ARUN MISHRA Vs. CENTRAL INFORMATION COMMISSION

JUDGEMENT

(1.) Heard Sri Arun Mishra, the petitioner in person, Sri Chandan Sharma, learned counsel appearing for respondent no. 2.

(2.) The petitioner before this Court claims to be a practising Advocate of this Court had presented writ petition in the category of Writ-C before registry of this Court to be placed on board before a bench concerned as a fresh case, about 4 and half years ago. The registry allotted category and number to the petition as Writ C No. 59649 of 2017 with party name Arun Mishra as petitioner and State of U.P. and one more authority as respondents. This petition was presented through counsel Mr. Mahabir Yadav and the matter was placed on board before Division Bench of this Court as fresh on 15/12/2017 and after recording a short order, this matter was directed to come up for hearing on 19/1/2018. The order passed by Division Bench on 15/12/2017 runs as under:-

(3.) The petitioner seems to have presented another petition with the registry in the category of Public Interest Litigation to be presented before Division Bench as per roster provided. The registry allotted code/ category and number to the writ petition as Public Interest Litigation 'PIL' No. 940 of 2019 with party name Arun Mishra as petitioner v. State of U.P. and Other four authorities as respondents. This petition was also presented through Counsel Sri Mahabir Yadav. This matter came up before Division Bench on 26/4/2019 as fresh and giving time to the learned Standing Counsel to have instructions in the matter, it was fixed 3/5/2019. The order passed by Division Bench dtd. 26/4/2019 runs as under: