C.Singh vs State Of U.P.
2012 Latest Caselaw 736 ALL

Citation : 2012 Latest Caselaw 736 ALL
Judgement Date : 24 April, 2012

Allahabad High Court

C.Singh vs State Of U.P. on 24 April, 2012

Bench: Sudhir Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 2
 

 
Case :- WRIT - C No. - 4919 of 1993
 

 
Petitioner :- C.Singh
 
Respondent :- State Of U.P.
 
Petitioner Counsel :- Radhey Shyma
 
Respondent Counsel :- S.C.
 

 
Hon'ble Sudhir Agarwal,J.

Called in revised. None appeared on behalf of the petitioner. However, I have perused the record.

Writ petition is directed against order dated 5.2.1993 passed by BSA, respondent no. 4 relating to paybill of teachers, etc. for the month of December, 1991.

Writ petition was filed in 1993 and thereafter about 19 years elapsed. Therefore, the writ petition in all probability must have rendered infructuous and is dismissed as such.

Interim order, if any, stands vacated.

Order Date :- 24.4.2012

sks-grade iv

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