ARVIND KUMAR SINGH Vs. LOK AYUKTA UTTAR PARADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner, Sri Manas Bhargava, learned counsel for the respondent no. 1 and learned Standing Counsel for the State respondents.

(2.) This writ petition has been filed with the prayer to issue a writ of mandamus commanding the first respondent to decide petitioner's complaint dtd. 29/5/2023, by passing a reasoned speaking order. The first respondent in this case is the Lokayukta, Uttar Pradesh, Lucknow. The complaint dtd. 29/5/2023, is in respect of appointment offered to the private respondent as Senior Assistant in the office of Deputy Labour Commissioner, Bareillly. According to petitioner the appointment has been obtained illegally.

(3.) While entertaining the writ petition doubts were expressed with regard to entertainability of a claim of this kind before the Up Lokayukta and to conduct investigation in this regard. Following orders were passed in the matter on 27/2/2025: