Sanjeev Kumr Dohare, Constable ... vs State Of U.P. And Others
2012 Latest Caselaw 4751 ALL

Citation : 2012 Latest Caselaw 4751 ALL
Judgement Date : 3 October, 2012

Allahabad High Court

Sanjeev Kumr Dohare, Constable ... vs State Of U.P. And Others on 3 October, 2012

Bench: Pankaj Naqvi




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 22
 

 
Case :- WRIT - A No. - 47893 of 2012
 

 
Petitioner :- Sanjeev Kumr Dohare, Constable 2380 Cp Pno No. 942411126
 
Respondent :- State Of U.P. And Others
 
Petitioner Counsel :- Vijay Gautam
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Pankaj Naqvi,J.

The petitioner, Constable 2380 Cp Pno No. 942411126, filed the present petition challenging the order of suspension dated 23.08.2012.

Sri Vivek Shandilya, learned standing counsel informs the Court that the Superintendent of Police, Railways, Allahabad vide his order dated 15.09.2012, has reinstated the petitioner with immediate effect. Copy of the order dated 15.09.2012 is placed on record. It reflects that the same was also endorsed in favour of the petitioner. Thus, with the passing of the order dated 15.09.2012, as communicated to the petitioner vide order dated 18.09.2012, now no lis survives.

The petition is accordingly dismissed as infructuous.

Order Date :- 3.10.2012

Chandra