Allahabad High Court
C/M Veersen Anusuchit Prathmik ... vs State Of U.P. Thru Prin.Secy.Social ... on 19 December, 2019
Author: Vikas Kunvar Srivastav
Bench: Vikas Kunvar Srivastav
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 29 Case :- MISC. SINGLE No. - 35810 of 2019 Petitioner :- C/M Veersen Anusuchit Prathmik Vidalaya Thru Manager & Ors. Respondent :- State Of U.P. Thru Prin.Secy.Social Welfare And Ors. Counsel for Petitioner :- Adarsh Kumar Maurya,Ajay Kumar Shukla Counsel for Respondent :- C.S.C. Hon'ble Vikas Kunvar Srivastav,J.
Present writ petition is filed by the petitioners praying for the following preliminary relief:-
"(i) Issue a writ, order or direction, in the nature of Mandamus thereby commanding and directing the opposite parties, specifically the opposite party no. 1 to consider the claim of the petitioners' institution with respect to sanction of consolidated annual grant in accordance with law, within a period to be stipulated by this Hon'ble Court."
Learned counsel for petitioners submits that the grievance of the petitioners would be sufficiently met in case their representation is decided by opposite party No.1-Principal Secretary, Social Welfare Department, Government of U.P., Lucknow, in a time bound manner to which, learned counsel for the opposite parties has no objection.
In view of aforesaid, the petitioners are permitted to move fresh representations to opposite party No.1 within a period of three weeks from today, annexing therewith a certified copy of this order as well as copy of the present writ petition alongwith Annexures and all other documents to support their case. In case such representations are moved, the opposite party No.1 shall decide the same by a reasoned and speaking order in accordance with law within a period of four months from the date a certified copy of this order is placed before him. It is made clear that this Court has not gone into the merit of the case. All questions are open for the opposite party No.1 to decide in accordance with law.
The writ petition is disposed of.
Order Date :- 19.12.2019 kkv/