Allahabad High Court
Gyan Prakash Keshari vs Union Of India And 2 Others on 28 February, 2023
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 3 Case :- WRIT - C No. - 36833 of 2022 Petitioner :- Gyan Prakash Keshari Respondent :- Union Of India And 2 Others Counsel for Petitioner :- Radha Mohan Pandey Counsel for Respondent :- A.S.G.I.,Anju Srivastava,C.S.C. Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Anish Kumar Gupta,J.
Case called out. None appears for the petitioner to press the writ petition.
This writ petition has been filed praying for the following relief/s:
"(i) Issue a writ order or direction in the nature of mandamus directing to any authority of the respondents except respondent no. 3 to decide the representation of the petitioner dated : 02.08.2022 and dated : 05.08.2022 mentioned in representation dated : 07.09.2022 as registered on PG Portal DARPG/P/2022/02602 and registered as I.G.R.S. No. 60000220180493 dated : 20.10.2022 in presence of the petitioner within stipulated date fixed in accordance with law which think you fit for the ends of justice.
(ii) Issue a writ order against Sub-ordinate authority of the Respondent No. 3 who has rejected the representation on dated : 20.10.2022 at 9:25 PM in the absence of the petitioner without producing of the documents within 01 hour 16 minutes after receiving the representation dated : 20.10.2022 at 8:16 PM of the representation DARPG/P/2022/02602 and as I.G.R.S. No. 60000220180493."
Copies of the alleged representations dated 02.08.2022 and 05.08.2022 have not been filed alongwith the writ petition. That apart, from perusal of the pleadings made in the writ petition, it appears that the nature of grievance of the petitioner is not reflected. The writ petition is totally misconceived and is, therefore, dismissed.
Order Date :- 28.2.2023 Ankit.