Allahabad High Court
Jairam vs State Of U.P. Thru.Prin.Secy. Home And ... on 19 January, 2023
Author: Ramesh Sinha
Bench: Ramesh Sinha
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 1 Case :- WRIT - A No. - 31488 of 2021 Petitioner :- Jairam Respondent :- State Of U.P. Thru.Prin.Secy. Home And Ors. Counsel for Petitioner :- Shiv Nath Goswami Counsel for Respondent :- C.S.C.,Shikhar Anand Hon'ble Ramesh Sinha,J.
Hon'ble Subhash Vidyarthi,J.
Case called out. None is present on behalf of the petitioner to press this petition. However, Shri Anand Kumar Singh, learned Standing Counsel for the State-respondent and Shri Shikhar Anand, learned Counsel for respondent no.4 are present.
The instant petition has been filed by the petitioner with the following prayers :-
"(i) Issue a writ, order or direction in the nature of certiorari quashing the impugned judgment/order dated 11.06.2018 (contained as Annexure No.1 to the writ petition) passed by learned State Public Services Tribunal, U.P. Lucknow in claim petition no.441/2017; Jairam Vs. State of U.P., in the interest of justice.
(ii) Issue a writ, order or direction in the nature of certiorari quashing the impugned punishment order dated 28.06.2016 and impugned appellate order dated 31.12.2016 (contained as Annexure No.2 and 3 to the writ petition) passed by opposite parties no.2 and 3, in the interest of justice.
(iii) Issue a writ, order or direction in the nature of mandamus commanding the opposite parties to consider the case of the petitioner for promotion to the post of Inspector Civil Police ignoring the punishment order dated 28.06.2016, in the interest of justice."
Since none is present on behalf of the petitioner to press this petition, the present petition is dismissed for want of prosecution.
Interim order, if any, stands vacated.
(Subhash Vidyarthi, J.) (Ramesh Sinha, J.) Order Date :- 19.1.2023 Anand Sri./-