Allahabad High Court
Brijesh Pratap Singh Inre W.P.No.5897 ... vs Devi Patan Kshetriya Gramin Bank Gonda ... on 16 November, 2022
Bench: Devendra Kumar Upadhyaya, Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 2 Case :- SPECIAL APPEAL No. - 704 of 2006 Appellant :- Brijesh Pratap Singh Inre W.P.No.5897 S/S Of 2006 Respondent :- Devi Patan Kshetriya Gramin Bank Gonda And 2 Ors Counsel for Appellant :- Abhishk Yadav Counsel for Respondent :- Viremdra Misra Hon'ble Devendra Kumar Upadhyaya,J.
Hon'ble Saurabh Lavania,J.
This Special Appeal filed under Chapter VIII Rule 5 of the Rules of the Court impeaches the order dated 08.09.2006, passed by the learned Single Judge in Writ Petition No.5897(SS) of 2006 whereby the writ petition filed by the appellant-petitioner was dismissed.
We may indicate herein that by filing the writ petition, the appellant-petitioner had challenged the promotion of certain individuals on the post of Officer Scale-1 and had further prayed for issuing a writ of mandamus commanding the respondent No.1 in the writ petition to promote him to the post of Officer Scale-I w.e.f. 05.07.20006.
The appellant-petitioner at that time was 45 years of age and accordingly, it appears that this Special Appeal by efflux of time has lost its efficacy.
Accordingly, the Special Appeal is dismissed.
However, we may make it clear that it will be open to the parties to move an appropriate application seeking recall of this order in case any cause to continue the proceedings of this Special Appeal still survives.
Order Date :- 16.11.2022 Sanjay