Allahabad High Court
Const. 38 A.P. Narendra Singh And Others vs State Of U.P. And Others on 10 August, 2010
Author: Dilip Gupta
Bench: Dilip Gupta
Court No. - 39 Case :- WRIT - A No. - 47322 of 2010 Petitioner :- Const. 38 A.P. Narendra Singh And Others Respondent :- State Of U.P. And Others Petitioner Counsel :- P. K. Kashyap Respondent Counsel :- C. S. C. Hon'ble Dilip Gupta,J.
The sole relief pressed for by the learned counsel for the petitioner at the time of hearing of this petition is that the Superintendent of Police, Shahjahanpur may decide the representation filed by the petitioner for repatriation from Armed Police to Civil Police in accordance with the Police Regulations.
Learned Standing Counsel appearing for the respondents states that the representation filed by the petitioner shall be decided expeditiously.
In view of the aforesaid, this petition is disposed of with a direction to the Superintendent of Police, Shahjahanpur to decide the representation filed by the petitioner expeditiously, preferably within a period of two months from the date a certified copy of this order is filed by the petitioner.
It is made clear that the Court has not adjudicated upon the merits of the case which shall be examined by the Superintendent of Police, Shahjahanpur in accordance with law.
Order Date :- 10.8.2010 GS