Allahabad High Court
Chandra Shekhar Sharma vs State Of U.P. Thru. Prin. Secy. Home ... on 31 July, 2025
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:44425 Court No. - 7 Case :- MATTERS UNDER ARTICLE 227 No. - 4492 of 2025 Petitioner :- Chandra Shekhar Sharma Respondent :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And Another Counsel for Petitioner :- Birendra Kumar Yadav,Amit Kumar Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
1. Present petition has been filed for the following relief:
"1. To issue, order and direction to the State Public Service Tribunal to proceed with and decide the claim petition no.1445 of 2019 (Chandra Shekhar Sharma Vs. State of U.P. & Others) pending before it, expeditiously within a time frame fixed by the Court, in the interest of justice."
2. Considering the relief as prayed for, the present petition is disposed off directing the petitioner to move an appropriate application for early hearing before the Court concerned which shall be considered sympathetically.
(Pankaj Bhatia,J.) Order Date :- 31.7.2025 Saurabh