Allahabad High Court
Tej Narain Singh vs State Of U.P. Thru Addl.Chief Secy. Home ... on 17 October, 2019
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 23 Case :- SERVICE SINGLE No. - 28179 of 2019 Petitioner :- Tej Narain Singh Respondent :- State Of U.P. Thru Addl.Chief Secy. Home Lko. & Ors. Counsel for Petitioner :- Shailendra Singh Rajawat Counsel for Respondent :- C.S.C. Hon'ble Vivek Chaudhary,J.
Petitioner has filed the present writ petition with the following primary relief:-
"(i) issue a writ, order or direction in the nature of mandamus, commanding the opposite parties to give promotion to the petitioner w.e.f. 31-08-2018 on which the juniors to the petitioner have been given promotion with all consequential benefits;"
Learned counsel for petitioner at the very outset submits that the grievance of the petitioner would be met in case his representation is decided by the opposite party No.4, Deputy Inspector General of Police (Establishment), PHQ, Allahabad, in a time bound manner to which, learned counsel for opposite parties has no objection.
In view of aforesaid, the petitioner is permitted to move a fresh representation to the opposite party No. 4 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 along with annexures and all other documents to support his case. In case such a representation is moved, the opposite party No.4 shall decide the same by a reasoned and speaking order in accordance with law within a period of three 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.4 to decide in accordance with law.
The writ petition is disposed of.
Order Date :- 17.10.2019 Rajneesh DR-PS) (Vivek Chaudhary, J.)