Ran Vir Singh vs Uttar Pradesh Sahkari Avas Sangh ...
2014 Latest Caselaw 43 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 15
 

 
Case :- SERVICE SINGLE No. - 3100 of 1992
 

 
Petitioner :- Ran Vir Singh
 
Respondent :- Uttar Pradesh Sahkari Avas Sangh Ltd.Thru M.D. & 4 Others
 
Counsel for Petitioner :- L.P.Misra
 

 
Hon'ble Mahendra Dayal,J.

As the Advocates are abstaining from judicial work, heard the learned Standing Counsel and perused the record.

The instant writ petition was filed in the year 1992 and by means of interim order dated 20.5.1992 the representation of the petitioner was directed to be disposed of by the opposite parties and the opposite parties will also take into consideration the matter in context of person, if any, have been appointed subsequent to the order of termination and make an offer of appointment to the petitioner. 

It appears that due to efflux of time the writ petition has rendered infructuous.

Accordingly writ petition is dismissed as infurctuous.

Interim order, if any, stands vacated. 

Order Date :- 21.3.2014

Anurag/-