Devi Prasad Mishra vs State Of U.P. Thru. Addl. Chief Secy. ... on 23 September, 2025

[Cites 2, Cited by 0]

Allahabad High Court

Devi Prasad Mishra vs State Of U.P. Thru. Addl. Chief Secy. ... on 23 September, 2025

Bench: Jaspreet Singh





HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


Neutral Citation No. - 2025:AHC-LKO:59108
 

 
HIGH COURT OF JUDICATURE AT ALLAHABAD
 
LUCKNOW 
 
MATTERS UNDER ARTICLE 227 No. - 5774 of 2025   
 
   Devi Prasad Mishra    
 
  .....Petitioner(s)   
 
 Versus  
 
   State Of U.P. Thru. Addl. Chief Secy. Urban Development Govt. Lko. And Another    
 
  .....Respondent(s)       
 
   
 
  
 
Counsel for Petitioner(s)   
 
:   
 
Savita Jain   
 
  
 
Counsel for Respondent(s)   
 
:   
 
C.S.C., Rishabh Kapoor   
 
     
 
 Court No. - 7
 
   
 
 HON'BLE JASPREET SINGH, J.

Heard learned counsel for the petitioner.

Notice on behalf of the respondents No. 1 has been accepted by the office of the Chief Standing Counsel.

In view of the order proposed to be passed by this Court, notice to the respondent no. 1 is dispensed with.

By means of the instant petition, the petitioner seeks expeditious disposal of claim petition no. 2693 of 2021(Devi Prasad Mishra versus State of U.P. and others) pending before the State Public Service Tribunal, Lucknow.

It is submitted that though a large number of dates have been fixed, however, for the reasons beyond control, the aforesaid case has not yet been decided.

Learned standing counsel submits that he has no objection in case an expedite order is passed.

Considering the facts and circumstances, this Court is of the opinion that no gainful purpose will be served in keeping the aforesaid petition pending rather ends of justice can be served by directing the court concerned to consider and decide the aforesaid case expeditiously in accordance with law affording full opportunity of hearing to both the parties but without granting any unnecessary adjournment to either of the parties.

It is made clear that the Court has not examined the case of either of the parties on merits and the Court concerned shall consider and decide the case of the petitioner strictly in accordance with law.

With the aforesaid, the petition is disposed of.

(Jaspreet Singh,J.) September 23, 2025 kanhaiya

Unlock Advanced Research with PRISMAI

Allahabad High Court