Masroor Ahmad vs State Of Uttarakhand And Others

Pankaj Purohit, J

By means of the present writ petition, the petitioner has sought for a direction to respondent to include name of the petitioner in Rajya Andolankari List as he was the active member of Uttarakhand Rajya Andolan and was detained in jail for about 7 days in Fatehpur Jail in the State of Uttar Pradesh.

It is submitted by learned counsel for the petitioner that that the petitioner is a permanent resident of Nainital and has participated in the Uttarakhand Rajya Andolan very actively.

It is also contended by learned counsel for the petitioner that during Uttarakhand Rajay Andolan the petitioner was arrested and was detained in judicial custody in Fatehpur Jail in erstwhile State of Uttar Pradesh.

It is submitted by learned counsel for the petitioner that petitioner’s name was not included in the list of Uttarakhand Rajay Andolankari, which compelled the petitioner to move several applications to the Authority concerned and lastly he moved representation to respondent no.3 on 23.08.2023, but the application/representation made by the petitioner is pending and no action has been taken by respondent no.3 on the said application/representation.

An innocuous prayer has been made by learned counsel for the petitioner that ends of justice would be met, if a direction is issued to respondent no.3 to take decision on the application/representation of the petitioner dated 23.08.2023 within a stipulated period.

The proposition made by learned counsel for the petitioner is not opposed by learned counsel for the State.

Accordingly writ petition is disposed-off and respondent no.3 is directed to, positively, take a decision on the application/representation of the petitioner within a period of three months from the date of production of certified copy of this order by a reasoned and speaking order.