Gopi Lal Verma vs U.P. Raiya Pariwahana Nigam Lko
2013 Latest Caselaw 779 ALL

Citation : 2013 Latest Caselaw 779 ALL
Judgement Date : 11 April, 2013

Allahabad High Court

Gopi Lal Verma vs U.P. Raiya Pariwahana Nigam Lko on 11 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 10021 of 1993
 

 
Petitioner :- Gopi Lal Verma
 
Respondent :- U.P. Raiya Pariwahana Nigam Lko
 
Petitioner Counsel :- S.C. Sitapuri
 
Respondent Counsel :- G.S. Chauhan
 

 
Hon'ble Pankaj Mithal,J.

The petitioner was put in waiting list of the drivers in the year 1993. On the basis of the said waiting list prepared in the year 1993 he is not entitled to be given any appointment after such a long distance of time today. The writ petition as such is meaningless.

Shri K.B. Singh holding brief of Shri G.S.Chaunhan, learned counsel for the respondent states that the writ petition has actually become infrucutous.

No one has appeared on behalf of the petitioner to press writ petition.

In view of above, writ petition is dismissed as infructuous.

Order Date :- 11.4.2013

R.U.

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