Allahabad High Court
Manoj Kumar (Iii) vs State Of U.P. And 4 Others on 8 July, 2022
Author: Neeraj Tiwari
Bench: Neeraj Tiwari
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- WRIT - A No. - 8620 of 2022 Petitioner :- Manoj Kumar (Iii) Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Viresh Kumar Gupta Counsel for Respondent :- C.S.C.,Vivek Saran Hon'ble Neeraj Tiwari,J.
Heard learned counsel for the petitioner, learned Standing Counsel for the State-respondents and Sri Vivek Saran, learned counsel for the respondent nos. 2 to 5.
Present petition has been filed with the following prayer:-
"(i) Issue a writ order or direction in the nature of mandamus directing the respondent no.2 (Area Manager U.P. State Road Transport Corporation Sonbhadra U.P.) to conclude the enquiry pending since 5.5.2018 within stipulated period."
Sri Vivek Saran, learned counsel for the respondent nos. 2 to 5 has produced the order of Assistant Regional Manger5 dated 15.9.2018, which is taken on record. He further submitted that as per order dated 15.9.2018, name of petitioner has been excluded from the contract list, therefore, relief as prayed by the petitioner may not be granted to him.
At this stage, learned counsel for the petitioner submitted that his petition may be dismissed with liberty to challenge the order dated 15.9.2018 for which Sri Vivek Saran, learned counsel for the respondent nos. 2 to 5 has no objection.
Accordingly, the writ petition is dismissed with the aforesaid liberty.
Order Date :- 8.7.2022 Junaid