Abdul Moin, J. - (1.) Case called out. None appears on behalf of the petitioner.
(2.) Sri A.K. Pandey, Advocate holding brief of Sri Shobhit Mohan Shukla, learned counsel appearing for the respondent no. 5 as well as learned Standing counsel appearing for the respondents no. 1 to 4 and 6 are present.
(3.) The instant case being a fresh case was taken up in the morning session. The petitioner has indicated in paragraph 3 that he is a whistle blower and social person. The reliefs sought for in the present petition are for a Mandamus commanding the respondent no. 2 to direct the competent authority to inquire into the matter. The inquiry which is sought for is that the respondent no. 9 who is working as Assistant Teacher is alleged to be holding duel citizenship. Upon a specific query being made to the learned counsel for the petitioner Shri Dharam Raj Misra as to how the present petition would be maintainable as the petitioner has no locus to file the petition, he prayed for time to argue the matter on maintainability and had prayed that matter may come up on the next day. However, as the 'Spin System' has been introduced in the High Court for fresh matters and learned counsel for the petitioner was expected to be prepared with the matter, as such, the Court was of the view that the matter will not be adjourned for the next date so as to take it out of the 'Spin System' . Upon this, learned counsel for the petitioner gave an undertaking to argue the matter in the post lunch session which undertaking was given in the presence of the learned State counsel as well as Sri A.K. Pandey, Advocate holding brief of Sri Shobhit Mohan Shukla, learned counsel appearing for the respondent no. 5. Upon it being pointed out to the learned counsel for the petitioner that the Bar has requested that no adverse order be passed and as such, he should be present in the post lunch session at 1415 Hrs, learned counsel for the petitioner again gave a solemn undertaking of appearing before this Court along with the relevant case laws for arguing the matter in the post lunch session i.e 1415 Hrs.;