Allahabad High Court
Netrapal Singh Dhangar vs State Of U.P. And Another on 27 August, 2025
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:149939-DB HIGH COURT OF JUDICATURE AT ALLAHABAD WRIT - C No. - 27374 of 2025 Court No. - 39 HON'BLE ARINDAM SINHA, J.
HON'BLE PRASHANT KUMAR, J.
1. Mr. Rajesh Kumar Tiwari, learned advocate appears on behalf of petitioner and submits, prayer of his client is for direction upon the committee to consider vigilance report dated 16th August, 2022 in respect of verification of his caste certificate and quick disposal of petitioner's appeal dated 12th June, 2025.
2. On query he submits, his client obtained the report by making query under Right to Information Act, 2005. On further query he points out from circular dated 28th February 2011 that appeal is to be decided by thirty days.
3. Dr. Devendra Kumar Tiwari, learned advocate Additional Chief Standing Counsel appears on behalf of State. He submits, the appeal will be dealt with expeditiously.
4. Respondent no.2 is directed to expeditiously deal with the appeal since more than one month has passed after filing of it. Petitioner will communicate certified copy of this order along with copy of vigilance report to said respondent. Decision on the appeal be made known to petitioner within three weeks of communication.
5. The writ petition is disposed of.
August 27, 2025 pks