Rajesh Kumar Misra And Ors vs State Of U.P.Through Secretary ...
2012 Latest Caselaw 5340 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE SINGLE No. - 5026 of 1992
 

 
Petitioner :- Rajesh Kumar Misra And Ors
 
Respondent :- State Of U.P.Through Secretary Medical & Health & Anor
 
Petitioner Counsel :- D.S.Chaubey
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Shri Narayan Shukla,J.

The petitioners have  challenged the order of termination from service dated 19th June, 1992.

All the petitioners  claim their appointment in the  Directorate of Ayurvedic Evam Unani Services made in 1991 and 1992.  This Court by means by means of interim order dated 4th August, 1992 provided that in case work is available, opposite parties may consider taking work from the petitioners. The application for interim  mandamus moved by the petitioner on 18.4.1994 discloses that pursuant to the interim order they had not been taken in service and employment.

In light of the aforesaid fact, there is no occasion to grant further relief at this stage. Therefore, the writ petition stands dismissed.

Order Date :- 29.10.2012

Tripathi