Allahabad High Court
Netrapal Singh vs State Of U.P. And 2 Others on 4 January, 2021
Author: Ashwani Kumar Mishra
Bench: Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- WRIT - A No. - 13138 of 2020 Petitioner :- Netrapal Singh Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Krishnam Pandey Counsel for Respondent :- C.S.C.,Adarsh Bhushan Hon'ble Ashwani Kumar Mishra,J.
Against the order impugned dated 12.10.2020, passed by the Assistant Regional Manager, Agra Fort Depot of UPSRTC, petitioner has remedy of preferring appeal in accordance with the statutory Regulation of 1981. Since such appeal has not been filed as such this Court is not inclined to entertain the writ petition.
Leaving it open for the petitioner to avail the remedy of preferring appeal, this writ petition is consigned to records. It is, however, provided that in case petitioner prefers an appeal, within a period of three weeks from today, alongwith certified copy of this order, the same shall be dealt with by the appellate authority, in accordance with law, expeditiously, preferably within a further period of three months, thereafter.
The concerned Authority/Official shall verify the authenticity of computerized copy of this order from the official website of High Court Allahabad and shall act accordingly without waiting for submission of the certified copy of this order.
Order Date :- 4.1.2021 n.u.