Phool Chandra Lal Srivastava vs D.I.O.S. & Others
2013 Latest Caselaw 160 ALL

Citation : 2013 Latest Caselaw 160 ALL
Judgement Date : 2 April, 2013

Allahabad High Court

Phool Chandra Lal Srivastava vs D.I.O.S. & Others on 2 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 5608 of 1996
 

 
Petitioner :- Phool Chandra Lal Srivastava
 
Respondent :- D.I.O.S. & Others
 
Petitioner Counsel :- J.N.Mathur
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

Petitioner has filed this petition seeking direction upon the respondents to elevate him as a class III employee in the Swami Narain Inter College, District Gonda.

The petition was filed in the year 1996 and till date there is no order on merits of the petition. At the time the petition was filed petitioner was aged about 46 years as mentioned in his affidavit. He must have attained the age of superannuation as on date. The petitioner having retired can not be granted any promotional benefit at this stage.

Accordingly, writ petition does not survive and is dismissed.

Order Date :- 2.4.2013

SKS

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