Allahabad High Court
Sunil Kumar Rai & Others vs State Of U.P. & Others on 8 January, 2010
Author: Amreshwar Pratap Sahi
Bench: Amreshwar Pratap Sahi
Court No. - 38 Case :- WRIT - A No. - 588 of 2010 Petitioner :- Sunil Kumar Rai & Others Respondent :- State Of U.P. & Others Petitioner Counsel :- Santosh Kumar Singh Respondent Counsel :- C.S.C. Hon'ble Amreshwar Pratap Sahi,J.
Learned counsel for the petitioners contends that the case of the petitioners is covered by the decision in the case of Krishna Mohan Pandey V. State of U.P. and others in writ petition no. 58892 of 2006 decided on 6.8.2009 copy whereof is annexure-8 to the present writ petition. Learned counsel for the petitioners contends that the claim of the petitioners being similar , the same relief should be granted. Learned Standing Counsel submits that instead of awarding time to file counter affidavit the matter may be disposed of with a direction to the authorities concerned to examine the claim of the petitioner.
The petition is disposed of with a direction to respondent no.5 who shall examine the claim of the petitioner and thereafter proceed to pass an appropriate order keeping in view the submission raised in the writ petition as expeditiously as possible preferably within a period of eight weeks from the date of presentation of certified copy of this order before him.
Order Date :- 8.1.2010 Shiraz