Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Allahabad High Court

Mahesh Kumar Yadav (Pharmacy Lecturer) vs State Of U.P. And 2 Others on 25 November, 2025

Author: Saurabh Shyam Shamshery

Bench: Saurabh Shyam Shamshery





HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


Neutral Citation No. - 2025:AHC:210521
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD 
 
WRIT - A No. - 17709 of 2025   
 
   Mahesh Kumar Yadav (Pharmacy Lecturer)    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. And 2 Others    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Amrendra Nath Rai, Sanjay Singh   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C.   
 
     
 
 Court No. - 32
 
   
 
 HON'BLE SAURABH SHYAM SHAMSHERY, J.      

1. Heard Sri Sanjay Singh, learned counsel for the petitioner and Sri Shishir Tiwari, learned Standing Counsel.

2. Learned counsel for the petitioner on instructions submits that he is not pressing prayer no.A and the only prayer being pressed is payer no.B i.e. to decide the Review/Appeal dated 30.8.2025 under Rule-14 of Discipline and Appeal Rules 1999 which is pending before respondent no.2 be decided expeditiously.

3. Learned Standing Counsel has no objection to the aforesaid submissions.

4. Considering the submission of learned counsel for the petitioner, this writ petition is disposed of that Review/Appeal dated 30.8.2025, pending before the respondent no.2 be decided expeditiously in accordance with law.

(Saurabh Shyam Shamshery,J.) November 25, 2025 SB