Allahabad High Court
Devendra Kumar Jain vs State Of U.P. And 3 Others on 27 August, 2020
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - A No. - 5991 of 2020 Petitioner :- Devendra Kumar Jain Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Satya Prakash Singh,Bajrang Bahadur Singh Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
Counsel for the petitioner argues that the documents with regard to the promotion of the petitioner were submitted for approval on 9.1.2020 in the office of the respondent no. 2 by the respondent nos. 3 and 4, however no decision has been taken thereupon.
Considering the fact that the decision has to be taken by the respondent no. 2 on the documents so forwarded, the present petition is disposed off with a direction to the respondent no. 2 to decide the matter within a period of four months from the date of production of a copy of this order downloaded from the official website of Allahabad High Court, which shall be treated as certified copy of this order.
Order Date :- 27.8.2020 SR