Allahabad High Court
Pradeep Kumar Agnihotri vs State Of U.P. And 6 Ors. on 31 May, 2022
Author: Vivek Kumar Birla
Bench: Vivek Kumar Birla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- WRIT - C No. - 6441 of 2015 Petitioner :- Pradeep Kumar Agnihotri Respondent :- State Of U.P. And 6 Ors. Counsel for Petitioner :- Abhijeet Mishra Counsel for Respondent :- C.S.C.,M.C. Chaturvedi Hon'ble Vivek Kumar Birla,J.
Hon'ble Vikas Budhwar,J.
None appears to press the present writ petition even in the revised call.
Present petition has been filed with the following prayers:-
"(i) Issue a writ order or direction in the nature of certiorari quashing the orders dated 18.11.14 passed by respondent no. 3 and order dated 19.9.2013 passed by respondent, or
(ii) Issue a writ order or direction in the nature of mandamus commanding the respondents to not to deduct the penalty amount from salary, or"
The petition is of year 2015.
Interim order, if any, stands vacated.
The petition is dismissed for want of prosecution.
Order Date :- 31.5.2022 Lalit Shukla