JAGDISH NARAYAN SHUKLA Vs. STATE OF U P & ORS
LAWS(ALL)-2016-8-277
HIGH COURT OF ALLAHABAD
Decided on August 31,2016

Jagdish Narayan Shukla Appellant
VERSUS
State Of U P And Ors Respondents

JUDGEMENT

- (1.) Heard Mr. Jagdish Narayan Shukla, petitioner-in-person and learned Advocate General with Smt. Bulbul Godiyal, learned Additional Advocate General for the State-respondents.
(2.) This petition, in the nature of public interest, filed by an Editor of Nishpaksh Pratidin Daily Newspaper, seeks the following reliefs: "(i) issue a writ, order or direction in the nature of Mandamus commanding the opposite parties to post Mr. Singhal to some other post and to appoint an able person with reputation and integrity for the post of Chief Secretary of the State. (ii) issue a writ, order or direction in the nature of Mandamus directing respondents No.3, 4 and 5 to take into consideration the companies as mentioned as aforesaid which are running by the relatives of the present Chief Secretary and to investigate in detail and if found to be bogus and inoperative, to proceed prosecution against them as per law."
(3.) From bare perusal of the prayers, it is clear that the petitioner seeks reliefs against Mr. Singhal, Chief Secretary of the State Government, making serious allegations against him, without adding him as a party-respondent in the writ petition.;


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