Allahabad High Court
Amar Nath Tiwari And Anr. vs State Of U.P. Thorugh Its ... on 30 October, 2012
Author: Shabihul Hasnain
Bench: Shabihul Hasnain
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 6 Case :- SERVICE SINGLE No. - 4541 of 2011 Petitioner :- Amar Nath Tiwari And Anr. Respondent :- State Of U.P. Thorugh Its Secy.Secondary Edu.Lucknow And Ors Petitioner Counsel :- Mahendra Singh Rathore Respondent Counsel :- C.S.C. Hon'ble Shabihul Hasnain,J.
Heard learned counsel for the petitioner.
Learned counsel for the petitioner restricts his prayer to the extent that his representation, annexed as Annexure No. 12 may be decided by the opposite parties.
Without entering into the merits of the case, court directs the opposite party no. 5 to decide the representation of the petitioner, annexed as Annexure no. 12 to the writ petition, by a reasoned and speaking order in accordance with law in a month from the date a certified copy of this order is placed before him.
With the above observation the writ petition is finally disposed of.
Order Date :- 30.10.2012/Om.