Allahabad High Court
Ram Dayal Pandey vs State Of U.P. And 2 Others on 28 August, 2023
Author: Abdul Moin
Bench: Abdul Moin
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2023:AHC:172853 Court No. - 37 Case :- WRIT - A No. - 14265 of 2023 Petitioner :- Ram Dayal Pandey Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Krishna Chandra Pandey Counsel for Respondent :- C.S.C. Hon'ble Abdul Moin,J.
1. Heard.
2. Primarily, the petitioner is aggrieved by his termination as Home Guard way back in the year 2002. It is only when he had submitted a complaint on IGRS portal (Integrated Grievance Redressal System) that the respondents have responded through a letter dated 17.02.2023.
3. Learned counsel for the petitioner has tried to explain the laches in filing the instant petition after a period of 21 years on the ground that he was approaching the respondents.
4. However, this aspect of the matter has been considered threadbare by this Court at Lucknow in the case of Mahendra Pal vs. State of U.P. and others in Writ-A No.5351 of 2023 decided on 28.07.2023.
5. Considering the aforesaid as well as the judgment ofMahendra Pal (supra) no case for interference is made out. The writ petition is accordingly dismissed.
Order Date :- 28.8.2023 A. Katiyar