KRIPA SHANKAR UPADHYAY Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri S.C. Pandey, learned counsel for the petitioner and learned Standing Counsel for the respondents State.

(2.) Vide order dated 05.04.2018, learned standing counsel was granted last opportunity to file counter affidavit within four weeks. In spite of that, no counter affidavit has been filed till date. Therefore, treating the averments made in the writ petition to be correct, this court is proceeding to decide the controversy involved in the writ petition.

(3.) By means of present writ petition, the petitioner has prayed for quashing the orders dated 23.10.2015, passed by respondent No.1 with a prayer to issue writ of mandamus to the respondent No.3 to consider the claim of the petitioner afresh in accordance with the provisions contained under government orders dated 02.12.2002, 15.04.2006 and 26.06.2009 (anneuxres-2, 3 and 10 to the writ petition).