Allahabad High Court
Shiv Kumar Singh Yadav vs State Of U.P. Thr. The Sec. Deptt Of ... on 2 July, 2010
Author: Ritu Raj Awasthi
Bench: Ritu Raj Awasthi
Court No. - 4 Case :- SERVICE SINGLE No. - 20 of 1993 Petitioner :- Shiv Kumar Singh Yadav Respondent :- State Of U.P. Thr. The Sec. Deptt Of Revenue & Others Petitioner Counsel :- S K Singh Respondent Counsel :- C S C Hon'ble Ritu Raj Awasthi,J.
Case called out. No one is present on behalf of the petitioner to press this writ petition.
Mr. Sharad Tiwari, learned standing counsel is present for the State.
At the time of filing of the writ petition, the age of the petitioner was mentioned in the affidavit as 44 years. As such, at present the petitioner has attained the age of superannuation. The prayer made in the writ petition cannot be granted at this stage.
The writ petition is accordingly dismissed as infructuous.
Order Date :- 2.7.2010 Adhir