Allahabad High Court
Dilip Singh (Assistant Accountant ... vs State Of U.P.Thru Prin.Secy.Medical ... on 2 November, 2020
Author: Manish Kumar
Bench: Manish Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 21 Case :- SERVICE SINGLE No. - 18707 of 2020 Petitioner :- Dilip Singh (Assistant Accountant S.G.P.G.I. M.S.) Respondent :- State Of U.P.Thru Prin.Secy.Medical Education Lucknow & Anr. Counsel for Petitioner :- Sheo Prakash Singh Counsel for Respondent :- C.S.C.,Abhinav Trivedi Hon'ble Manish Kumar,J.
Heard learned counsel for the petitioner, learned counsel for the State and Shri Abhinav Trivedi, learned counsel for the respondent no. 2.
The present writ petition has been preferred for commanding the respondent no. 2 to promote the petitioner on the post of Assistant Account Officer since his juniors have already been promoted.
The learned State Counsel has pointed out that earlier a petition bearing Writ Petition No. 12628 (S/S) of 2019 ( Dilip Singh (Assistant Accountant S.G.P.G.I.M.S.) Vs. State of U.P. and others) for the same relief was preferred. The said writ petition was disposed off by this court vide its order dated 02.05.2019 with a direction to the respondents to decide the representation of the petitioner dated 01.01.2019 by passing a speaking and reasoned order strictly in accordance with law.
At this stage, learned counsel for the petitioner submits that he does not want to press the present petition.
In view of the aforesaid, the present writ petition is dismissed as not pressed.
Order Date :- 2.11.2020 Ashish