HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 9 Case :- SPECIAL APPEAL No. - 906 of 2014 Appellant :- Har Sharan Giri (Conductor) Respondent :- U.P.S.R.T.C. And 4 Ors. Counsel for Appellant :- P.K. Kashyap,Bheshaj Puri Counsel for Respondent :- Sunil Kumar Mishra Hon'ble Arun Tandon,J.
Hon'ble Ashwani Kumar Mishra,J.
Heard learned counsel for the appellant and learned counsel for the respondents.
After the matter was argued at some length, counsel for the appellant submitted that the appellant may be permitted to withdraw the Writ Petition No. 56540 of 2009 with liberty to approach the Public Services Tribunal, which was the proper remedy in the facts of the case and accordingly this Special Appeal may also be dismissed as not pressed.
In view of the statement so made, this special appeal as well as Writ Petition No. 56540 of 2009, Har Sharan Giri Vs. U.P.S.R.T.C. & Others, are dismissed as not pressed. The petitioner is at liberty to seek his remedy before the U.P.Public Services Tribunal in accordance with the provisions of the Uttar Pradesh Public Services (Tribunal)Act, 1976 (Act No.17 of 1976).
Order Date :- 17.7.2015 Ashish Pd.