Allahabad High Court
Vijai Kumar Srivastava, S/O-Lalta ... vs State Of U.P.Thru.Secy.Deptt. Of ... on 22 January, 2020
Author: Abdul Moin
Bench: Abdul Moin
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 22 Case :- SERVICE SINGLE No. - 622 of 2010 Petitioner :- Vijai Kumar Srivastava, S/O-Lalta Prasad Srivastava & Ors Respondent :- State Of U.P.Thru.Secy.Deptt. Of General Administration &Ors Counsel for Petitioner :- Shobhit Mohan Shukla,R.B. Srivasatava,Ram Kumar Verma,Vijay Kumar Jaiswal Counsel for Respondent :- C.S.C. Hon'ble Abdul Moin,J.
(C.M. Application No.47014 of 2017) Heard Sri Ram Kumar Verma, learned counsel for the petitioners and learned Standing Counsel appearing for respondents.
Learned counsel for the petitioners after arguing at some length submits that as the respondents have passed an order dated 23.11.2013 in purported compliance of the judgment and order dated 02.08.2013 aggrieved against which the present application under Article 215 of the Constitution of India had been filed, the present application may be dismissed with liberty to the petitioners to challenge the order dated 23.11.2013.
As the respondents have passed an order dated 23.11.2013 in purported compliance of the judgment and order dated 02.08.2013, present application under Article 215 of the Constitution of India is dismissed with liberty to the petitioners to challenge the said order before appropriate Court in appropriate proceedings in accordance with law.
Order Date :- 22.1.2020 A. Katiyar