- (1.) Application seeks extension of time for making representation in context of order dated 20.9.2016. Order dated 20.9.2016 reads as under : "1. This petition seeks issuance of a writ in the nature of certiorari quashing order dated 26.7.2013 passed by respondent No.2 (Senior Superintendent of Police, Lucknow), as well as history-sheet dated 10.1.2013, in respect of the petitioner contained in Annexures 1 and 2 respectively. 2. Learned counsel for the respondent State Shri R.K.Dwivedi has apprised the court that the impugned order was passed about three years back. The circumstances might have changed. Senior Superintendent of Police, Lucknow would reconsider the case of the petitioner in context of provisions of Regulations 228, 233 and 234 of Chapter XX of U.P. Police Regulations. 3. Learned counsel for the petitioner states that appropriate representation would be filed within a week of receipt of certified copy of this order. 4. This petition is disposed of with direction that representation of the petitioner to be made within a week, be considered within four weeks thereafter by Senior Superintendent of Police, Lucknow and disposed of by a speaking order which be conveyed to the petitioner."
(2.) For the reasons given in the application, we hereby extend the time for making representation.
(3.) Let representation be made to Senior Superintendent of Police, Lucknow within one week from today, whereupon Senior Superintendent of Police would take a decision within four weeks vide a speaking and reasoned order to be conveyed to the petitioner.;