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Allahabad High Court

Krishna Mohan Rai P.No.012460553 & Ors. vs State Of U.P. Thru.Prin. Secy. Home ... on 24 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. - 18755 of 2020
 

 
Petitioner :- Krishna Mohan Rai P.No.012460553 & Ors.
 
Respondent :- State Of U.P. Thru.Prin. Secy. Home Deptt. Lko. & Ors.
 
Counsel for Petitioner :- M.P. Raju
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Chandra Dhari Singh,J.
 

Heard learned Counsel for the petitioners and learned Standing Counsel appearing for the State.

By means of instant writ petition, the petitioners have approached this Court with the following main prayers:

"(I) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to consider the name of petitioners for Police Medal Gallantry Award as their team leaders have been awarded in which petitioners were also members of that team.
(II). Issue a writ, order or direction in the nature of mandamus commanding the opposite parties take a decision on the representation of petitioner dated 22.09.2020 contained as annexure no.4 to the writ petition."

After arguing at some length, learned Counsel for the petitioner submits that he may be permitted to approach the Additional Director General of Police (Establishment), Police Establishment Board, Lucknow (opposite party no.3) for redressal of his grievance, to which, learned Standing Counsel has no objection.

Considering the innocuous prayer of the learned Counsel for the petitioners and without entering into the merit of the case, the writ petition is disposed of with liberty to the petitioners to approach the opposite party no.3 within 10 days from today through a representation ventilating all their grievances and on receipt of the same, the opposite party no.3 shall consider and decide the representation of the petitioners, in accordance with law, expeditiously preferably within a period of three months from the date of production of certified copy along with representation.

Order Date :- 24.11.2020 akverma