Allahabad High Court
Pramod Kumar Tiwari vs State Of U.P. And Others on 28 July, 2010
Author: Arun Tandon
Bench: Arun Tandon
Court No. - 18 Case :- WRIT - A No. - 43864 of 2010 Petitioner :- Pramod Kumar Tiwari Respondent :- State Of U.P. And Others Petitioner Counsel :- R. S. Misra,Arun Kumar Respondent Counsel :- C. S. C.,A. K. Yadav Hon'ble Arun Tandon,J.
Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
The controversy raised in the present writ petition stands concluded in favour of the petitioner under the judgement and order of this Court dated 15th July, 2010 passed in Civil Misc. Writ Petition No. 2842 of 2010 (Dr. Deepak Bhatiya & others vs. State of U.P. & others).
In view of the aforesaid, the present writ petition is disposed of on same terms and conditions mentioned under the judgement and order of this Court dated 15th July, 2010. It is further provided that the petitioner may make a representation, ventilating all his grievances, supported by such documents, as may be advised, before respondent no.3 within two weeks from today, along with a certified copy of this order. On such representation being made, respondent no.3 shall consider and decide the same, in accordance with law by means of a reasoned speaking order, preferably within four weeks from the date the representation is filed.
(Arun Tandon, J.) Order Date :- 28.7.2010 Sushil/-