A.K. Yog, J. - (1.) By means of the present petition under Article 226, Constitution of India, Shri Ram Pandey (Petitioner) seeks to challenge order dated August 28, 1999 passed by Respondent No. 4/State of Uttar Pradesh through Secretary, Ministry of Home (Police Department) U. P. Government, Lucknow (Annexure 14 to the Writ Petition).
(2.) No Counter Affidavit has been filed on behalf of the Respondents as yet even though copy of the petition was served on 17th May, 2000. The petition is listed for admission today. Considering the nature of the averments and that all the Respondents are represented, the petition is being finally decided at 'admission stage' as contemplated under Rules of Court.
(3.) Heard Shri Prakash Padia, learned counsel for the petitioner and Shri J. P. Misra, learned Standing Counsel appearing on behalf of the Respondents.;