :- Vijaypal Respondent :- Union Of India And 3 Others Counsel for Petitioner :- Chandan Bhagat,Loknath Uranv,Rahul Shekhar Counsel for Respondent :- A.S.G.I.,C.S.C.,Dhannajai Pratap Hon'ble Manoj Kumar Gupta,J.
Hon'ble Jayant Banerji,J.
The petitioner claims to have filed a complaint before National Commission for Scheduled Caste on 20.10.2017. The said complaint, it seems, was taken cognizance of by the Commission and it issued a notice to the Principle Secretary, Local Bodies, U.P. Government, to submit facts and information to facilitate the Commission to exercise its power under Article 338 of the Constitution. The grievance of the petitioner is that no further action has been taken in the matter since after the issuing of the said notice.
If that be so, we leave it open to the petitioner to approach the Commission for redressal of his grievance.
The petition stands disposed of accordingly.
(Jayant Banerji, J.) (Manoj Kumar Gupta, J.) Order Date :- 1.11.2022 Jaideep/-