Anil Kumar vs State Of U.P. And Others
2012 Latest Caselaw 1794 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 7
 

 
Case :- WRIT - A No. - 20472 of 2012
 

 
Petitioner :- Anil Kumar
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- S.K. Singh
 
Respondent Counsel :- C.S.C.,Rekha Rani,Shyam Sunder
 

 
Hon'ble Arun Tandon,J.

Affidavit filed today is taken on record.

Order dated 30.07.2007 said to be the regularization order issued in favour of the petitioner under section 33-F of U.P. Act No. V of 1982, which was the sheet-anchor of the entire claim of seniority set up by the petitioner, has since been withdrawn by the Regional Level Committee under its order dated 11.05.2012 after recording a finding that the order was based contrary to the Division Bench  judgment of this Court in the case of Surendra Kumar Srivastava Vs. State of U.P. in 2007 (I) ESC Page 188.

In view of the aforesaid, present writ petition does not survive and no relief can be granted. However, liberty is granted to the petitioner to challenge the order of the Regional Level Committee dated 11.05.2012 by seeking recourse to remedy available under law.

Order Date :- 15.5.2012

N.S.Rathour