Ganga Prasad Singh vs State Public Service Tribunal ...
2012 Latest Caselaw 470 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE BENCH No. - 7991 of 1996
 

 
Petitioner :- Ganga Prasad Singh
 
Respondent :- State Public Service Tribunal U.P. And Ors.
 
Petitioner Counsel :- D.S. Chaubey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Rajiv Sharma,J.

Hon'ble Devendra Kumar Arora,J.

By means of instant writ petition, the petitioner has challenged the judgment & order dated 15.9.1995, passed by State Public Services Tribunal, Lucknow by which claim petition filed by the petitioner was dismissed.

From perusal of record, it reflects that the petitioner had preferred claim petition before the Tribunal challenging his reversion from the post of Draughtman as well as for confirmation, seniority and promotion. It also reflect that at the time of filing of instant writ petition i.e. in the year 1996, the petitioner's age was 56 years and, as such, he must have attained the age of superannuation long back. 

However, no one appears to press this writ petition when the case was called out.

Writ Petition is, therefore, dismissed having become infructuous.

Order Date :- 18.4.2012

ashok