Allahabad High Court
Umesh Chandra Yadav vs State Of U.P. Thru. Prin. Secy. Medical ... on 18 November, 2020
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 18 Case :- SERVICE SINGLE No. - 20513 of 2020 Petitioner :- Umesh Chandra Yadav Respondent :- State Of U.P. Thru. Prin. Secy. Medical Education,Lko.&Ors. Counsel for Petitioner :- Sameer Kalia,Srideep Chatterjee Counsel for Respondent :- C.S.C.,Abhinav Trivedi Hon'ble Chandra Dhari Singh,J.
The petition seeks issuance of a writ in the nature of certiorari quashing impugned order dated 09.04.2020 passed by respondent no.4, which is appended with the petition as Annexure - 1.
At the outset, Shri Sameer Kalia, learned counsel for the petitioner has prayed that petitioner's representation moved before Vice Chancellor, K.G.M.U., Lucknow dated 05.10.2020, which is appended with the petition as Annexure - 15, may be decided at the earliest.
Learned Addl. Chief Standing Counsel has appeared for the State and Dr. Ashish Kumar Pathak, Advocate holding brief of Shri Abhinav N. Trivedi, Advocate for respondents no.2 to 4/University. They have submitted that they have no objection to the innocuous prayer made by petitioner's counsel.
I have heard learned counsel for the parties and perused the record.
Without commenting upon the merits of the case, respondent no.3/Vice Chancellor, King George Medical University, Lucknow is directed to consider and decide representation of the petitioner dated 05.10.2020 (Annexure - 15) by passing a reasoned and speaking order in accordance with law within 15 days from the date of receipt of a copy of this order.
With the aforesaid directions, the instant petition is disposed of.
Order Date :- 18.11.2020 nishant/-